(1.) Heard learned counsel for the petitioner and learned APP for the State.
(2.) The petitioner seeks bail in connection with Special Case No. 70 of 2019 arising out of Maner PS Case No. 179 of 2019 dated 09.04.2019 instituted under Sections 341/323/354/504/506/379/34 of the Indian Penal Code, 8/12 of The Protection of Children from Sexual Offences Act, 2012 and 54 'D' of the I T Act.
(3.) The allegation against the petitioner and others is of sharing vulgar video of the daughter of the informant.