(1.) By the present application under Section 482 of Code of Criminal Procedure, the applicants are praying for quashing and setting aside the First Information Report vide crime no. 227 of 2015 dated 17th November, 2015 registered against the applicants on a compliant lodged by the non-applicant no.2/complainant for the offences punishable under Section 498-A , 34 of Indian Penal Code read with Sections 3 and 4 of Dowry Prohibition Act, 1961.
(2.) We have heard Shri Atul Pande, learned counsel for the applicants, Shri S.M. Ghodeswar, learned Additional Public Prosecutor for the non-applicant no.1/State. None represents on behalf of the non-applicant no.2.
(3.) At the outset, Shri Atul Pande, learned counsel for the applicant prays for withdrawal of the present application qua the applicant no.1 - husband of the non-applicant no.2.