ADULIYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) The case has been taken up out of turn on the basis of motion slip filed by learned counsel for the petitioners on 15.06.2021, which was allowed.

(3.) Heard Mr. Rajesh Kumar Singh, learned counsel along with Mr. Jitendra Singh, learned counsel for the petitioners and Dr. Indiwar Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.