NYARAM LATHA RANI MANGAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed by petitioners/respondent Nos.2 and 4 seeking to quash the proceedings in D.V.C.No.31 of 2021 on the file of I-Principal Junior Civil Judge-cum-XVII Additional Metropolitan Magistrate, Rachakonda at Malkajgiri, against them.

(2.) Heard both sides and perused the record.

(3.) In the light of the judgment of this Court in GADDAMEEDI NAGAMANI v. STATE OF TELANGANA1 , this quash petition is not maintainable as Sec. 29 of the Protection of Women from Domestic Violence Act, 2005, affords an efficacious remedy of appeal against the act of the Court below in taking cognizance and numbering the D.V.C.