Pandilla Dilip Kumar vs The State Of Telangana
2025 Latest Caselaw 2622 Tel

Telangana High Court

Pandilla Dilip Kumar vs The State Of Telangana on 27 February, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                THE HONOURABLE SMT. JUSTICE JUVVADI SRIDEVI

                              CRIMINAL PETITION No.2812 of 2025

          O R D E R:

This Criminal Petition is filed by the petitioners-respondent

Nos.1 and 2 seeking to quash the impugned Order dated

02.01.2024 in D.V.C.No.12 of 2023 passed by the learned

Judicial Magistrate of First Class, Bhadrachalam (for short

'learned Court below').

02. Heard Sri R.Mangulal, learned counsel for the

petitioners 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 petitioners are at liberty to

avail the said remedy.

2015 (2) ALD (CRL.) 764

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: 27-FEB-2025 KHRM