- (1.) Heard.
(2.) Offence alleged is under sections 420/409 IPC. On 12.1.2006, the following order was passed:- "The petitioner was employed as a cashier in the Electricity Department. Allegation is of having collected money from the consumers and not accounted for. Counsel for the petitioner says that whatever amount is determined as due, the petitioner will pay the same and he is willing to appear before any authority for determination of amount. He is also willing to join investigation and face proceedings in accordance with law. List again on 21.3.2006. In the meanwhile, on being arrested, the petitioner will be granted interim bail by the Investigating Officer subject to his making himself available for interrogation as and when required and not making any inducement, threat or promise to any person acquainted with the facts of the case and not leaving India without permission of the Court, and complying with such other conditions as may be laid down by the Investigating Officer. The petitioner will appear before the SDO concerned on 27.1.2006 at 11.00 a.m. and the SDO will determine the amount, which the petitioner will pay, and give a report to this court on the date fixed." 2. Counsel for the State says that the amount assessed i.e. Rs.89233/- has already been deposited. Counsel for the petitioner says that in view of above, arrest of the petitioner is not called for. Without expressing any final opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.
(3.) In the event of arrest, the petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer within two weeks from today on the conditions that the petitioner will not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; he will not interfere with the prosecution evidence directly or indirectly; he will not leave the country without the previous permission of the court; he will associate with the investigation as and when called by the police and that he will surrender the passport, if any. The petition is disposed of accordingly.;