DIPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bhavesh Kumar, learned counsel for the petitioner and Mr. Sanjay Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Ahiyapur PS Case No. 39 of 2020 dated 09.01.2020, instituted under Sections 272, 273 of the Indian Penal Code and 30(a), 36, 38 of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').