SUNITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Kumar, learned counsel for the petitioner and Mr. Parmanand Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Makhdumpur (Tehta OP) PS Case No. 320 of 2020 dated 11.08.2020, instituted under Sections 147, 149, 452, 337, 338, 354, 379, 504 and 506 of the Indian Penal Code.