STATE OF U.P. Vs. MOKHTAR ANSARI

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri A.K. Sand, Sri Vikash Sahai and Sri Shailendra Singh Rathore, learned Additional Govt. Advocates and perused the record.

(2.) This application has been filed by State of U.P. assailing an order dated 22.03.2018 passed by the Incharge Additional Sessions Judge (Gangster Act), Court No.5, Ghazipur in Special Session Trial No. 90 of 2012 (State Versus Mokhtar Ansari) arising out of Case Crime No.1051 of 2007 under Section 3(1) of U.P. Gangster Act, P.S. Mohammadabad, District Ghazipur, by which the opposite party (Sri Mukhtar Ansari), who is under detention has been allowed to cast vote on 23.03.2018 at Vidhan Sabha, U.P., Lucknow in connection with Rajya Sabha election, under police custody.

(3.) The applicant has asserted that certified copy of the order dated 22.03.2018 could not be obtained and as the matter was urgent, a prayer has been made on behalf of the applicant to exempt the applicant from filing certified copy of the order.