BABY KHATOON Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Simri Bakhtiyarpur PS Case No. 263 of 2019 dated 05.07.2019, instituted under Sections 147/149/302 of the Indian Penal Code.