Supreme Court: In a special leave criminal appeal against Allahabad High Court’s decision, whereby gangster-turned-politician Mukhtar Ansari’s son Umar Ansari’s anticipatory bail application was declined, the Division Bench comprising of Hrishikesh Roy and Prashant Kumar Mishra allowed the same and granted the anticipatory bail saying that the charges framed against him were subject to the adjudication in the trial.
In the matter at hand, it was alleged that Umar Ansari along with several other accused persons threatened the District Mau Administration during the 2022 Uttar Pradesh Assembly Polls, violating the Code of Conduct, which is punishable under Section 171-F and 506 of the Penal Code, 1860 (‘IPC’). An FIR was thus lodged for offences under Sections 506, 171-F of the IPC. A chargesheet dated 11-05-2022 was submitted for offences under Sections 506, 171-F, 186, 189, 153-A, 120-B of the IPC. Abbas Ansari was granted bail in the matter on 10-07-2023 by the Special Judge (MP/MLA), Mau.
[Umar Ansari v. State of UP, Special Leave to Appeal (Criminal) No. 819/2024]
Source: Press
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