- (1.) Apprehending her arrest in connection with Chitra P.S. Case No.96 of 2016 instituted under Sections 306/34 of the Indian Penal Code and under Section 3/4 of Prevention of Witch Practices Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.
(2.) Heard learned counsel appearing for the petitioner and learned Addl.P.P. appearing for the State.
(3.) Learned counsel appearing for the petitioner submitted that the case-diary of this case has been received.;