JOY SINGH TERO Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, the petitioner, namely- Sri Joy Singh Tero has prayed for regular bail in connection with Dispur P.S. Case No.3917/2021, registered under Sec. 420/468/471 of IPC.

(2.) Heard the learned counsel for both sides.

(3.) On instructions, learned Addl. Public Prosecutor representing the State has submitted that charge sheet has not been laid in the instant case, on the other hand, the accused petitioner is behind the bar since 25/11/2021 as statutory period is completed.