RAM KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State.

(2.) THE Petitioner apprehends arrest in. a police case under Sec. 302,328,498A/34 of the Penal Code.

(3.) THE submission from the case diary is that the deceased committed suicide of her own volition. The post -mortem report records that there is no external or internal injury on the body of the deceased.