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Judgment
Dr. D. Nagarjun, J
This petition is filed seeking for quashment of Crime No.74 of 2021 registered against the petitioners on the file of the first respondent, for the offences under Sections 147, 148, 294(b), 323, 324, 427 and 506(2) of I.P.C.
The petitioners and the second respondent / defacto complainant have amicably resolved the disputes and have filed a memo of compromise.
Considering the 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 Aadhaar card or any other recognised Identity Card and also ensure that the latest photograph of the defacto complainant and the accused are affixed on the memo of compromise. Further, the respondent police are directed to be present and identify the defacto complainant and the 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 18.08.2023.
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 18.08.2023.