Telangana High Court
Domala Shantha, Warangal Dt. 3 Othrs vs Smt. Domala Sharadha, Khammam Dist,. ... on 26 April, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
HONOURABLE SRI JUSTICE SANJAY KUMAR
Crl.P.Nos.350, 490, 566, 580, 813, 929, 975, 1421, 2871, 3475,
3501, 4225, 6296, 6428, 6433, 6462, 6614, 6944, 6960, 7919,
7999, 8051, 8163, 9037, 9455 and 11776 of 2014
COMMON ORDER:
The petitioners in these Criminal Petitions are aggrieved either by the registration of D.V.Cs or the orders passed therein. They seek quashing of the proceedings in the said cases or the orders therein, as the case may be.
In the light of the judgment in GADDAMEEDI NAGAMANI V/s. STATE OF TELANGANA1, these quash petitions are 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 either taking cognizance and numbering the D.V.C. or in passing orders therein.
The Criminal Petitions are accordingly dismissed leaving it open to the petitioners to avail the appellate remedy in accordance with the due procedure. Needless to state, the petitioners would be at liberty to file applications, as set out in para 21 of GADDAMEEDI NAGAMANI before the appellate Court, if warranted.
Interim orders, if any, in all these cases shall stand vacated. Pending Miscellaneous Petitions, if any, shall also stand dismissed.
________________________ JUSTICE SANJAY KUMAR th 26 April, 2019 dr 1 2015 (2) ALD (CRL.) 764