Prabhat Nalini Behara vs The State Of Telengana
2021 Latest Caselaw 3511 Tel

             THE HONOURABLE JUSTICE G. SRI DEVI

                CRIMINAL PETITION No.8447 of 2021

ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by petitioners/respondent Nos.2 to

5 seeking to quash the proceedings in D.V.C.No.74 of 2020 on the

file of X Metropolitan Magistrate, Kukatpally, Cyberabad, against

them.

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 petitioners to avail the appellate

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

that the petitioners are at liberty to file applications as set out in

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

before the appellate Court.

5. In view of the request made by the learned counsel for

petitioners, the appearance of petitioners/respondent Nos.2 to 5 in

D.V.C.No.74 of 2020 on the file of X Metropolitan Magistrate,

Kukatpally, Cyberabad, is dispensed with, except on the dates

GSD, J Crl.P.No.8447 of 2021

whenever their presence is required by the trial Court and they shall

be represented by their counsel.

6. Accordingly, the Criminal Petition is disposed of.

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

shall stand closed.

__________________ JUSTICE G. SRI DEVI 16th November, 2021.

sj

2015(2) ALD (CRL.) 764