SARFARAZ KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Abhishek Mishra, Advocate has filed his Vakalatnama today in Court on behalf of the complainant. The same is taken on record.

(2.) Heard Sri Akhlaq Ali, learned counsel for the applicant as well as Sri Abhishek Mishra, learned counsel for the complainant and Sri Alok Singh, learned Additional Government Advocate for the State.

(3.) As per learned counsel for the applicant, the present applicant Sarfaraz is languishing in jail since 9/12/2024 in Case Crime No.0275/2024, under Ss. 69, 89, 352, 351 (3) of B.N.S. Act, 2023, Police Station Alapur, District Ambedkar Nagar.