- (1.) PRAYER in this petition is, for grant of anticipatory bail in complaint case dated 7.5.2003 registered under Section 85(e) of the Employees' State Insurance Act, 1948, pending in the Court of Judicial Magistrate, Ist Class, Jalandhar.
(2.) VIDE order of this Court dated 5.5.2006, the petitioners were directed to appear before the Investigating Officer, within a month. Counsel for the petitioners states that on 30.5.2006, the petitioners appeared before the trial Court and have been ordered to be released on interim bail, on furnishing bail bonds, to the satisfaction of the trial Court. In view of the aforementioned statement, the order of this Court dated 5.5.2006 is made absolute. The petitioners shall, however, furnish fresh bail bonds to the satisfaction of the trial Court. This petition stands disposed of accordingly.;