PANKAJ DAS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Syed Ashfaque Ahmad, learned counsel for the petitioner and Mr. Md. Matloob Rab, learned Additional Public Prosecutor (hereinafter referred to as the 'APP' ) for the State.

(3.) The petitioner apprehends arrest in connection with Banka (Barahat) PS Case No. 470 of 2019 dated 09.07.2019, instituted under Sections 363/366(A)/376(D) of the Indian Penal Code and 4 of the Protection of Children from Sexual Offences Act, 2012.