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BAIL PLEA OF UP CONGRESS CHIEF AJAY KUMAR LALLU DISMISSED BY A SPECIAL MP-MLA COURT
The bail plea of Uttar Pradesh Congress Chief Ajay Kumar Lallu, held on the charges of alleged forgery of documents of transports organized by his party for the purpose of helping migrant workers reach their respective homes during the coronavirus lockdown, was dismissed by a special MP-MLA court on Monday. He has been imprisoned since May 21.
Judge P K Rai said Lallu was not entitled for bail at this phase as the offense was not minor but really serious in nature and an investigation into the same is going on. He clearly observed as under:
"At this state, when the probe is still going on, there is no reason to enlarge him on bail."
Prior to this, Lallu's lawyer who moved the bail plea had contended that there existed no evidence which hinted at Lallu's direct involvement in the matter and claimed that he was simply being harassed because of political vendetta.
District Government Counsel (Criminal) Manoj Tripathi strongly opposed the plea, and argued that there was direct involvement of Lallu in the case. He even alleged that a letterbwas written by the UP Congress Chief to the state Home Secretary after Congress general secretary Priyanka Gandhi offered 1,000 buses to the Yogi government. He said:
"Lallu along with his accomplices sent a forged list of buses in a planned way in order to endanger the life of thousands of migrant workers."
"Thus not only he created disturbance in the functioning of the government officials and that too in the time of Corona pandemic, but also tried to malign the image of the state government," he further added.
After a deadlock between the state government and the Congress over the party's proposal to run 1,000 transports, Lallu was captured twice in Agra. He was first arrested for sitting on a dharna against the Yogi Adityanath led UP Government for not allowing consent for the transports. He was allowed bail by an Agra court and discharged. Be that as it may, he was once again arrested in Agra regarding another case recorded in the Hazratganj police headquarters in Lucknow with respect to supposed fraud in reports of transports. He was brought to Lucknow and delivered under the steady gaze of a court which sent him to imprison on 14 days legal authority.
