STATE OF MAHARASHTRA Vs. SEVANTILAL JASANGLAL SHAH

JUDGEMENT

(1.) THE respondent Sevantilal conducts and manages drugs and cosmetics shop styled as 'c Mangla' situate at Shop No. 14, Jethabhai Building. 18-A, Bomanji Petit Road, Bombay-26; in the same building in Shop No. 19 they store drugs and other articles which are brought to the shop for sale as and when required.

(2.) THE licence for running the drugs and cosmetic shop at Shop No. 14 stands in the name of respondent's wife Smt. Sarojben.

(3.) NO separate licence was obtained either in the name of the respondent or his wife for storing the drugs and cosmetics in Shop No. 19.