STATE Vs. A. HAQUE ALIAS ABDUL HOQUE

JUDGEMENT

(1.) Delay in filing the leave petition is condoned.

(2.) This petition for leave to appeal has been filed against the ad-interim order dated 11th November, 2009 passed by the High Court Division in Criminal Miscellaneous case No. 27555 of 2009 which arose out of Pakundia Police Station Case No. 05 dated 4-11-2009 now pending in the Chief Judicial Magistrate, Kishoreganj while issuing the Rule granted anticipatory bail for a period of 6(six) months.

(3.) Heard the learned Additional Deputy Attorney-General for the petitioner and the learned Advocate appearing for the respondents and perused the materials on record.