UMME KULSUM (SWEETY) Vs. MD. NAZMUL ISLAM

JUDGEMENT

(1.) This criminal petition for leave to appeal is directed against the judgment and order dated 20.07.2011 passed by a Division Bench of the High Court Division in Criminal Miscellaneous Case No.2502 of 2011 arising out of Nari-O-Shishu Nirjatan Daman Case No.94 of 2010 under section 11(Ga)/30 of the Nari-O-Shishu Nirjatan Daman Ain-2000(as amended in 2003), hereinafter referred to as the Ain, now pending in the Court of Nari-O-Shishu Nirjatan Daman Tribunal, Patuakhali making the Rule absolute and thereby quashing the proceedings of the above mentioned case.