Buram Ravinder vs Buram Bhavaneshwari
2025 Latest Caselaw 2192 Tel

Telangana High Court

Buram Ravinder vs Buram Bhavaneshwari on 14 February, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                         HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                              CRIMINAL PETITION No.2156 of 2025

       ORDER:

This Criminal Petition is filed by the petitioners/respondent No.2

and 3 to quash the proceedings against them in D.V.C.No.81 of 2024

pending on the file of the learned IV Additional Metropolitan Magistrate

at L.B.Nagar.

2. Heard Sri M.Anil Kumar, learned counsel for the petitioners and

Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for

respondent - 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, the appearance of the petitioners/respondent Nos.2

and 3 in D.V.C.No.81 of 2024 pending on the file of the learned IV

Additional Metropolitan Magistrate at L.B.Nagar, is dispensed with,

except on the dates whenever their presence is required by the trial

Court, and they shall be represented by their counsel on every date of

hearing and in case of default, this order gets vacated automatically.

6. Accordingly, this Criminal Petition is disposed of.

Pending miscellaneous applications, if any, shall stand closed.

____________________ JUVVADI SRIDEVI, J

Date: 14.02.2025 lk