SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Udit Narayan Singh, learned counsel for the petitioner and Mr. Ram Sumiran Rai, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Mohiuddin Nagar PS Case No. 64 of 2020 dated 22.04.2020, instituted under Section 7 of the Essential Commodities Act, 1955.