MOHAMMED ZUBAIR Vs. STATE OF U. P.

JUDGEMENT

(1.) Issue notice.

(2.) Mr. Adarsh Upadhyay, learned Advocate-on-Record accepts notice on behalf of the State of Uttar Pradesh. Let the matter be listed on 12/7/2022 before the appropriate regular Bench, as per the assignment made by Hon'ble the Chief Justice of India.

(3.) The order dtd. 7/7/2022 of Remand passed by the Judicial Magistrate-I, Sitapur, Uttar Pradesh be translated into English and filed in court along with the order of the same date also passed by the Judicial Magistrate-I, Sitapur, Uttar Pradesh rejecting the prayer of the petitioner for grant of bail in connection with FIR No. 0226 dtd. 1/6/2022 lodged at P.S. Khairabad, District Sitapur, Uttar Pradesh.