STATE OF M.P. Vs. DINESH MODI

JUDGEMENT

(1.) Heard on admission.

(2.) Applicant/State has filed the present application under section 378 (3) Cr.P.C seeking leave to file appeal against the judgment of acquittal dated 13.10.2018 passed in Criminal Case No. 3153/2013 whereby the respondent has been acquitted under sections 51, 52, 58 and 59 of the Food Safety and Standards Act, 2006.

(3.) Facts of the case in short are as under: