BISHUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present application has been filed for seeking anticipatory bail in connection with Nemdarganj P.S. Case No. 207 of 2023 registered for the offences under Ss. 30(a), 30(d), 41 of the Bihar Prohibition and Excise Act.

(3.) 100 litres of country made liquor has been recovered from an open place.