Srikanth Katra vs The State Of Telangana And Another
2021 Latest Caselaw 2407 Tel

                 THE HONOURABLE JUSTICE G. SRI DEVI

                    CRIMINAL PETITION No.6360 of 2021
ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by petitioner/respondent to quash

the proceedings in D.V.C.No.97 of 2021 on the file of the IV

Metropolitan Magistrate, Nampally, against him.

2. Heard both sides and perused the record.

3. In the light of the judgment of this Court in GADDAMEEDI

NAGAMANI v. STATE OF TELANGANA1, this quash petition is not

maintainable as Section 29 of the Protection of Women from

Domestic Violence Act, 2005, affords an efficacious remedy of

appeal against the act of the Court below in taking cognizance and

numbering the D.V.C.

4. However, it is open to the petitioner to avail the appellate

remedy in accordance with due procedure. It is needless to state

that the petitioner is at liberty to file applications as set out in

paragraph No.21 of Gaddameedi Nagamani's case, referred supra,

before the appellate Court.

5. Accordingly, the Criminal Petition is disposed of.

6. Miscellaneous Petitions, if any pending in this criminal petition,

shall stand closed.

__________________ JUSTICE G. SRI DEVI 17th August, 2021

sj

2015(2) ALD (CRL.) 764