H.R. Panwar, J. - (1.) By the instant criminal revision petition under Section 397/401 Cr.P.C., the petitioner has challenged the order dated 2.5.2005 passed by Special judge (Women Atrocities Cases) Sri Ganganagar (for short "the trial Court" hereinafter) in Sessions Case No. 7/2005, whereby the trial Court framed the charges against the petitioner for the offences under Sections 120-13, 417, 375(4), 376/493, 495/120-13 I.P.C. Aggrieved by the order impugned, the petitioner has filed the instant revision petition.
(2.) I have heard learned counsel for the parties.
(3.) Learned counsel for the petitioner submits that the petitioner married with the complainant. The only allegation against the petitioner is that though he is already married and having the wife, still he contacted a second marriage with the complainant and, therefore, only the offences punishable under Sections 120- 13, 417 and 495 I.P.C. are made out against the petitioner.;