- (1.) COUNSEL for the petitioner contends that the FIR discloses a robbery in the complainant's house at about 1/1.30 am, by four unknown persons. In the supplementary statement, the complainant named the petitioner and the other co-accused. It is further contended that the petitioner is a cousin brother of the complainant's father-in-law. The petitioner is a permanent resident of UP and the present FIR has been lodged on account of a matrimonial dispute between the petitioner's cousin brother's son and the complainant. The complainant was summoned by the Ilaqa Magistrate, Jaunpur (UP). A compromise was subsequently effected but thereafter in order to wreak vengeance, the complainant lodged the present FIR. Notice of motion to A.G.Punjab for 20.7.2006. To be heard alongwith Crl.Misc.No.26727.M of 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; Crl.Misc.No.36969.M of 2006 : 2 : iii)that he shall not leave India without the previous permission of the Court.;