Jay Sengupta, J. - (1.) This is an application for quashing of a proceeding in which charges were framed under Section 498A read with Section 34 of the Penal Code.
(2.) Affidavit of service filed on behalf of the petitioners is taken on record.
(3.) Although the State is represented, despite service and in spite of earlier appearances, no one appears on behalf of the private opposite party.;