SAVITRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Instant case has been heard in view of observation of Hon'ble Supreme Court in the judgment passed in Cr. Appeal No(s). 54 of 2019 arising out of Special Leave Petition (Criminal) No.9341 of 2017 by which the Hon'ble Supreme Court has allowed the aforesaid appeal and set aside the order of this Court with a request to High Court to consider the matter once again after hearing all the parties to the proceedings.

(2.) Notice was issued to the Opposite Party No.2 after receipt of aforesaid judgment of the Hon'ble Supreme Court. Opposite Party No.2 has appeared.

(3.) Heard counsel for the petitioners and the Opposite Party No.2 as well as learned APP.