Supreme Court: The Division Bench comprising of Surya Kant and KV Viswanathan, JJ. permitted Member of the Uttar Pradesh Legislative Assembly Abbas Ansari to attend a ‘Fatiha’ ceremony of his father Mukhtar Ansari, who died on 28-03-2024 allegedly due to a cardiac arrest after being taken to Rani Durgawati Medical College.
The Court directed that Abbas be taken to Ghazipur with police security by 5 PM today and be brought back to Kasganj jail on 13-04-2024.
Abbas is currently in jail over an arms license case, where it was alleged that huge quantities of arms and ammunition were recovered from his premises in New Delhi. Metal-jacketed bullets were also recovered, which were not allowed by a shooter.
In 2023, the Allahabad High Court had denied his bail plea.
On 29-03-2024, the District Court, Banda had ordered a judicial inquiry into the death of gangster turned politician former MLA Mukhtar Ansari after his death.
Source: Press
