MD. ABDUL HAKIM BEPARI 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. 9166 of 2010 arising out of Khilgaon P.S. Case No.34 dated 16.4.2010 under section 364/34 of the Penal Code, now pending in the Court of learned Chief Metropolitan Magistrate, Dhaka.