DEVJYOTI UPADHYAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 2:15 PM onwards. They have no complaint in respect to the audio and video clarity and quality.

(2.) The petitioners are apprehending their arrest in connection with Bermo P.S. Case No.16 of 2020 corresponding to G.R. Case No.106/2020 for the offences registered under Sections 409 /420 of the Indian Penal Code, pending before the Court of learned Sub Divisional Judicial Magistrate, Bermo at Tenughat.

(3.) Heard the parties.