LAWS(ALL)-2020-2-80

DEEPAK KUMAR JAIN Vs. STATE OF U.P.

Decided On February 13, 2020
Deepak Kumar Jain Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Mr. Abhishek Tiwari, learned counsel for the applicant and the learned A.G.A. for the State as well as perused the entire material available on record.

(2.) This application under Section 482 Cr.P.C. has been filed to quash the summoning order dated 13th July, 2018 as well as the entire proceedings of Complaint Case No. 1227 of 2019 (Rajesh Taneja Vs.Deepak Kumar), under Section 138 N.I. Act, Police Station-Shahibabad, District-Ghaziabad pending in the Court of Additional Court No.2, Ghaziabad.

(3.) All the contentions raised by the applicant's counsel 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.