FOOD INSPECTOR Vs. SURENDER PAL

JUDGEMENT

(1.) FOR the reasons stated therein, the delay in re -filing the criminal leave petition is condoned. The application is allowed.

(2.) FOR the reasons stated therein, the delay in filing the criminal leave petition is condoned.

(3.) THIS is a petition seeking leave to appeal against the impugned judgment dated 6th September 2012 passed by the learned Additional Chief Metropolitan Magistrate -II ('ACMM'), New Delhi in CC No. 288 of 2005, acquitting the Respondent of the offence under Sections 7 and 16(1)(a) of the Prevention of Food Adulteration Act, 1954 ('PFA Act').