MD. SHAHABUDDIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vikram Deo Singh, learned counsel for the petitioner and Mr. Atul Chandra, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Shahkund (Sajour) PS Case No. 114 of 2020 dated 06.06.2020, instituted under Section 7 of the Essential Commodities Act, 1955.