Asha Arora, J. - (1.) The petitioners have approached this Court for quashing of the proceeding being ACGR 1150 of 2015 arising out of Haridebpur Police Station Case No. 90 dated 25.02.2015 under Section 498A/34 of the IPC and the subsequent charge-sheet No. 81 dated 14.03.2015 under Section 498A/34 of the IPC pending before the learned Additional Chief Judicial Magistrate, Alipore.
(2.) The petitioners herein are the husband and mother-in-law of the defacto complainant/opposite party no. 2.
(3.) Learned counsel for the petitioners submits that neither the FIR nor the statement of witnesses recorded under Section 161 of the Code of Criminal Procedure make out an offence under Section 498A of the IPC.;