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Judgment
8 paragraphs · 161 wordsHeard learned Counsel for the parties.
Leave granted.
The applications for the grant of bail are allowed subject to the conditions imposed herein :
The applicants are directed to appear before the Investigating Officer on 3rd December, 2008 at 11.00 A.M. at Police Station - Vigilance Bureau, Ferozpur for interrogation and thereafter as and when they are so directed by the Investigating Officer.
Each of the applicants shall furnish personal bond in the sum of Rs. 25,000/- with one surety each of the like amount to the satisfaction of the Investigating Officer.
The applicants shall join and cooperate in the investigation without causing any hindrance in the smooth conduct of the investigation by the Investigating Officer.
The applicants shall not make any inducement, threat or promise to any witness acquainted with the facts of the case, so as to dissuade him from disclosing such facts from the Court.
The Appeals are accordingly allowed in the aforesaid terms.