Md. Azharuddin @ Golu @ Azharuddin vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with Jorapokhar P.S. Case No.77 of 2020 registered under sections 302/201/34 of

the Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention with the

co-accused persons has committed murder of Gulshan Khatoon and cause disappearance of evidence. It is further submitted that the allegations

against the petitioner are all false and the petitioner is not named in the FIR and he has been implicated in this case only on the basis of confessional

statement of the co-accused and his self-confessional statement. It is next submitted that the petitioner has been in custody since 10.07.2020 as has

been mentioned in paragraph no. 1 of the bail application. It is then submitted that the co-accused person has already been admitted to bail by this

Court vide order dated 10.12.2020 in B.A. No.9570 of 2020. It is lastly submitted that the petitioner undertakes to cooperate with the trial of the case.

Hence, it is submitted that the petitioner be admitted to bail. The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the

counsels and the fact as discussed above, I am inclined to enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be

released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction

of learned J.M. 1st Class, Dhanbad, in connection with Jorapokhar P.S. Case No.77 of 2020 with the condition that the petitioner will cooperate with

the trial of the case.