- (1.) COUNSEL for the petitioner contends that the parties were married in the year 1997. On account of certain matrimonial differences, the petitioner filed a petition for grant of divorce in April 2003. Thereafter, the complainant, filed a petition under Section 10 of the Guardian and Wards Act, for custody of their minor child, residing with the petitioner. It is only in the year 2006, after eight and half years of the marriage, the complainant lodged the present FIR. It is further contended that even as per orders of the Additional Sessions Judge, Amritsar, declining bail to the petitioner, all dowry articles have been recovered. Notice of motion to Advocate General, Punjab, for 21.9.2006.
(2.) MEANWHILE, in the event of arrest of the petitioner, he shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, 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.;