RAVI SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard 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 entire proceeding of Complaint Case No.1975 of 2018, under Section 138 of Negotiable Instrument Act, Police Station South, District Firozabad, pending in the court of Additional Chief Judicial Magistrate, Firozabad.

(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.