GANESH SAHANI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Ms. Rashmi Jha, learned counsel for the petitioner and Ms. Rita Verma, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Sugauli PS Case No. 230 of 2020 dated 17.04.2020, instituted under Sections 414 of the Indian Penal Code and 30(a) and 30(c) of the Bihar Prohibition and Excise Act, 2016.