PRAMOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr.Krishna Kant Singh, learned counsel for the petitioner and Mr.Ram Sumiran Rai, learned Additional Public Prosecutor for the State.

(2.) The petitioner is apprehending his arrest in connection with Bela P.S.Case No.250 of 2024,FIR dtd. 20/11/2024 registered for the offences punishable under Sec. 30(a) of Bihar Prohibition and Excise Act.

(3.) Recovery is of 540 liters of Nepali liquor liquor.