MRINAL KANTI CHAUDHURI,J. - (1.) This is an application filed under Section 482 of the Code of Criminal Procedure for quashing of Charge Sheet being No. 1 dated 21st November, 2008 and the entire proceeding being G.R. Case No. 4258/08 arising out of Kalighat Police Station Case No. 7985/08 dated 3rd December, 2008 under Sections 498A/406/324/120B of the Indian Penal Code.
(2.) It is submitted by Mr. Sataroop Purkayastha, Learned Advocate for the petitioner that the opposite party No. 2 being Smt. Kanchan Singh lodged F.I.R. under Section 498A/406/324/120B of the Indian Penal Code.
(3.) It is further submitted that the petitioners, who are the sister-in-law and her husband, are in no way connected with the alleged offence for which F.I.R. was lodged. They reside for a long distance from the house of the opposite parties.;