Supreme Court: The Division Bench of Surya Kant and N Kotiswar Singh, JJ. granted interim bail to Uttar Pradesh MLA Abbas Ansari in Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 case.
Ansari is an MLA from Mau constituency. A First Information Report (FIR) was lodged on 31-08-2024 at Police Station Kotwali Karvi, District Chitrakoot, for offences under Section 2, 3 of the Act, 1986 against Ansari and others.
The Court said that Abbas is facing multiple criminal cases, however, he was granted bail in all those cases, except the present matter. In the present case, he has been in custody since 06-09-2024. The Court released him on interim bail, subject to following conditions:
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To stay at his official accommodation in Lucknow while on interim bail.
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As and when he is required to visit his constituency, he may do so by sending an earlier intimation to the police administration, as well as to the Sessions Court at Lucknow.
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He shall not leave the State of U.P. without prior permission of the Trial Court.
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He shall not make any public statements in respect of the cases which are currently sub-judice before different Courts, however, in all those cases, his right to defend himself shall remain unaffected.
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He shall furnish bail bonds to the satisfaction of the Sessions Court, Chitrakoot.
The Court also sought from Police Authorities a Status Report on his conduct in a confidential envelope on or before the next date of hearing.
In 2023, the Allahabad High Court while denying him bail, observed that huge quantities of arms and ammunition were recovered from his house in New Delhi. It also noted metal-jacketed bullets were also recovered, which were not allowed by a shooter. Further, the Court said that, since Abbas Ansari is a Member of the Legislative Assembly, there were chances that he might influence witnesses.
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