PUNAM KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties through video conferencing.

(2.) Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after resumption of the court in physical mode.

(3.) In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present. Apprehending her arrest in connection with Dumka (T) P.S. Case No.118 of 2020 instituted under Ss. 409, 420, 467, 468, 471 and 120B of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.