LEELADHAR KACHROO Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. No.18529/2015 (for exemption)

(2.) Learned senior counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Dr. Umang Bhatt Kachroo, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of trial as cognizance has not yet been taken. Meanwhile, the respondent No.2 and the petitioner have amicably settled their disputes vide settlement agreement dated 10.02.2015 for a total sum of 200,000CD (Two Hundred Thousand Canadian Dollars) and that two instalments of 100,000CD (One Hundred Thousand Canadian Dollars) each paid at the time of recording first motion petition dated 23.02.2015 and second motion petition dated 28.09.2015 for divorce by mutual consent, which facts have not been disputed by the Attorney and father of respondent No.2, who is personally present in Court.

(3.) It is further agreed between the parties that Locker bearing No.26, existing in the name of respondent No.2 with HDFC Bank, Greater Kailash-II, New Delhi, would be opened within 60 days from today in the presence of the petitioner and Dr. Saligram Bhatt, Attorney and father of respondent No.2, and that articles kept therein shall be distributed between the parties, i.e., articles belonging to the petitioner shall be taken by the petitioner and the articles belonging to the respondent No.2 shall be taken by the Attorney of the respondent No.2. It is further agreed that dues/charges, if any, to be paid to the Bank qua the locker shall be paid by the petitioner and that after distribution of the articles and payment of dues/charges to the Bank, the respondent No.2 will have no liability with respect to the said locker.