RAJA JANAK KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioner apprehends arrest in connection with Banka PS Case No. 204 of 2020 dated 11.03.2020, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').