SUSHILA DEVI (FEMALE) Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Rabindra Nath Singh, learned counsel for the petitioner and Mr. Md. Mushtaque Alam, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Khaira (Nagra) PS Case No. 77 of 2020 dated 12.03.2020, instituted under Sections 304(B)/34 of the Indian Penal Code.