RAJU SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jeetendra Narayan, learned counsel for the petitioners and Mr. Surendra Prasad Singh, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State.

(2.) The petitioners apprehend arrest in connection with Maker PS Case No.07 of 2020 dated 09.01.2020, instituted under Sections 363, 366-A, 506/34 of the Indian Penal Code

(3.) The allegation against the petitioners is of abduction of the minor daughter of the informant.