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Judgment
Dr. D. Nagarjun, J
This Criminal Original Petition is filed seeking quashment of Crime No.4 of 2023 on the file of the first respondent which is registered against the petitioner sole accused for the offence punishable under Section 294(b), 354A, 506(2) of IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 and Section 67 of Information Technology Act, 2000. that the matter has been settled between the defacto complainant and the petitioner / sole accused and they are going to file a memo of compromise thereby, requested the Court to record the memo of compromise.
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 person 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 10.08.2023.
The parties are directed to appear before the Officer in-charge, High Court Legal Services Committee on 03.08.2023 and for filing the report, list on 10.08.2023.