Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 8 dated 2.6.2010 under Sections 409/420/467/468/471/120 -B of the Indian Penal Code and Section 13(1)(D) read with Section 13(2)88 of the Prevention of Corruption Act, Police Station Vigilance Bureau, Ferozepur.
(2.) VIDE order dated 7.7.2010 arrest of the Petitioner was stayed. Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions of ASI Chander Shekhar, who is present personally in Court, states that Petitioner has joined the investigation. He has not prayed for custodial interrogation. Considering total facts and circumstances of the case present petition is allowed. It is directed that in the event of arrest of the Petitioner he shall be released on bail by the Investigating Officer on furnishing personal bond and one surety to the satisfaction of Investigating Officer, subject to following conditions: i) that he shall make himself available for interrogation by a police officer as and when required; ii) that he shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to any police officer; iii) that he shall not leave India without the previous permission of the Court.
(3.) IT is made clear that in the event of violation of any of the conditions, prosecution shall be at liberty to move for cancellation of the bail.;