Rekha Mittal, J.@mdashMr. Anupam Sharma, AAG, Haryana has put in appearance on behalf of the respondent. Counsel for the petitioner submits that the petitioner was released on bail for offence u/s 392 of the Indian Penal Code (in short "IPC"), but offence u/s 395 IPC was added later, in view of supplementary statement of the complainant that there were five persons in a crusher vehicle, who committed the offence. It is farther submitted that as per allegations of the complainant, accused committed robbery/dacoity by extorting an amount of Rs. 21,000/- and one mobile phone from the complainant. It is further submitted that the challan has already been presented in the Court and conclusion of trial will take its own time.
2. Counsel for the respondent has not disputed factual assertion. Without commenting upon the merits of the controversy, the petitioner is ordered to be released on bail on his furnishing bail bonds to the satisfaction of the trial Court, subject to the following conditions:--
(i) 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/her from disclosing such facts to the Court or to any police officer; and
(ii) he shall not leave India without the previous permission of the Court.
