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The Allahabad High Court on Wednesday accepted the bail application of Aley Hasan Khan, known as the close associate of former MLA from Samajwadi Party, Azam Khan, stating that his criminal history started after the change in the State Government in 2019.
A Bench of Justice Siddharth observed – “The criminal history of the applicant started from 2019 and how 54 cases got booked against him after the change of the State Government. Before this, there were only 3 cases lodged against him that too were minor offenses, when the final report was submitted.”
The allegations made against the applicant, who is a retired Deputy Superintendent of Police from UP, that he concealed the fact that certain judicial order was in existence and also he had a forged Adhar card and identity card.
It was also alleged that when the police caught him, the Applicant/ Accused presented a copy of the stay order of the High Court dated 04.08.2020 which was passed in Cr Misc. WP No. 1751/2019. But there was no stamp or signature on the order of the High Court. When verified from the official website of the High Court, it was found that there was no such order and the petition presented by the applicant/accused was pending before the court.
The State staunchly opposed the bail application on the ground that around 57 cases are booked against him.
The Court granted bail on two points:
The Court observed- “After analyzing the nature of the offense, an argument advanced on behalf of both the parties, Covid 19 outbreak in jails, evidence on record, a larger scope of Article 21 of the Constitution of India and without looking or mentioning at the merits of the case, this court grants bail to the applicant accused of having involvement in the said crime and he has to furnish a personal bond and two sureties each in the like amount to the satisfaction of the concerned court.”
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