Oruganti Venkateswara Reddy vs State Of Telangana
2025 Latest Caselaw 1228 Tel

Telangana High Court

Oruganti Venkateswara Reddy vs State Of Telangana on 22 January, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                 HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                      CRIMINAL PETITION No.142 of 2025
       ORDER:

This Criminal Petition is filed under Section 528 of the Bharatiya

Nagarik Suraksha Sanhita, 2023(for short 'BNSS') by the

petitioners/respondents Nos.2 to 5 to quash the proceedings against

them in D.V.C.No.22 of 2024 pending on the file of IX Additional

Metropolitan Magistrate, Ranga Reddy District at Kukatpally.

2. Heard M/s.N.Harinadh, learned counsel for the petitioners

and Sri Jithender Rao Veeramalla, learned Additional Public

Prosecutor for respondent No.1 - State. Perused the record.

3. In the light of the judgment in Gaddameedi Nagamani v.

State of Telangana1 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 petitioner is at liberty to avail the

said alternative remedy.

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

counsel for the petitioners, the appearance of the

petitioners/respondent Nos.2 to 5 in IX Additional Metropolitan

Magistrate, Ranga Reddy District at Kukatpally, 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, the Criminal Petition is disposed of.

Miscellaneous applications, if any pending, shall also stand closed.

_____________________ JUVVADI SRIDEVI, J

Date: 22.01.2025 BV