Vishal Yadala, vs Smt. Gulla Shanthi Priya,
2025 Latest Caselaw 2424 Tel

Telangana High Court

Vishal Yadala, vs Smt. Gulla Shanthi Priya, on 20 February, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                         HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                              CRIMINAL PETITION No.2477 of 2025

       ORDER:

This Criminal Petition is filed by the petitioners/respondent Nos.1 to

4 to quash the proceedings against them in D.V.C.No.11 of 2021

pending on the file of the learned XI Additional Judicial Magistrate of

First Class at Kukatpally, Medchal-Malkajgiri District.

2. Heard Sri. T.Damodar, 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.1

to 4 in D.V.C.No.11 of 2021 pending on the file of the learned XI

Additional Judicial Magistrate of First Class at Kukatpally, Medchal-

Malkajgiri District, 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: 20.02.2025 rev