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Judgment
5 paragraphs · 149 wordsAmar Dutt, J.—Dr. Sidhu states that the petitioner has joined the investigation and is no longer required by the investigating agency for the purpose of interrogation.
In view of this, the petition is disposed of with a direction that in the event of the arrest of the petitioner, he will be admitted to bail by the arresting officer on his furnishing bail bond in the sum of Rs. 20,000/- to his satisfaction subject to the following conditions:-
i) that he shall make himself available before the investigating agency 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 the country without previous permission of the Court concerned.