Vipin Sinha, J. - (1.) Heard learned counsel for the parties.
(2.) The present application under Section 482 Cr.P.C. has been filed with following prayers:- "(i) Quash the order dated 22.06.2017 passed by District and Session Judge, Auraiya in Session Trial No. 111/2016 "State Vs. Raj Kumar Dubey and others" arising out of Case Crime No. 76/2016 u/s 147, 148, 149, 302 of I.P.C., Police Station Kotwali, District Auraiya by which the applications no. 87-Kha, 88-Kha, 89-Kha, 90-Kha were rejected by learned Trial Court. (ii) Stay the effect and operation of the impugned order dated 22.06.2017 passed by District and Session Judge, Auraiya in Session Trial No. 111/2016 "State Vs. Raj Kumar Dubey and others" arising out of Case Crime No. 76/2016 u/s 147, 148, 149, 302 of I.P.C., Police Station Kotwali, District Auraiya by which the applications no. 87-Kha, 88-Kha, 89-Kha, 90-Kha were rejected by learned Trial Court. (iii) Stay the further proceedings of Session Trial No. 111/2016 "State Vs. Raj Kumar Dubey and others" arising out of Case Crime No. 76/2016 u/s 147, 148, 149, 302 of I.P.C., Police Station Kotwali, District Auraiya pending before District and Session Judge, Auraiya, during the pendency of the present application before this Hon'ble Court."
(3.) However, today when the case was taken up for hearing, Sri Sharique Ahmad, learned counsel for the applicant filed a supplementary affidavit with a prayer that relief as sought with regard to application under Section 89-Kha may be deleted as application 89-Kha was allowed by courts concerned and the applicant has no grievance with the said order.;