P. SHANKER RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by petitioners/respondent Nos.1 to 3 to quash the proceedings in D.V.C.No.204 of 2021 on the file of the IV Metropolitan Magistrate, Manoranjan Complex, Hyderabad, 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 TELANGANA , 2015 2 ALD(Cri) 764 , this quash petition is not maintainable as Section 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.