- (1.) The petitioners have preferred this revision under Section 482 of the Code of Criminal Procedure praying for quashing the proceeding of G.R. Case no.828 of 2015 arising out of Pursurah Police Station Case no.44 of 2015 dated April 20, 2015 pending before the court of learned Additional Chief Judicial Magistrate, Arambagh, Hooghly.
(2.) Affidavit-of-service filed on behalf of the petitioners is kept on record.
(3.) It appears from record that the opposite party no.2 filed written complaint before the Officer-in-Charge of Pursurah Police Station on April 20, 2015 and thereby Pursurah Police Station Case no.44 of 2015 dated April 20, 2015 under Section 498A/304 of the Indian Penal Code and under Section 3 and Section 4 of the Dowry Prohibition Act was started against the petitioners.;