- (1.) COUNSEL for the petitioner contends that the petitioner is a government servant working as a Social Study Master, in Govt. High Court, Uchapind, District Kapurthala. The present dispute is the result of matrimonial discord between the petitioner and his wife. Numerous other cases are also pending inter parties. Notice of motion to A.G.Punjab for 24.8.2006.
(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.;