R.K. Bag, J. - (1.) Leave is granted to learned counsel for the petitioners to amend the cause title of the revisional application for correction of postal address of the Opposite Party No.2.
(2.) The petitioners have preferred the revision praying for quashing of the criminal proceeding of G. R. No. 388 of 2012 arising out of Dinhata Police Station Case No.378 dated June 26, 2012 pending before the court of learned Additional Chief Judicial Magistrate, Dinhata.
(3.) It appears from the materials on record that the Opposite Party No.2 filed a written complaint before the Officer-in-charge of Dinhata Police Station on the basis of which Dinhata Police Station Case No. 378 dated June 26, 2012 was registered. The police investigated the said criminal case and submitted charge sheet against the petitioners for the offence punishable under Section 498A of the Indian Penal Code. The trial court also framed charge against the petitioners for the offence punishable under Section 498A of the Indian Penal Code and posted the case for recording of evidence of the prosecution.;