MANISH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the informant, who has suo motu appeared.

(2.) The petitioner seeks bail in connection with Mahila PS Case No. 42 of 2019 dated 10.09.2019 instituted under Sections 376 of the Indian Penal Code, 4 of the Protection of Children from Sexual Offences Act, 2012 and 3(1)(w) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The allegation against the petitioner is of committing rape on the informant who is said to be 14 years old.