EMMANUEL ERIC Vs. STATE OF HARYANA THR.SECRETARY

JUDGEMENT

(1.) Notice. Dasti, in addition. In the event of the arrest of the petitioner, he shall be released on bail on furnishing a personal bond of Rs 10,000 with one surety in the like amount to the satisfaction of the investigating agency, subject to the condition that he will join the investigation as and when required and shall abide by the provisions of Section 438(2) of the Code of Criminal Procedure, 1973.