Smt. Ganji Padmamma vs The State Of Telanana
2023 Latest Caselaw 3083 Tel

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

               CRIMINAL PETITION No.10013 OF 2023

O R D E R:

This Criminal Petition is filed under Section 482 of

the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.')

by the petitioners/respondent Nos.2 to 6 to quash the

proceedings against them in D.V.C.No.127 of 2022 pending

on the file of the VI Additional Junior Civil Judge-cum-VI

Additional Metropolitan Magistrate, Ranga Reddy District.

2. Heard learned counsel for the petitioners and

Sri S.Ganesh, learned Assistant Public Prosecutor for

respondent No.1- State. Perused the record.

3. In the light of the judgment in Gaddameedi

Nagamani v. State of Telangana 1, a petition to quash

the proceedings in Domestic Violence Case 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.

2015 (2) ALD (CRL.) 764

4. In view of the above, the petitioners are at liberty to

avail the said remedy.

5. However, in view of the request made by the learned

counsel for the petitioners/respondents, the appearance of

the petitioners/respondent Nos.2 to 6 in D.V.C.No.127 of

2022 pending on the file of the VI Additional Junior Civil

Judge-cum-VI Additional Metropolitan Magistrate, Ranga

Reddy District, is dispensed with, except on the dates

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.

Miscellaneous applications pending, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 11.10.2023 gvl

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

CRIMINAL PETITION No.10013 OF 2023 Date: 11-10-2023 gvl