RINKU PADIT Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Chandra Verma, learned counsel for the petitioners and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Bettiah Muffasil PS Case No. 19 of 2018 dated 15.01.2018, instituted under Sections 341, 323, 448/34 of the Indian Penal Code and 8 and 14 of the Protection of Children from Sexual Offences Act, 2012.