BABLU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Dr. Bipin Chandra, learned counsel for the petitioner and Mr. Pramod Kumar Pandey, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Maniyari PS Case No. 287 of 2019 dated 24.10.2019, instituted under Sections 272/273/34 of the Indian Penal Code and 30(a)/34/36/38/41 of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').