AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
1 paragraphs · 95 words1.
It is argued that petitioner being merely the depot-writer and not the licensee is not liable to prosecution u/s 56 of the Abkari Act. It has been held by a Bench of this Court in an unreported case (Criminal Revision Case No. 630 of 1886) that Sections 64 and 56 must be read together, and that not only the licensee but the actual offender (in this case petitioner) is liable to prosecution for an offence u/s 56. Following this we must reject petitioner''s contention. No other ground for interference is shown. Petition is dismissed.