EKHLASUR RAHMAN 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.74 of 2010 arising out of Gowainghat P.S. Case No.9 dated 08.04.2010 under section 302 of the Penal Code, now pending in the Court of Judicial Magistrate and Cognizance Court No.6,Sylhet.