FOOD INSPECTOR/FOOD SAFETY OFFICER Vs. DINESH GASWAMI

JUDGEMENT

(1.) CRIMINAL M.A. 18302/2013: -Exemption allowed subject to all just exceptions. Application stands disposed of.

(2.) PRESENT leave to appeal petition has been filed under Section 378(1) Cr.P.C. against the order of acquittal dated 14.12.2012 passed by learned ACMM, Delhi.

(3.) Learned counsel for the, petitioner submits that the learned trial court while passing the impugned judgment has failed to appreciate that the sample failed as per both, the public analyst as well as CFL report. Counsel contends that the trial court has further failed to consider that the CFL report is final and supersedes the report of the public analyst.