Vennapusa Papireddy vs The State Of Telangana
2025 Latest Caselaw 2349 Tel

Telangana High Court

Vennapusa Papireddy vs The State Of Telangana on 19 February, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

        THE HONOURABLE SMT JUSTICE JUVVADI SRIDEVI

                   CRIMINAL PETITION No.2403 OF 2025

O R D E R:

This Criminal Petition is filed by the petitioner-respondent

No.1 to quash the proceedings against him in D.V.C.No.37 of

2023 pending on the file of the learned trial Court.

02. Heard Sri Shaik Abdul Kalam Riyaz, learned counsel

for the petitioner and Sri Jithender Rao Veeramalla, learned

Additional Public Prosecutor for the State.

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.

04. In view of the above, the petitioner is at liberty to

avail the said remedy. However, in view of the request made by

2015 (2) ALD (CRL.) 764

the learned counsel for the petitioner-respondent No.1, the

appearance/attendance of the petitioner-respondent No.1 in

D.V.C.No.37 of 2023 pending on the file of the learned trial Court,

is hereby dispensed with, except on the dates whenever their

presence is required by the learned trial Court for a specific

purpose and they shall be represented by their counsel on every

date of hearing and in case of default, this order gets vacated

automatically.

05. With the above observations, this Criminal Petition is

disposed of.

As a sequel, pending miscellaneous applications, if any,

shall stand closed.

_________________ JUVVADI SRIDEVI, J Date: 19-FEB-2025 Note:

Issue CC by Tomorrow. B/o. KHRM