RAJESH RAI 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. Dewendra Narayan Singh, learned counsel for the petitioner and Ms. Asha Devi, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Chapra (M) PS Case No. 19 of 2020 dated 10.01.2020, instituted under Sections 272/273/34 of the Indian Penal Code and 30(a)/41(1)/37(b) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').