RAVI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Jay Ram Prasad, learned counsel for the petitioners and Mr. Arun Kumar Pandey, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Alamganj PS Case No. 183 of 2020 dated 07.03.2020, instituted under Sections 30(a) and 37(c) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').