RAJENDRA PASI Vs. SURESH PASI

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Javed Aslam, learned counsel for the petitioners and Mr. Satya Nand Shukla, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with G.B. Nagar PS Case No. 57 of 2020 dated 06.03.2020, instituted under Sections 30(a)/34/36/38/41(1) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').