HODIL PRASAD SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the entire record.

(2.) This petition has been filed with a prayer to set aside the order dated 11.12.2019 passed by learned Additional Session Judge, Court No.5/Special Judge (Gangster Act), Bareilly in Criminal Revision No.408 of 2019 (Hodil Prasad Vs. State of U.P. and another), order dated 06.05.2019 passed by learned Additional Chief Judicial Magistrate, Ist, Bareilly in Complaint Case No.636 of 2019 (Tusar Vansal Vs. Holdi Prasad) and entire proceeding of Complaint Case No.636 of 2019, pending in the court of learned Additional Chief Judicial Magistrate, Ist, Bareilly.

(3.) All the contentions raised by the learned counsel for the petitioner 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.