- (1.) COUNSEL for the petitioner, in order to show the bonafides of the petitioner, has handed over a demand draft bearing No.561831 dated 22.7.2006, in a sum of Rs.75,000/-, drawn on Centurion Bank of Punjab Ltd., to the Investigating Officer, payable to the complainant. Adjourned to 5.9.2006. 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. The draft shall not be handed over to the complainant, till further orders.;