The Allahabad High Court has granted bail in the fake birth certificate case of the son of SP MP Mohammad Azam Khan from Rampur and two cases of his wife Dr. Tanzin Fatima and son Abdullah Azam Khan. One case against the both, is related to fake birth certificate of Abdullah Azam while the other case has been registered for allotment of a shop.
In this case, it is alleged that Azam Khan used his influence as Urban Development Minister and allotted a quality bar curse in 2014 in the name of wife Tanzin Fatima and son Abdullah Azam at a low cost. Azam Khan was not made an accused in the case.
The High Court has also granted bail to Azam Khan's wife Tanzin Fatima and son Abdullah Azam Khan in the case. At the same time, the court has granted bail to Mohammad Azam Khan, his wife Tanzin Fatima along with son Abdullah Azam Khan in the case of making fake birth certificate of son. In both the cases, the High Court had reserved the verdict on September 1 after the completion of the hearing.
The decision has taken by Justice Siddharth. He has said in the judgment that Azam Khan should be released after recording the statement of complainant Akash Saxena. Also, the trial court Rampur is expected to record the statement of the complainant within three months
when the court opens.
“Since 3rd applicant has not given any affidavit for changing his date of birth before Nagar Nigam, Lucknow, but it has been done by the 1st and 2nd applicants, namely, Tazeen Fatima and Mohd. Azam Khan, hence he is entitled to be released on bail forthwith. 1st applicant deserves to be given benefit of Section 437 (1) Cr.P.C. being woman and shall be enlarged on bail. 2nd applicant shall be released on bail only on the date the statement of the informant gets recorded” said the Court.
BJP leader Akash Saxena has lodged an FIR against Azam, his wife and son in the Ganj police station of Rampur for cheating. In which the police has filed the charge sheet and the trial is going on. Azam Khan and Tanzin Fatima are accused in this case alledging that they have made two birth certificate of their son Abdullah Azam. One Nagar Palika Parishad is built from Rampur and the other from Municipal Corporation Lucknow. There is a difference in the birth date of Abdullah Azam between the two.
Abdullah Azam Khan is accused of contesting the assembly elections by taking advantage of a fake birth certificate. The High Court has canceled his election. Abdullah Azam Khan said that he had no role in getting the birth certificate so that he should be released on bail, while Tanzin Fatima said that bail should be granted for being a woman. Hence both the Tatkal and Azam Khan have been ordered to be released after recording the statement of the complainant.
However, even after getting bail in both these cases, SP MP Mohammad Azam Khan, his wife and son will still have to remain in jail. Because he has not yet got bail in four other cases filed against him.
Case details
1. Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15385 of2020
Applicant: - Dr. Tazeen Fatima
Opposite Party: - State of U.P.
Counsel for Applicant: - Syed Safdar Ali Kazmi, Sr. Advocate Shri G.S. Chaturvedi
Counsel for Opposite Party: - G.A.
2. Case: - CRIMINAL MISC. BAIL APPLICATION No. - 19036 of2020
Applicant: - Mohd. Azam Khan
Opposite Party: - State of U.P.
Counsel for Applicant: - Syed Safdar Ali Kazmi, Gopal Swarup Chaturvedi(Senior Adv.)
Counsel for Opposite Party: - G.A.
3. Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19260 of 2020
Applicant :- Mohd. Abdullah Azam Khan
Opposite Party :- State of U.P.
Counsel for Applicant :- Syed Safdar Ali Kazmi, Gopal Swarup Chaturvedi(Senior Adv.
Counsel for Opposite Party :- G.A.
Read Order@LatestLaws.com
Share this Document :Picture Source :
