RAJU JHA 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. Binod Kumar, learned Additional Public Prosecutor (APP) for the State.

(3.) The petitioner apprehends arrest in connection with Excise Case No. 79C2 of 2020 dated 28.04.2020, instituted under Sections 272/273/34 of the Indian Penal Code and 30(a) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').