VIKASH SAO Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sharda Nand Mishra, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Fatehpur PS Case No. 150 of 2020 dated 10.07.2020, instituted under Sections 30(a), 32(2) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act') and 25(1-B)a, 26 and 35 of the Arms Act, 1959.