SAKHAHARI VYANKATRAO BORLEPAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard submissions advanced at the bar.

(2.) These Petitions arise out of common order dated 23.8.2002 passed by the learned Chief Judicial Magistrate, Nanded in respect of Misc Cri. Appln No.329/2000, 325/2000, 327/2000, 330/2000, whereby the learned Chief Judicial Magistrate, Nanded was pleased to condone the delay in filing the complaints by the Food Inspector in respect of samples of Mixed Fruit Jam (Kissan).

(3.) Briefly, facts are mentioned thus :