MAHI PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Counsel for the appellant contended that the appellant is in custody for the last about 2 years and 8 months and the appeal is not likely to be heard in the near future.

(2.) Keeping in view of the facts and circumstances of the case, sentence, except fine, is suspended. Bail to the satisfaction of CJM, Ropar.