KRISHNA BIHARI PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsels, appearing on behalf of the respondents.

(2.) The writ petitioners, above named, are accused in Patna SC/ST Police Station Case No.26 of 2016, registered for the offences under Sections 354/354A(i)(ii)/506/34 of the Indian Penal Code, under Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, and under Section 3 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Petitioner Krishna Bihari Prasad Sinha of Cr.W.J.C No. 136 of 2017 is father of petitioners, namely, Nikhil Priyadarshi and Manish Priyadarshi, of CR.W.J.C. No.312 of 2017.