- (1.) COUNSEL for the petitioners contends that the petitioners, awarded a contract to M/s Deepali Constructions Company and thereafter to M/s Shanti Construction Company, for the construction of Saraf Mall at G.T. Road, Panipat. The offence, if any, that may arise from the collapse of the building under construction, could only be fastened upon the aforementioned companies. It is further contended that no loss of life or damage to any public property has been established. Notice of motion to Advocate General, Haryana for 18.9.2006.
(2.) MEANWHILE, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, 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.;