SUNNY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Ramesh Kumar, learned counsel for the petitioners and Mr. Atul Chandra, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Bihta PS Case No. 222 of 2019 dated 26.02.2019, instituted under Sections 341, 323, 307, 354B/34 of the Indian Penal Code and 12 of the Protection of Children from Sexual Offences Act, 2012.