DELHI ADMINISTRATION Vs. SURESH KUMAR

JUDGEMENT

(1.) CRL.M.A. 5879/2012

(2.) Learned Additional Sessions Judge while acquitting the accused/respondents has observed as under:-

(3.) Mr. Manoj Ohri, learned APP for State submits that learned Additional Sessions Judge failed to appreciate that if unpermitted colour is added in any food article, then the same has to be held to be adulterated and details of percentage as well as test are not required to be given as colour is not permitted in eatable chutney in accordance with Rules 28 and 29 of Prevention of Food Adulteration Rules, 1955 (for short 'PFA Rules').