TAZEEN FATIMA, DR. Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri G.S. Chaturvedi, learned Senior Counsel assisted by Sri Syed Safdar Ali Kazmi and Sri Mohd. Khalid-I, learned counsels for the applicants and Sri Vinod Diwakar, learned Additional Advocate General assisted by Sri Jai Narain, learned counsels for the State.

(2.) The three bail applications noted above have been filed on behalf of the applicants, Dr. Tazeen Fatima, Mohd. Azam Khan and Mohd. Abdullah Azam Khan respectively with a prayer to release them on bail in Case Crime No. 04 of 2019, under Sections 420, 467, 468, 471 IPC, Police Station Ganj, District- Rampur, during pendency of trial.

(3.) The facts of all the three bail applications of the applicants are common and applicants are the members of the same family. The first Bail Application No.15385 of 2020 has been filed by Dr. Tazeen Fatima, (hereinafter reffered to as first applicant), who is wife of co-accused, Mohd. Azam Khan and mother of co-accused, Mohd. Abdullah Azam Khan. The second Bail Application No.19036 of 2020 has been filed by Mohd. Azam Khan, (hereinafter reffered to as second applicant), who is husband of co-accused, Dr.Tazeen Fatima and father of co-accused, Mohd. Abdullah Azam Khan. The third and last Bail Application No.19260 of 2020 is of Mohd. Abdullah Azam Khan, (hereinafter reffered to as third applicant), who is son of co-accused, Dr. Tazeen Fatima and Mohd. Azam Khan.