- (1.) COUNSEL for the petitioners contends that the petitioners are neither named in the FIR, nor has any specific role been attributed to them. It is only on the basis of suspicion, that the petitioners are sought to be arrested. It is further contended that the main accused have already been released on regular bail. Notice of motion to A.G.Punjab for 12.9.2006. To be heard alongwith Crl.Misc.No.40217.M of 2006. Meanwhile, in the event of their arrest, the petitioners shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, 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.;