MD RABE ALAM 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. Arbind Kumar Singh, learned counsel for the petitioner and Mr. Nirmal Kumar Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Majhauliya PS Case No. 244 of 2014 dated 24.07.2014, instituted under Sections 376 and 511 of the Indian Penal Code and Section 6 of the Protection of Children from Sexual Offence Act, 2012 (hereinafter referred to as the 'POCSO Act').