- (1.) COUNSEL for the petitioner contends that though the petitioner is alleged to have witnessed a forged special power of attorney, dated 27.2.2004, the parties have compromised the matter. The petitioner's coaccused has already been granted anticipatory bail by this Court, vide order dated 7.3.2006, passed in Crl.Misc.No.11490.M of 2006.
(2.) NOTICE of motion to A.G.Haryana for 21.8.2006. 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.;