KODAI CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Sanjeev Kumar, learned counsel for the petitioners and Mr. Anil Kumar Singh No. 1, 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. 231 of 2019 dated 17.06.2019, instituted under Sections 366A of the Indian Penal Code and 4 of the Protection of Children from Sexual Offences Act, 2012.