- (1.) COUNSEL for the petitioner contends that even as per the allegations in the FIR, the petitioner received Rs.7,000/- out of a sum of Rs.70,000/- paid by the complainant. Thereafter, the matter was settled with the complainant and the amount, allegedly received by the petitioner, returned. It is further contended that the main accused, namely, Manmeet Kaur has already been granted anticipatory bail by this Court, vide order dated 18.4.2006, passed in Crl.Misc.No.4896.M of 2006. Notice of motion to A.G.Punjab for .9.2006.
(2.) MEANWHILE, in the event of his arrest, the petitioner shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, subject to the 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 him 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.;