IN THE MATTER OF SADDAM HOSSAIN Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.

(2.) The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 489B/489C/120B of the IPC, which was registered vide Jorasanko (Sec. E1)/ Special Task Force P.S. Case No. 506/2010.

(3.) At the very outset, the learned Counsel for the petitioner draws our attention to an order passed by the Hon'ble Apex Court in Criminal Misc. Petition No. 20197 of 2011, granting bail to the co-accused, Kamal Chowdhury.