FARIDA MALIK Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is a foreign national, being a citizen of United States of America. She is in incarceration in connection with Mahila (Kishanganj) P. S. Case No. 44 of 2022, dated 2nd of November, 2022, registered under Ss. 419 and 420 of the Indian Penal Code, 1860 and Ss. 14/14(b) of the Foreigners Act, 1946.

(2.) It is relevant to mention, at the outset, that in connection with the aforesaid police case, charge-sheet has been submitted before the jurisdictional Court of the learned Sub- divisional Judicial Magistrate, Kishanganj cognizance was taken; and the case is at the stage of trial.

(3.) At this stage, the petitioner has filed the instant writ petition with the following relief: