HARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . The interim directions dated 27.8.1998 are hereby confirmed. Further directions are given to the Investigating Officer that in the event of arrest of the petitioners, they will be enlarged on bail. They are directed to join the investigation as and when called upon by the Investigating Officer. They shall not leave the country without the prior permission of the CJM, concerned. They shall not tamper with the prosecution evidence directly or indirectly. They shall also surrender their passports, if any, with the Investigating Officer. Petition allowed.