KARIM ULLAH 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 S.T.(Sessions Trial) Case No.142 of 2009 arising out of G.R. Case No.59 of 2006 corresponding to Moheshkhali P.S. Case No.15 dated 25.3.2006 under section 302/34 of the Penal Code, now pending in the court of Additional Sessions Judge, Cox's Bazar.