OWASIR ALI 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 G.R. Case No.37 of 2010 (Raj) corresponding to Rajnagar P.S. Case No.11 dated 26.3.2010 under section 143/448/323/324 /326 /379/302/34 of the Penal Code, now pending in the Court of Chief Judicial Magistrate, Moulvibazar.