ROSAN GIRI 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. Mayank Bilochan, learned counsel for the petitioner and Mr. Abhay Kumar Roy, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State.

(3.) The petitioner apprehends arrest in connection with Kursakanta (Sonamani Godam OP) PS Case No. 166 of 2019 dated 20.06.2019, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the Act ).