- (1.) CRL. Misc. Application is allowed and the petitioner's affidavit is taken on record. CRL.Misc.No.38545.M of 2006 Counsel for the petitioner contends that the petitioner has been falsely implicated. He did not participate in the incident, referred to in the FIR. Notice of motion to A.G.Haryana for 11.9.2006.
(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.;