MANGALI DEVI @ MANGARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present petition has been filed on behalf of the petitioners, apprehending their arrest, in connection with Manjhi PS. Case No.-379 of 2024 dtd. 27/11/2024, registered for the offences punishable under Ss. 115(2), 126(2), 109, 103(1), 352 and 3(5) of BNS, 2023.

(2.) As per allegation, the petitioners and co-accused/Kedar Mahto caused injury by iron rod, knife and spade to the mother of the informant in the field, leading to her death at the hospital after ten days.

(3.) I heard learned counsel for the petitioners and learned APP for the State. Submissions on behalf of the Petitioners.