(1.) This Revision is filed by the petitioner assailing the order dt.28.09.2020 in I.A.No.21 of 2020 in O.P.No.117 of 2019 on the file of the Additional Metropolitan Sessions Judge for Trial of Jubilee Hills Car Bomb Blast Case-cum-Additional Family Court-cum-XXIII Additional Chief Judge-cum-IX Additional Metropolitan Sessions Judge, Hyderabad.
(2.) The said O.P. was filed on 12.09.2019 by the petitioner under Section 13(1)(i)(a) of the Hindu Marriage Act, 1955 alleging that respondent treated him and his family members with cruelty, and relief of dissolution of marriage solemnized between petitioner and respondent on 02.08.2012, was sought in the said O.P.
(3.) Two children were born to the parties by name Baby Rishitha, aged between 4 to 5 years and Baby Sri Vidya, aged less then 3 years.