URMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bijay Bhushan Prasad, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Kalyanpur PS Case No. 33 of 2020 dated 02.02.2020, instituted under Sections 304-B/34 of the Indian Penal Code.