MD. NASHIR 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 Criminal Misc. Case No.8474 of 2010 arising out of G.R. Case No.61 of 2010 corresponding to Khilgoan P.S. Case No.61 dated 27.01.2010 under section 4(1)of the Law and Order Disruption Crimes ( Speedy) Trial Act, now pending in the Court of Metropolitan Magistrate and Druto Bichar Court No.02, Dhaka.