Hamsamma vs The State Of Telangana
2023 Latest Caselaw 2288 Tel

    THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                   CRIMINAL PETITION No.8783 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/respondents Nos.2 and 3 to quash the proceedings

against them in D.V.C. No.78 of 2023 pending on the file of the

Family Court Judge, L.B.Nagar, Ranga Reddy.

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.

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

said remedy.

2015 (2) ALD (CRL.) 764

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

for the petitioners/respondents Nos.2 and 3, the appearance of the

petitioners/respondents Nos.2 and 3 in D.V.C. No.78 of 2023

pending on the file of the Family Court Judge, L.B.Nagar, Ranga

Reddy, 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: 12.09.2023 tmk

THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

CRIMINAL PETITION No.8783 OF 2023

Date: 12.09.2023 tmk