- (1.) COUNSEL for the petitioner contends that the land in dispute, was owned by Tara Devi. Upon her demise, her legal representatives sold her share in the land in dispute, to Ashok Kumar etc. The petitioner is not the vendor/vendee or the beneficiary of the land in dispute but mere an attesting witness. By mistake, his photographs were affixed on the sale deed. It is contended that the complainant's grievance is not with respect to the sale deed but with respect to the fact that land in his possession as a cosharer, has been sold.
(2.) NOTICE of motion to Advocate General, Haryana, for 29.8.2006. Meanwhile, in the event of arrest of the petitioner, he shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, 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.;