RAMANAND YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) petitioner seeks bail in Begusarai Town P.S. Case No. 151 of 2016 dated 31.03.2016 instituted under Sections 363/366A/120B/341 of the Indian Penal Code and 4/6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) allegation against the petitioner is that he, along with four others, had abducted the minor daughter of the informant at gun point.