MIRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Md. Anis Akhtar, learned counsel along with Mr. Kundan Rathore, learned counsel for the petitioners and Mr. Amitesh Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Raxaul PS Case No. 176 of 2020 dated 22.05.2020, instituted under Sections 304-B/34 of the Indian Penal Code.