Mantalla Vijay Venu vs The State Of Telangana ,
2025 Latest Caselaw 2497 Tel

Telangana High Court

Mantalla Vijay Venu vs The State Of Telangana , on 24 February, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                         HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                              CRIMINAL PETITION No.2625 of 2025

       ORDER:

This Criminal Petition is filed by the petitioners/respondent Nos.4 to

6 to quash the proceedings against them in D.V.C.No.72 of 2023

pending on the file of the learned X Additional Metropolitan Magistrate

at Athivelli.

2. Heard Sri. M.Keshav Yadav, 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.4

to 6 in D.V.C.No.72 of 2023 pending on the file of the learned X

Additional Metropolitan Magistrate at Athivelli, 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: 24.02.2025 rev