MD. SHAHIDUL ISLAM @ SHAHID Vs. STATE

JUDGEMENT

(1.) Supplementary affidavit filed to-day do form part of the main petition.

(2.) By this Rule, the petitioner Md. Shahidul Islam alias Shahid, sought for bail in S. T. Case no. 533 of 2010 arising out of Hathazari Police Station Case no. 12(12)2009, corresponding to G.R. no. 301 of 2009 under Sections 395, 397 of the Penal Code, pending in the Court of learned Additional Sessions Judge, first Court, Chittagong. Facts in brief are that on 10-12-2009 informant Md. Nizamuddin lodged an FIR against one accused namely Md. Tajul Islam alleging that on the night following 09-12-2009 at 02.00 hrs 02.15 hrs all accused forcibly entered into his shop and committed dacoity and plundered all the commodities. The locals nabbed four accused, of whom three accused beaten to death and only FIR named accused Tazul Islam was seriously wounded. With these allegations the informant lodged the FIR.

(3.) The Police after investigation submitted charge sheet accusing the petitioner and two others. The case is still pending before the Additional Sessions Judge, first Court, Chitta-ong for trial and no witness has yet been examined.