(1.) The petitioner in this case is allegedly a dealer and not the manufacturer. Moreover, she has already joined investigation in pursuance of the directions dated 9.9.98. The said directions are hereby confirmed. In the event of the arrest, the petitioner shall be enlarged on bail. She shall not tamper with the prosecution evidence directly or indirectly. She will appear before the Investigating Officer as and when called upon to do so. She will not leave the country without the prior permission of the Chief Judicial Magistrate, Patiala. She will surrender her passport, if any, before the Investigating Officer.