RANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard through Video Conferencing.

(2.) Heard Mr. Manoj Kumar Pandey, learned counsel for the petitioner and Mr. Awadhesh Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the "APP") for the State.

(3.) The petitioner who is in custody, seeks bail in connection with Barh P.S. Case No. 165 of 2019 dtd. 27/6/2022, instituted under Ss. 328, 304(B), 201/34 of the Indian Penal Code.