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Judgment
Dr D. Nagarjun, J
This petition is filed seeking for quashment of Crime No.30 2022 registered against the petitioners on the file of the first respondent Police, for the offences under Sections 147, 148, 294(b), 427 and 506(2) IPC.
The petitioners and the defacto complainant have stated to have amicably resolved the disputes amongst themselves and filed 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 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 is affixed on the memo of compromise. Further, the first respondent police are also directed to be present and identified 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 28.08.2023.
The parties are directed to appear before the Officer in-charge, High Court Legal Services Committee on 22.08.2023 and for filing the report, list on 29.08.2023.