RAHUL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vikram Deo Singh, learned counsel along with Mr. Pawan Kumar Singh, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Kharik PS Case No. 130 of 2020 dated 23.07.2020, instituted under Sections 30(a) and 38(i) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').