On Friday, the High Court of Allahabad adjourned till May 13 the hearing of a criminal appeal filed by Ghazipur MP Afzal Ansari challenging his conviction & four years' sentence in a gangsters Act case by a trial court of Ghazipur.
The case under the Uttar Pradesh Gangsters & Anti-Social Activities (Prevention) Act, 1986 was lodged against Ansari following the killing of BJP MLA Krishna Nand Rai in the year 2005.
Justice Sanjay Kumar Singh directed to list the criminal appeal for the next hearing along with the UP government's appeal seeking enhancement of Ansari's sentence in the same gangsters Act case & criminal revision filed by Piyush Rai, son of Krishna Nand Rai, also seeking enhancement of the sentence.
Earlier, Ansari was disqualified as an MP following a judgment of special MP-MLA court, Ghazipur on April 29, 2023 as he was convicted & sentenced for four years & fined Rs 1 lakh in the gangsters Act case.
Subsequently, Ansari filed the criminal appeal before the high court.
On July 24, 2023, the high court granted bail to Ansari but declined to stay his conviction in the case. As a result, though Afzal was released from jail, his membership of Parliament was not restored.
Further, he also stood disqualified to contest future Lok Sabha election as the sentence awarded was more than two years.
Later, the Supreme Court stayed Ansari's conviction in the case. As a result, his membership of Parliament was restored & he also became eligible to contest the Lok Sabha election. The apex court directed to expedite the hearing of the criminal appeal pending before the high court & directed to decide it till June 30.
Ansari has been fielded by the Samajwadi Party from Ghazipur Lok Sabha constituency. He had won on the Bahujan Samaj Party ticket in the last Lok Sabha election.
The gangsters Act was registered at the Mohammadabad police station of Ghazipur district on the basis of Ansari's alleged involvement in the murder of Krishnanand Rai in 2005.
The special MP-MLA court, in a judgment dated April 29, 2023, had convicted Ansari along with his younger brother Mukhtar Ansari in a 2007 gangsters Act matter. While Afzal was sentenced for four years, a 10-year jail term was awarded to Mukhtar.
Mukhtar, a gangster & a politician, who was serving jail term, died of cardiac arrest in a hospital in Banda on March 28.
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