ABBAS ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant before this Court is a sitting Member of Legislative Assembly from Mau Assembly Seat no. 356. He has been arraigned as an accused in Case Crime No. 88 of 2023 under Ss. 387, 222, 186, 506, 201, 120-B, 195-A and 34 I.P.C. and Ss. 7, 8 and 13 of Prevention of Corruption Act, 1988 and Sec. 42 (b), 54 of Prisons Act, 1894 and Sec. 7 of Criminal Law (Amendment) Act, 2013, P.S. Karvi Kotwali Nagar, District Chitrakoot along with other named persons and some other unknown persons.

(2.) However, a charge sheet bearing No. 1 of 2023 dtd. 10/4/2023 has been filed wherein the applicant has been charged under Ss. 387, 506, 201, 120-B, 195-A, 186, 511 and 34 I.P.C. and Sec. 8 of P.C. Act, 1988, Ss. 42 (b) and Sec. 54 of Prisons Act and Sec. 7 of Criminal Law Amendment Act as stated in para 5 of the affidavit in support of the bail application.

(3.) A supplementary affidavit filed on behalf of the applicant on 24/4/2024 is taken on record.