- (1.) It is stated that the appellant is in custody for the last more than two years and the appeal is not likely to be heard in the near future:
(2.) Keeping in view the facts and circumstances of the case, sentence, except fine, is suspended. Let the appellant be admitted to bail to the satisfaction of C.J.M., Sangrur.
(3.) The case be fixed for actual hearing on 14.3.2003.;