Kamalayker Ramesh vs The State Of Telangana
2025 Latest Caselaw 948 Tel

Telangana High Court

Kamalayker Ramesh vs The State Of Telangana on 8 January, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                    HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
                         CRIMINAL PETITION No.16185 of 2024
       ORDER:

This Criminal Petition is filed by the petitioners/respondent

Nos.2 to 4 to quash the proceedings against them in D.V.C.No.9 of

2023 pending on the file of the learned Additional Judicial First

Class Magistrate, Bhongir.

2. Heard Sri M.Damodar Reddy, 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

petitioner/respondent Nos.2 to 4 in D.V.C.No.9 of 2023 pending on

the file of the learned Additional Judicial First Class Magistrate,

Bhongir, 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: 08.01.2025 rev