RAJESH SINGH CHAUHAN,J. - (1.)Heard Sri Rajiva Dubey, learned counsel for the petitioners and Sri Ran Vijay Singh, learned Additional Government Advocate for the State.
(2.)In view of the proposed order, the notice to opposite party No.3 is hereby dispensed with.
(3.)By means of this petition, the petitioners have prayed for the following relief:-
"Wherefore, it is most respectfully prayed in the interest of justice that this Hon'ble Court may kindly be pleased to allow this petition under Sec. 482 Cr.P.C. and quash the impugned order dated 06.10.2021 passed by the learned III Additional Sessions Judge, District-Lakhimpur Kheri in Sessions Trial No.181 of 2020, Crime No.853 of 2020, under Sec. 302 I.P.C., Police Station-Kotwali Sadar, District-Lakhimpur Kheri and also issue direction commanding the learned Trial Court to immediately supply to the petitioners the extract of the C.D. of the footage of C.C.T.V. Camera produced by the information, which is part of charge-sheet.

The petitioners have further prayed for stay the criminal proceedings pending against the petitioners before the learned Trial Court i.e. learned III Additional Sessions Judge, District-Lakhimpur Kheri in Sessions Trial No.181 of 2020, Crime No.853 of 2020, under Sec. 302 I.P.C., Police Station-Kotwali Sadar, District-Lakhimpur Kheri."