Mohammad Abdul Subhan vs The State Of Telangana
2021 Latest Caselaw 3482 Tel

                    HONOURABLE JUSTICE G. SRI DEVI

                    CRIMINAL PETITION NO.8281 OF 2021

ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by the petitioner seeking to quash

the proceedings in D.V.C.No.54 of 2016 on the file of the IV

Metropolitan Magistrate (Traffic Mobile Court), Hyderabad.

Heard. Perused the record.

In the light of the judgment 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 by way of an appeal against the act of the

Court below in taking cognizance and numbering the D.V.C.

The Criminal Petition is accordingly dismissed leaving it open

to the petitioner to avail the appellate remedy in accordance with the

due procedure. Needless to state, the petitioner would be at liberty to

file applications, as set out in para 21 of Gaddameedi Nagamani's

case before the appellate Court.

Miscellaneous applications, if any, pending shall stand

dismissed.

_________________ (G. SRI DEVI, J) 15th November 2021 RRB

1 2015(2) ALD (CRL.) 764