AN APPLICATION UNDER ARTICLE 102(2)(A)(II) OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. GOVERNMENT OF THE PEOPLES REPUBLIC OF BANGLADESH

JUDGEMENT

(1.) With a view to impugn charges framed by the learned Divisional Special Judge, Dhaka, under Section 242 of the Code of Criminal Procedure (Cr.PC),in Special Case No.1 of 2003, which arose out of Tejgaon Police Station Case No.35,dated 11.12.2001, corresponding to B. A. C. C. General Registered Case No.108/01, under Section 409 of the Penal Code and section 5(2) of the Prevention of Corruption Act, 1947, now pending before the Court of Divisional Special Judge, Dhaka, this petition had been engendered, invoking Article 102 of the Constitution of the Peoples Republic of Bangladesh.