VIVEK RANJAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Shri Prakash Srivastava, learned counsel for the petitioner; Mr. Anant Kumar No. 1, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Manish Kumar Singh, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Chiraiya PS Case No. 383 of 2019 dated 28.07.2019, instituted under Sections 363/366(A)/420/376/34 of the Indian Penal Code and 8, 10 and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO Act').