AMARJEET BIND @ AMARJIT VIND 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. Bharat Lal, learned counsel for the petitioner and Mr. Pradeep Narain Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Excise Case No. 325 of 2019 arising out of Sheikhpura FIR No. 107 of 2019-20 dated 25.09.2019, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.