GANESH MAHTO Vs. STATE OF BIHAR
LAWS(PAT)-2020-10-23
HIGH COURT OF PATNA
Decided on October 07,2020

GANESH MAHTO Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

AHSANUDDIN AMANULLAH,J. - (1.)The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.
(2.)Heard Mr. Rajesh Kumar, learned counsel for the petitioner. Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the APP ) submitted that Mr. Humayou Ahmad Khan, learned APP, who has been assigned the brief, has requested him to appear before the Court as he is in some personal difficulty. Accordingly, the Court has heard Mr. Jharkhandi Upadhyay, learned APP for the State.
(3.)The petitioner apprehends arrest in connection with Paharpur PS Case No.333 of 2019 dated 20.10.2019, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the Act ).


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