Om Prakash, J. - (1.) A short counter affidavit filed today on behalf of the opposite party no.2 is taken record.
(2.) Heard Sri Sharique Ahmed, learned counsel for the applicant, Sri Deepak Dubey, learned counsel for the opposite party no.2 and the learned AGA appearing for the State.
(3.) This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the order dated 12.9.2017 passed by the District & Sessions Judge, Auraiya in Sessions Trial No.111 of 2016 (State Vs. Raj Kumar Dubey and others) arising out of case crime no.76 of 2016 under sections 147, 148, 149, 302 IPC, Police Station Kotwali, District Auraiya by which the application no.150-Kha moved by the applicant was rejected by the trial court. Further prayer has been made to stay the effect and operation of the aforesaid impugned order as well as to stay the further proceedings of the aforesaid sessions trial.;