- (1.) Leave granted.
(2.) While issuing notice on 30.6.2008, this Court directed stay of arrest of the appellant.
(3.) We have heard the learned counsel for the parties. In the facts and circumstances of this case, we deem it appropriate to make the said order absolute and accordingly, we direct that in the event of arrest, the appellant shall be released on bail on furnishing bail bonds for Rs.20,000/- with two sureties each in the like amount, to the satisfaction of the arresting authority.;