MD. TOFIK ALAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Raghib Ahsan, learned senior counsel along with Mr. Bipin Kumar, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Barari PS Case No. 288 of 2019 dated 11.09.2019, instituted under Sections 341, 323, 376, 354, 504, 506, 120-B/34 of the Indian Penal Code and 4 of the Protection of Children from Sexual Offences Act, 2012.