- (1.)Leave granted. Heard the learned counsel for both the parties.
(2.)Taking into consideration the fact that the main accused has already been granted bail and the appellant who was granted interim protection by this Court on 17-12-2013' has not misused the order, we allow the prayer and direct that in the event of arrest the appellant Gauri Shankar Poddar, s/o late Shri Devi Dutt Poddar be enlarged on bail in connection with FIR No. 393 of 2012 dated 2-6-2012 registered at Police Station Samalkha, District Panipat, Haryana subject to furnishing bail bonds for the sum of Rs 20,000 with two sureties of the like amount to the satisfaction of the investigation officer. However, the appellant be released on bail on the following conditions:
(i) that the appellant shall make himself available for interrogation by a police officer as and when required;

(ii) that the appellant shall not leave India without the previous permission of the Court;

(3.)The appeal stands disposed of with aforesaid observations/directions.
Impugned Order of the High Court

(Sabina, J.)

The Order of the High Court was delivered by

Sabina, J.