RAM BABU SAHNI 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 Ms. Punam Shrivastava, learned counsel for the petitioner and Mr. Ajay Kumar No. 2, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Minapur PS Case No. 567 of 2019 dated 07.11.2019, instituted under Sections 272 and 273, 34 of the Indian Penal Code and Sections 30(A), 38(i) and 41(1) of the Bihar Prohibition and Excise Act, 2016.