FOOD INSPECTOR/FOOD SAFETY OFFICER Vs. VINOD JAIN

JUDGEMENT

(1.) EXEMPTION allowed subject to all just exceptions. Application stands disposed of.

(2.) PRESENT leave to appeal petition has been filed under Section 378 Cr.P.C. against the order of acquittal dated 9.11.2013 passed by learned ACMM, Delhi.

(3.) Learned counsel for the petitioner submits that the learned ACMM 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 ACMM has further failed to consider that the CFL report is final and supersedes the report of the public analyst.