Kothapally Saidaiah vs The State Of Telangana
2025 Latest Caselaw 1180 Tel

Telangana High Court

Kothapally Saidaiah vs The State Of Telangana on 21 January, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                    HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
                              CRIMINAL PETITION No.51 of 2025
       ORDER:

This Criminal Petition is filed by the petitioners/respondent

Nos.1 to 5 to quash the proceedings against them in D.V.C.No.7 of

2024 pending on the file of the learned Judicial Magistrate of First

Class at Nidamanoor, Nalgonda District.

2. Heard Sri K.Venumadhav, 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.

2015 (2) ALD (CRL.) 764

4. In view of the above, the petitioners are at liberty to avail

the said remedy.

5. However, in view of the request made by the learned

counsel for the petitioners, the appearance of the

petitioners/respondent Nos.1 to 5 in D.V.C.No.7 of 2024 pending on

the file of the learned Judicial Magistrate of First Class at

Nidamanoor, Nalgonda 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: 21.01.2025 rev