DRAUPATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sanjeev Kumar, learned counsel for the petitioners and Mr. Sanjay Kumar Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Yogapatti PS Case No. 303 of 2017 dated 13.08.2017, instituted under Sections 143/341/323/324/354B/379/504/506 of the Indian Penal Code and 8 of the Protection of Children from Sexual Offences Act, 2012.