VIKASH KUMAR 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. Madhura Nand Jha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Siwan Mufassil PS Case No. 336 of 2019 dated 31.08.2019, instituted under Sections 273/273 of the Indian Penal Code and 30(a)/41(1) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').