(1.) Heard learned Counsel for the petitioner and the State.
(2.) This petition (LA. 435 of 1997) has been filed for staying the order contained in Annexure 1 dated 3-1-1997 whereby the petitioner was suspended on the ground that he was detained in custody.
(3.) Learned Counsel for the petitioner contended that the ground for suspension is non est since the petitioner was already released on bail by virtue of an order of this Court dated 16-12-19% passed in Cr. Misc. No. 5417 of 1996.