K. VASAVI VASAVILATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners to quash the proceedings in D.V.C.No.1 of 2019 on the file of Principal Judicial Magistrate of First Class, Manthani, Karimnagar District.

(2.) Heard the learned counsel for the petitioners, learned Assistant Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) In view of the decision rendered by this Court in Gaddameedi Nagamani Vs. State of Telangana and Others 2015 (2) ALD (Crl.) 764 (A.P.) the order of taking cognizance by the Magistrate under the provisions of the Domestic Violence Act, 2005, is an appealable order under Section 29 of the Domestic Violence Act, 2005. Under these circumstances, the petitioners are given liberty to file an appeal before the Court of Session, as contemplated under law.