M. Balaraj vs The State Of Telangana
2025 Latest Caselaw 3044 Tel

Telangana High Court

M. Balaraj vs The State Of Telangana on 12 March, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

                         HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                              CRIMINAL PETITION No.722 of 2022

       ORDER:

This Criminal Petition is filed by the petitioners-respondent Nos.2 to

5 to quash the proceedings against them in D.V.C.No.171 of 2018

pending on the file of the learned IV Metropolitan Magistrate at

Hyderabad.

2. Heard learned counsel for the petitioners and Mrs. S.Madhavi,

learned Assistant Public Prosecutor for the 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.2

to 5 in D.V.C.No.171 of 2018 pending on the file of the learned IV

Metropolitan Magistrate at Hyderabad, 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: 12.03.2025 rev