The High Court of Allahabad has dismissed a writ petition filed by slain gangster-turned-politician Atiq Ahmad's son Ali Ahmad, seeking security in jail due to apprehensions of a "threat" to his life.
In his petition, Ali Ahmad had requested the court to conduct the hearing of his case through video-conferencing for security reasons. He had also said if needed, he could be interrogated on the premises of the Naini Central Jail in Prayagraj, where he is currently lodged.
When the matter was taken up by the court, no one appeared on behalf of the petitioner, even though the cause list was revised.
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