BIRJU KUMAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Baidya Nath Prasad, learned counsel for the petitioners and Ms. Nirmala Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Simri PS Case No. 28 of 2020 dated 15.02.2020, instituted under Sections 272, 273/34 of the Indian Penal Code and 30(a) of the Bihar Prohibition and Excise Act, 2016.