KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Rajani Kant Singh, learned counsel for the petitioner and Dr. Kumar Uday Pratap, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bikramganj PS Case No. 596 of 2018 dated 31.12.2018, instituted under Sections 33 and 36 of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').