- (1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.
(2.) The instant application has been filed seeking quashing of the order dated 29.5.2015 passed by Additional Sessions Judge, Court No. 1, Meerut by which application 10-Kha of the applicant has been rejected.
(3.) By application 10-Kha, the applicant had prayed to the court concerned to allow the applicant, in police custody, on any date fixed, to visit the office of the Registrar, Meerut for executing a registered power of attorney in favour of his daughter so as to enable the applicant to generate funds from sale of his property for various purposes.;