SANTOSH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Manoj Kumar, learned counsel along with Mr. Arvind Kumar Pradhan, 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 is in custody in connection with Brahampur (Nainizore) PS case No. 437 of 2019 dated 04.10.2019, instituted under Sections 30(a) of the Bihar Prohibition and Excise Act, 2016.