On Friday, the Apex Court directed the Uttar Pradesh police to complete the probe against MLA Abbas Ansari in a case under the Gangsters Act within 10 days.
A bench of Justices Surya Kant & N Kotiswar Singh said it will consider the bail plea of Ansari after investigation in the case is over.
On January 31, fearing an encounter, Ansari sought to appear virtually in the trial court proceedings in a case under the Gangsters Act.
On December 18, last year, the Allahabad High Court rejected Ansari's bail plea in the case in which he & a few others were accused of forming a gang for financial & other benefits.
An FIR was lodged on August 31, 2024 at Kotwali Karvi Police Station in Chitrakoot district under Section 2, 3 of UP Gangsters & Anti-Social Activities (Prevention) Act, 1986 against Ansari, Navneet Sachan, Niyaz Ansari, Faraz Khan & Shahbaz Alam Khan. They were accused of extortion & assault.
Ansari is an MLA from Mau constituency representing the Suheldev Bharatiya Samaj Party.
Rejecting the bail application, the high court had said the investigation in the case was underway.
He was arrested in the matter on September 6, 2024.
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