VISHWAJEET DEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated calls nobody has responded on behalf of the petitioner.

(2.) Mr. P.C. Sinha, the learned counsel appearing on behalf of the respondent State submits that pursuant to the order dtd. 12/5/2022, the State has filed the supplementary counter affidavit.

(3.) It was contended by the learned counsel appearing for the petitioner on the last date which has been recorded in the order dtd. 12/5/2022 that the petitioner was granted bail on 6/6/2014 by the learned court as the charge sheet was not submitted within 60 days and in terms of bail order, the bail bond was furnished which has been accepted by the learned court and inspite of that the petitioner was not released.