Jay Sengupta, J. - (1.) In this application under Section 482 of the Code, the accused/petitioners have prayed for the quashing of a proceeding in GR Case No. 339/2013 pending before the Learned Judicial Magistrate, 3rd Court, Serampore, Hooghly corresponding to Uttarpara Police Station Case No. 103 of 2013 dated 02.03.2013 under Sections 323, 406, 498A of the Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.
(2.) It appears that the petitioner no. 1 is the husband of the opposite party no. 2/de facto complainant. The petitioner nos. 2 and 3 are the aged parents of the petitioner no. 1, the petitioner nos. 4 and 5 are his sister and brother-in-law and the petitioner nos. 6 and 7 are their sons. The marriage between the petitioner no. 1 and the opposite party no. 2 was solemnized on 02.02.2011 and thereafter registered on 03.02.2011. Subsequently, on 02.03.2013 the opposite party no. 2 lodged the instant First Information Report against the petitioners.
(3.) After the completion of investigation, a charge sheet being C.S. No. 121 dated 31.03.2013 was submitted under Sections 323, 406, 498A of the Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.;