ASHOK SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Apprehending his arrest in connection with Turkauliya (Banjariya) P.S. Case No. 634 of 2016 dated 16.12016 registered for the offences under Sections 272, 273, 290 of the Indian Penal Code and 36, 37(b) of the Bihar Prohibition and Excise Act, 2016 (for short 'the Act'), the petitioner has filed the present application under Sec. 438 of the Code of Criminal Procedure (for short 'Cr.P.C.') for grant of pre-arrest bail.

(3.) According to the prosecution case, the raiding police party recovered one plastic gallon containing one litre country made wine from near the door of the petitioner where fodder was stored.