JAI SHANKAR RAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Anis Akhtar, learned counsel for the petitioner and Ms. Anita Kumari Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Motihari Muffasil PS Case No. 188 of 2020 dated 03.05.2020, instituted under Section 7 of the Essential Commodities Act,1955.