MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Satyabir Bharti, learned Advocate for the petitioner and Mr. P.K. Verma, learned AAG for the State.

(2.) This writ petition has been filed for quashing the entire prosecution emanating out of Pandaul P.S. Case No. 270 of 2020 instituted for the offences under Ss. 30(a) and 35(e) of the Bihar Prohibition and Excise Act, 2016 and under Ss. 272, 273, 465 and 420 of the Indian Penal Code and restraining the respondents from taking any coercive step against the petitioner in pursuance of the aforementioned case.

(3.) The petitioner is the distributor of various food products in the district of Madhubani including non- alcoholic beverages.