- (1.) COUNSEL for the petitioners prays that the present petition, qua petitioner No.1-Dara Singh, be dismissed as withdrawn. Allowed as prayed for. In so far as petitioner No.2, counsel for the petitioners contends that the only role, attributed to him, is of hurling abuses. No injury, whatsoever, is attributed to petitioner No.2. Notice of motion, qua petitioner No.2, to A.G.Punjab for 17.8.2006.
(2.) MEANWHILE, in the event of his arrest, petitioner No.2 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.;