Dumma Naresh vs The State Of Telangana
2025 Latest Caselaw 2132 Tel

Telangana High Court

Dumma Naresh vs The State Of Telangana on 13 February, 2025

                    THE HON'BLE SMT. JUSTICE K. SUJANA

                      CRIMINAL PETITION No.2031 of 2025

ORDER:

This Criminal Petition is filed under Section 528 Bharatiya

Nagarik Suraksha Sanhita (for short 'BNSS') by the

petitioner/respondent to quash the proceedings against him in

D.V.C.No.06 of 2024 pending on the file of Judicial First Class

Magistrate at Khanapur.

2. Heard Sri. Alluri Divakar Reddy, learned counsel for the

petitioner and Sri. Jitender Rao Veeramalla, learned Additional

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 petitioner is at liberty to avail the said

alternative remedy.

2015 (2) ALD (CRL.) 764

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

for the petitioner, this Court is inclined to grant liberty to the

petitioner to file a fresh petition before the appropriate Court.

6. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications, if any pending, shall also stand

closed.

________________________ JUSTICE K. SUJANA Date: 13.02.2025 gms

Note:

Issue CC by tomorrow

THE HON'BLE SMT. JUSTICE K. SUJANA

CRIMINAL PETITION No.2031 of 2025

13.02.2025

gms

Note:

Issue CC by tomorrow