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Judgment
Dr.D. Nagarjun, J
This petition is filed seeking for quashment of Crime No.55 of 2023 registered against the petitioner / Accused No.1 to 7, 9, 10, 12, 13, 15 to 17 on the file of respondent No.1, for the offences unde Sections 147, 148, 294(b), 323, 324 and 307 of I.P.C. r/w 25 (1A) of the Arms Act, 1959
The petitioner and respondent No.2 / defacto complainant have amicably resolved the disputes and filed a memo of compromise. Learned Government Advocate (Criminal Side) reported no instructions.
Considering the submissions made above, the Officer in-charge of the High Court Legal Services Committee is directed to verify the identity of the defacto complainant and the accused persons with the aid of Aadhar card or any other recognised identity cards and also ensure that the latest photograph of the defacto complainant and the accused affixed on the memo of compromise. Further, the respondent police are also directed to be present and identify the defacto complainant and accused. After establishing identity, the Officer in-charge is directed to inquire, informally, as to whether there is any force or coercement on either of the parties compelling them to compromise and send the report by 16.08.2023.
The parties are directed to appear before the Officer in-charge, High Court Legal Services Committee on 11.08.2023 and for filing the report, list on 16.08.2023.