JAIVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Chaurasia, learned counsel for the applicant, learned A.G.A.for the State and perused the entire record.

(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the order dated 17.01.2020 passed by Additional Presiding Officer, Court No.3, Agra in Complaint Case No. 273 of 2015 (Ramnath Yadav v. Jaiveer Singh), under Section 138 of the N. I. Act, Police Station Hariparvat, District Agra, whereby the discharge application filed by the applicant has been rejected.

(3.) All the contentions raised by the learned counsel for the applicant relate to disputed questions of fact. The court has also been called upon to adjudge the testimonial worth of prosecution evidence and evaluate the same on the basis of various intricacies of factual details which have been touched upon by the learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.