PRAVEEN KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Asheesh Kumar Tiwari, learned counsel for the applicant, Shri S.S. Sachan, learned A.G.A. for the State and perused the entire record.

(2.) This application under Sec. 482 Cr.P.C. has been filed with a prayer to quash the impugned summoning order dtd. 20/4/2018, under Sec. 138 of Negotiable Instruments Act, 1881 (in short, 'N.I. Act'), Muzaffar Nagar as well as non-bailable warrant dtd. 19/4/2019 in Case No.2946/9/2017 (Priya Agrawal Vs. Praveen Kumar Gupta), under Sec. 138 of N.I. Act, Police Station Nai Mandi, District Muzaffar Nagar, pending before Court 138 N.I. Act, Muzaffar Nagar.

(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.