ABDUS SATTAR KHAN Vs. STATE

JUDGEMENT

(1.) This Rule at the instance of the accused-petitioners was issued on an application under section 561A of the Code of Criminal Proced-ure for quashment of the proceedings in C. R. Case No. 69 of 1992 that was pending before the Thana Magistrate, Dashmina, Patuakhali and its order dated 22.6.1992 taking cogniza-nce of offence under sections 427, 447 and 109 of the Penal Code against the accused.