FULMATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vijay Kumar, learned counsel for the petitioners and Mr. Nagendra Prasad, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Marhaura (Madhaura) PS Case No. 16 of 2020 dated 08.01.2020, instituted under Section 304-B of the Indian Penal Code.