GANGOTRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vikam Deo Singh, learned counsel for the petitioners and Ms. Veena Kumari Jaiswal, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Sherghati PS Case No. 97 of 2020 dated 02.03.2020, instituted under Section 304-B/34 of the Indian Penal Code.