MD. TOTA MIAH Vs. STATE

JUDGEMENT

(1.) This rule was issued calling upon the opposite party to show cause as to why the accused petitioner should not be enlarged on bail in Misc. Case No.1184 of 2010 arising out of G.R.Case No.526 (2)09 corresponding to Mirzapur P.S. Case No.7 dated 13.09.2009 under section 302/34 of the Penal Code, now pending in the Court of Chief Judicial Magistrate, Tangail.