MD. MOTIAR RAHMAN Vs. STATE

JUDGEMENT

(1.) This Rule was issued at the instance of one Md. Motiar Rahman calling in question the order dated 06.01.2012 passed by Mr. Md. Akhtar Hossain, Sessions Judge, Borguna, in Criminal Miscellaneous Case No. 297 of 2012 whereby he affirmed an order passed by the Senior Judicial Magistrate, Patharghata, refusing an application made by the petitioner praying for jimma of goods seized in connection with Pathorghata PS Case No.01 of 2011 u/s 25B of the Special Powers Act.