KARUNA NAND BAJPAYEE,J. - (1.) This application under section 482 of Cr.P.C., 1973 has been filed with the prayer to quash the order dated 4.7.2017 passed by the Additional Sessions Judge/F.T.C., Court No. 2, Kasganj, in S.T. No. 07 of 2010, State v. Omkar and others, arising out of Case Crime No. 455 of 2009, under Sections 147, 148, 149, 307, 302 I.P.C., P.S.- Ganjdundwara, District- Kasganj by which the application seeking staying the pronouncement of the judgement in this case till disposal of the another criminal Misc. Case No. 16379 of 2009.
(2.) Heard learned counsel for the applicants and learned A.G.A. for the State. Perused the record.
(3.) Submission of the counsel for the applicants is that the trial in which the applicants are accused, has already reached at its culminating stage but the proceedings of cross case, which was in nature of complaint case, in which the other side has been made accused, has been stayed by the orders of the High Court. Further submission is that the present trial of the applicants should be stayed till the other cross case also comes up for trial on the principles that the cross cases should be decided together by the same court.;