- (1.) COUNSEL for the petitioners contends that the petitioners have nothing to do with the execution of the allegedly forged Power of Attorney or with the sale deeds. The Power of Attorney and the sale deeds were executed at the instance of Sh.Vinay Kumar. The forgery, if any, was actually committed by Vinay Kumar. The petitioners never received any sale consideration. Petitioner no.1 is a small farmer, whereas petitioner no.2 is a petty milk vendor. It is contended that the petitioners have no connection, whatsoever, with the alleged forgery, fraud etc.
(2.) NOTICE of motion to Advocate General, Haryana for 22.8.2006. To be heard alongwith Crl.Misc.No.33480-M of 2006. Meanwhile, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :- i)that they shall make themselves available for interrogation by a police officer as and when required ; ii)that they 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 him from disclosing such facts to the Court or to any police officer; iii)that they shall not leave India without the previous permission of the Court.;