MAFRUZA SULTANA Vs. STATE

JUDGEMENT

(1.) This criminal petition for leave to appeal is directed against the judgment and order dated 20.02.2014 passed by a Division Bench of the High Court Division in Criminal Revision No.357 of 2013 summarily rejecting the application by the majority views of the learned Judges.

(2.) The accused-petitioner, Mafruza Sultana, filed Criminal Revision No.357 of 2013 before the High Court Division under section 10(1A) of the Criminal Law Amendment Act,1958 challenging the order dated 04.09.2013 passed by the learned Metropolitan Senior Special Judge, Dhaka in Metro Special Case No.138 of 2012 arising out of G.R. No.88 of 2011 correspondence to Gulshan Police Station Case No.45 dated 16.08.2011 taking cognizance against the accused-petitioner under section 13 of the Money Laundering Protirodh Ain,2002.

(3.) The facts, leading to the filing of this criminal petition for leave to appeal, in a nutshell, are: