PAVEL @ FAYSAL AHMED 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 Sessions Case No. 131 of 2010 arising out of G.R. Case No. 470 of 2009 corresponding to Kafrul P.S. Case No. 42 dated 24.8.09 under section 302 of the Penal Code, now pending before the learned Janonirapatta Bignokari Aparad Damon Tribunal, Dhaka.