SANGITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

(2.) Petitioner apprehends her arrest in connection with Ara Town P.S. Case No. 33 of 2013 registered for the offences punishable under sections 467, 468, 471, 419, 420, 274, 275, 276, 120B of the Indian Penal Code, 1860 Section 27 (b) (ii) (a) (c)/28 (A) of the DNC Act, 2008 and Drugs and Magic Remedies (OA) Act, 1954 and Section 6 of Indecent Representation of Women (Prohibition) Act, 1986.

(3.) The only allegation against the petitioner is that her mobile number was published in an advertisement.