- (1.) COUNSEL for the petitioner contends that the FIR was initially lodged under Sections 323/506 of the IPC. Thereafter, in connivance with the staff of a private hospital, where the complainant was admitted, Section 308 of the IPC was added, in order to defeat the application for anticipatory bail, filed by the petitioner, before the Additional Sessions Judge, Gurgaon. Notice of motion to A.G.Haryana for 22.8.2006.
(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.;