Ghori Bee vs The State Of Telangana
2023 Latest Caselaw 2401 Tel

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                CRIMINAL PETITION No.3727 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/accused Nos.2 to 5 to quash the

proceedings against them in D.V.C.No.112 of 2021 pending

on the file of the learned III Metropolitan Magistrate at

Hyderabad.

02. Heard learned counsel for the petitioners and

Sri S.Ganesh, learned Assistant Public Prosecutor for

respondent No.1-State. Perused the record.

03. 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

04. In view of the above, the petitioners are at

liberty to avail the said remedy.

05. However, in view of the request made by the

learned counsel for the petitioners/accused Nos.2 to 5, the

appearance/attendance of the petitioners/accused Nos.2 to

5 in D.V.C.No.112 of 2021 pending on the file of the

learned III Metropolitan Magistrate at Hyderabad, is

dispensed with, unless their presence is required by the

trial Court for a specific purpose and they shall be

represented by their counsel.

06. Accordingly, this Criminal Petition is disposed

of.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G. ANUPAMA CHAKRAVARTHY, J Date: 14-SEP-2023 KHRM

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

CRIMINAL PETITION No.3727 OF 2023 Date: 14-SEP-2023 KHRM