Supreme Court: In Lakhimpur Kheri violence case, the division bench of Surya Kant and Dipankar Datta, JJ. has extended the interim bail granted to Union Minister Ajay Mishra’s son, Ashish Mishra.
In the case at hand, a wrestling contest had been organised by the Ashish Mishra, which was supposed to be attended by his father, Ajay Mishra who is the Union Minister of State for Home and Keshav Prasad Maurya, the Deputy Chief Minister of the State of UP. The proposed route which was to be taken by these persons had to be changed because of the protests held by farmers at the incident spot, which is alleged to have irked Ashish and his associates, leading to the alleged occurrence. It was alleged that Ashish and his co-accused intentionally ran over the farmers returning to their respective homes and killed four innocent farmers and a journalist. Further, Ashish was alleged to have run away from the spot by escaping to the nearby sugarcane fields under cover of open fire of weapons.
In a special leave petition filed against the judgment and order passed by the Allahabad High Court, wherein the Court had rejected Ashish Mishra’s bail application, the division bench of Surya Kant and J.K Maheshwari, JJ. has earlier granted interim bail to Ashish Mishra, initially for a period of eight weeks, subject to certain conditions.
Also read: Supreme Court grants interim bail to Ashish Mishra in Lakhimpur Kheri Case
The matter will next be taken up on 26-09-2023.
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