- (1.) Invoking Section 482 of the Code of Criminal Procedure, the petitioners have approached this Court for quashing of a charge-sheet relating to the offences punishable under Sections 148/149/447/448/427/354/323/379 of the Indian Penal Code.
(2.) Heard Mr. Himangshu De, the Senior Advocate appearing with Mr. Suman De as well as the Junior Government Advocate. Perused the Case Diary.
(3.) It has been contended before this Court except the petitioner Nos. 1, 2 and 9 all are female, as such question of committing an offence punishable under Section 354 of the Indian Penal Code by them does not at all arise. It was further contended that no specific allegation has been made against any particular person who has committed the offence of theft.;