Jharkhand High Court
Md Rustam vs The State Of Jharkhand on 15 May, 2014
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No. 3118 of 2014
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Md. Rustam .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioner : : M/s. Birendra Burman
For the State : : M/s. A.P.P.
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2/ 15.05.2014. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Koderma P.S. Case No.365 of 2013, corresponding to G.R No.1829 of 2013, for the offence under Sections 115, 386, 387 & 120 of the Indian Penal Code.
From the F.I.R., it appears that one Md. Sunny, was apprehended with fire arms, for which, another case was instituted. His confessional statement was recorded, from which, it transpired that at the request of the co-accused Dr. Sheeba Fatima, he had hired contract killers, including the petitioner, for committing the murder of her husband and while they were going to commit the murder, Md. Sanni was apprehended. It also appears from the F.I.R. that the petitioner was also apprehended and from the call details of the mobile phones it was found that there were talks between the petitioner and the co-accused Dr. Sheeba Fatima, who had hired the contract killers for committing the murder of her husband.
Learned counsel has submitted that the said co-accused Dr. Sheeba Fatima has already been granted bail by order dated 25.3.2014 in B.A. No. 967 of 2014.
In the facts of this case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, Md. Rustam, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Koderma, in connection with, Koderma P.S. Case No.365 of 2013, corresponding to G.R No.1829 of 2013.
(H.C.Mishra, J.) D.S.