SAFIDA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Sitamarhi PS Case No. 137 of 2020 dated 25.02.2020, instituted under Sections 363 and 366A/34 of the Indian Penal Code.