- (1.) WHEN this case was taken up, Mr. Jitendra S. Singh, learned counsel for the petitioner submitted that there are some typographical mistakes in paragraphs 2, 5, 6 and 11 of the writ petition, which are of minor in nature and therefore he may be permitted to correct the same.
(2.) PRAYER is allowed. Mr. Jitendra S. Singh is permitted to correct the typographical error. Mr. Singh submitted that the points involved in this case is exactly similar to that in W.P.(Cr.) No. 261 of 2005 which has been allowed and the prosecution has been quashed against the other coaccused Amarendra Tiwari and Shankar Ghosh. Against the present petitioner, the allegation is that the co -accused Arup Kumar Ghosh stated that he used to purchase country made liquor in pouches from the petitioner and then he used to sell the same to the customers of his hotel.
(3.) THE petitioner appears to be licensee and retail dealer of country made liquor as it appears from the receipt showing deposit of license fee on 26.3.2003.;