ABDUL OHID 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.32 of 2009 arising out of Gowainghat P.S. Case No.01 dated 05.03.2009 under section 302/323/109/34 of the Penal Code, now pending in the Court of Judicial Magistrate, Ist. Court, Cognizance Court No.6, Sylhet.