1. In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
2. Learned counsel for the petitioner submits that the charge under Section 306 IPC is not made out because it is apparent allegation that there was a demand of dowry, which has not been proved. Learned counsel further submits that at best there was a minor altercation regarding the telephonic talk of the deceased and that resulted into her committing suicide, but the petitioner has no role attributed to him in the whole case of prosecution.
3. Learned counsel also submits that the prosecution has miserably failed to point out any indication of the petitioner to involvement in the crime under Section 306 IPC.
4. Learned Public Prosecutor opposes the submissions.
5. This Court, after hearing learned counsel for the petitioner and perusing the record of the case, is of the opinion that at the stage of framing of charge even if there are chances of presumption of offence then also the interference of the Court, at this stage, is not called for in the limited jurisdiction of revision.
6. In view of the above, the present petition is disposed of with the liberty to the petitioner to take up all the issues at appropriate stage, strictly in accordance with law. All pending applications stand disposed of.
