- (1.) ON the oral request of counsel for the petitioner, State Bank of India, Sector 17, Chandigarh is impleaded as respondent No.2. Office is directed to carry out necessary correction in the memo. of parties. Counsel for the petitioner states that the petitioner did not make any wrong entry. Even otherwise, the amounts, due to the bank, have already been repaid. Adjourned to 29.8.2006.
(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.;