AYESHA BEGUM Vs. STATE

JUDGEMENT

(1.) This appeal was preferred under section 28 of the Nari-O- Shishi Nirjatan Daman Ain,2000(Amendment-2003) against the order dated 6.02.2011 passed by the learned Nari-O-Shishu Nirjatan Daman Tribunal Judge, Noakhali in Nari-O-Shishi Nirjatan Daman Case No.131 of 2010 under section 7/9(1)/30 of the Nari-O-Shishu Nirjatan Daman Ain,2000 ( Amended- 2003), rejecting the prayer for bail of the appellant.