SANDEEP MEHTA,J. - (1.) The instant revision has been preferred by the petitioner herein for assailing the order dated 07.01.2021 passed by the learned Additional Sessions Judge (Woman Atrocities Cases), Jodhpur in Sessions Case No.12/2020, whereby the learned trial court, directed framing of charge against the petitioner herein for the offence punishable under Section 306 IPC.
(2.) No one has appeared to oppose this revision on behalf of the respondent No.2-complainant despite service of notice.
(3.) Briefly stated, facts relevant and essential for disposal of the revision are noted hereinbelow.;