MD. A. RAZZAK 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 Session Case No.46 of 2005 arising out of G.R Case No.18 of 2003 corresponding to Atrai P.S Case No.9 dated 12.05.2003 under Sections 302/34 of the Penal Code, now pending in the Court of Additional Session Judge, Court No. 1 Naogaon.