(1.) This Court has passed following order on 15/3/2023:
(2.) Today, Sri Chhotey Lal Chaudhary, Advocate appeared and submitted that he has been appointed as Amicus Curiae after taking due consent from the applicant. A photo copy of the letter of applicant as well as authorization letter in favour of Sri Chhotey Lal Chaudhary, Advocate is taken on record.
(3.) The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No.171 of 2022, under Sec. 302 I.P.C., Police Station-Hastinapur, District-Meerut after rejection of his Bail Application vide order dtd. 8/9/2022 passed by learned Sessions Judge, Meerut.