Asim Kumar Roy, J. - (1.) Invoking Sec. 482 of the Code of Criminal Procedure, the petitioner moved this Court for quashing of a charge -sheet relating to an offence punishable under Sec. 135(1)(b) of the Electricity Act, 2003.
(2.) Heard the learned Counsels appearing on behalf of the parties. Considered the charge -sheet materials.
(3.) The petitioner sought for quashing of the case on the ground that it is the case of tampering of electricity meter and during the investigation such meter was seized by the police and thereafter the same was sent to the F.S.L. for test. But it appears the F.S.L. never received the said meter for testing and there was no material on record to show that the meter was tampered with.;