AMARCHAND Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutot.

(2.) The grievance of the petitioner is that he filed an application to send the 2nd sample to the Central Food Laboratory, but the said application was rejected on the ground that it was filed after 10 days of the period prescribed.

(3.) Since the petitioner is seeking to get the 2nd sample tested as the earlier report is against him, an opportunity be provided to the petitioner to prove his innocence.