Telangana High Court
P.Sasikala vs Smt.C.Arogya Divya Bala on 28 August, 2018
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
CRIMINAL PETITION No.9148 of 2018
ORDER:
This criminal petition is filed under Section 482 of Criminal Procedure Code to quash the proceedings in D.V.C.No.18 of 2017 on the file of Principal Junior Civil Judge-cum-X Metropolitan Magistrate, Cyberabad at Malkajgiri, against petitioners.
2. Heard learned counsel for petitioners and learned Public Prosecutor for the 2nd respondent-State.
3. The main contention of learned counsel for petitioner is that the petitioners never committed any domestic violence against the 1st respondents.
4. In "Giduthuri Kesari Kumar and Ors. v. State of Telangana and Ors.1" this Court laid down certain guidelines to quash the proceedings in D.V.C. Case in paragraph 14, which are as follows:
"14) To sum up the findings:
i) Since the remedies under D.V Act are civil
remedies, the Magistrate in view of his powers under Section 28(2) of D.V Act shall issue notice to the parties for their first appearance and shall not insist for the attendance of the parties for every hearing and in case of non-appearance of the parties despite receiving notices, can conduct enquiry and pass exparte order with the material available. It is only in the exceptional cases where the Magistrate feels that the circumstance require that he can insist the presence of the parties even by adopting coercive measures.
ii) In view of the remedies which are in civil nature and enquiry is not a trial of criminal case, the quash petitions under Sec.482 Cr.P.C on the plea that the petitioners are unnecessarily arrayed as parties are not maintainable. It is only in exceptional cases like without there existing any 1 2015 (2) ALD (Crl.) 470 (AP) 2 domestic relationship as laid under Section 2(f) of the D.V. Act between the parties, the petitioner filed D.V. case against them or a competent Court has already acquitted them of the allegations which are identical to the ones leveled in the Domestic Violence Case, the respondents can seek for quashment of the proceedings since continuation of the proceedings in such instances certainly amounts to abuse of process of Court."
5. Therefore, I deem it appropriate to direct the Principal Junior Civil Judge-cum-X Metropolitan Magistrate, Cyberabad at Malkajgiri, to follow the guidelines prescribed in "Giduthuri Kesari Kumar and Ors. v. State of Telangana and Ors." (referred supra).
6. In view of the above, the Principal Junior Civil Judge-cum-X Metropolitan Magistrate, Cyberabad at Malkajgiri, is directed to adhere to the guidelines formulated by this Court in "Giduthuri Kesari Kumar and Ors. v. State of Telangana and Ors." (referred supra) and shall not insist the appearance of the petitioners, except on the dates when their personal appearance is required.
7. With the above directions, the Criminal Petition is disposed of.
Miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
___________________________________ JUSTICE M. SATYANARAYANA MURTHY 28.08.2018 kvrm