- (1.) COUNSEL for the petitioners contends that the dispute in the present case arises from the alleged failure of the petitioners to execute a sale deed, pursuant to an agreement to sell, allegedly executed by them. It is further contended that the dispute is purely civil in nature and, therefore, the petitioners should not be arrested.
(2.) NOTICE of motion to A.G.Punjab for 24.8.2006. Meanwhile, in the event of their arrest, the petitioners shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, 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.;