RAM PRAVESH YADAV 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. Ajay Kumar Tiwary, learned counsel for the petitioner and Mr. Gauri Shankar Gupta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Guthni PS Case No.14 of 2020 dated 11.01.2020, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.