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Supreme Court sets aside Allahabad High Court’s decision to grant interim bail to Gayatri Prajapati on medical grounds
The Supreme Court has set-aside Allahabad High Court’s decision to grant a two-month interim bail to Gayatri Prasad Prajapati, a former Uttar Pradesh minister who is an accused in the gang-rape case of a woman and her minor daughter.
The Allahabad High Court’s order, passed on medical grounds, was challenged by the UP government in the Supreme Court.
The three-judge bench of Justices Ashok Bhushan, R. Subhash Reddy, and MR Shah said that Prajapati was treated in super-specialty hospitals and it found no deficiency in treatment. “So it is beyond our understanding of why the high court granted him interim bail on medical grounds.
“The high court, without considering the entire materials on record, has passed the impugned order dated September 3, 2020, which is unsustainable. As a result, we allow this appeal, set aside the order dated September 3,” the bench said.
The top court, on September 21 had stayed the operation of the order passed by the Lucknow bench of the Allahabad High Court.
During the hearing, Additional Solicitor General SV Raju, appearing for the UP government, had said that Prajapati is being given proper treatment in judicial custody.
The startling facts came to light after Allahabad high court Chief Justice Dilip Bhosale sought an inquiry into Prajapati’s bail. The probe revealed high-level corruption in posting of judges to sensitive courts which handle cases of heinous crimes such as rape and murder.
Prajapati was arrested and sent to jail on March 15, 2017, in a gang-rape case, the FIR of which was lodged in Gautampalli police station in 2017. He is currently undergoing treatment for various ailments at King George Medical University (KGMU).
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