Arunabha Basu, J. - (1.) The revisional application under Section 482 of the Code of Criminal Procedure is directed to quash the proceeding in connection with G. R. Case No. (E) 18/2005, now pending before the Court of learned Judicial Magistrate, 3rd Court, Contai.
(2.) Petitioners herein have prayed for quashing the case registered under Sections 498(A)/384 of the Indian Penal Code read with Section 3 of the Dowry Prohibition Act, 1961.
(3.) The main contention of the petitioners as reflected in the recital of the revisional application appears to be that an application was filed under Section 13 of the Hindu Marriage Act for dissolution of marriage in connection with M.A.T. Suit No. 238/2003. Opposite Party No. 2 entered appearance in connection with the said suit and filed an application on 29.8.2003, expressing her willingness and gave her consent for divorce.;