Supreme Court of Bangladesh: The Supreme Court of Bangladesh on 26 June 2018 upheld a High Court order that granted bail to Bangladesh Nationalist Party (BNP) Chairperson and former Prime Minister Khaleda Zia in a case filed under the Special Powers Act over the arson attack in Cumilla on February 3, 2015.
A four-member Bench of the Appellate Division headed by Chief Justice Syed Mahmud Hossain passed the order. The SC also ordered to dispose the maintainability of the petition within seven days. On May 28, the HC granted bail for six months to BNP chief Khaleda Zia in two cases filed in Cumilla. Later, the government filed a petition with the Appellate Division seeking a stay on the bail order.
Eight people were killed and 20 others injured when miscreants hurled a petrol bomb at a bus at Jogmohanpur in Chouddagram of Cumilla district during the BNP-led alliance’s movement on February 3, 2015. Two cases were filed against Khaleda in this connection. On February 8, 2018, Khaleda Zia was sent to jail after a special court sentenced her to five years’ rigorous imprisonment in the Zia Orphanage Trust graft case.
[Courtesy: Dhakatribune]