ASHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Pravin Kumar, learned counsel for the petitioners and Mr. Rajendra Prasad Nat, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Kotwa PS Case No. 342 of 2019 dated 26.11.2019, instituted under Sections 304B, 201 and 120B/34 of the Indian Penal Code.