PREM CHANDRA LOK Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ajay Kumar Thakur, learned counsel for the petitioner and Mr. Uma Nath Mishra, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bochahan PS Case No. 298 of 2020 dated 08.11.2020, instituted under Sections 272, 273, 120-B of the Indian Penal Code and 30(a), 32(ii) and 41(a) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').