Kishore Kumar Prasad, J. - (1.) The instant application invoking the inherent power of this Court under Section 482 of the code of Criminal Procedure has been filed by the petitioners herein for quashing the charge sheet being No. 233 of 2007 dated, 20.12.2007 under Sections 498A/ 323/34 of the Indian Penal Code arising out of Shibpur P.S. Case No. 255 of 2007 dated. 20.9.2007 registered as G.R. Case No. 2144 of 2007.
(2.) Even though the learned lawyer for the petitioners has not cared to put in appearance before this Court in spite of order dated. 23.3.2009 passed by this Court, I have heard the argument advanced by the learned lawyer appearing on behalf of the Opposite Party No. 2 herein and gone through the materials on record.
(3.) None appeared on behalf of the Opposite Party/State of West Bengal to resist the instant application.;