- (1.) THE petitioner is directed to appear, before the Investigating Officer, on 24/7/2006 at 10 am. THE Investigating Officer shall also be present at the police station on the aforementioned date and time. Adjourned to 1/9/2006.
(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.;