SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vijay Bhushan Prasad, learned counsel for the petitioner and Dr. Mrityunjaya Kumar Gautam, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Special Case No. 4460 of 2020 arising out of Naubatpur PS Case No. 368 of 2020 dated 17.07.2020, instituted under Sections 30(a)/41 of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').

(3.) The allegation against the petitioner, who is not named in the FIR, is that the co-accused from whose house recovery was made, has stated that the petitioner worked with him.