BIJENDRA RAI (MALE) Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Raghopur (Rustampur OP) PS Case No. 69 of 2020 dated 17.05.2020, instituted under Sections 414/34 of the Indian Penal Code and 30(a)(d)/41 of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').