VAKEEL AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and entire record has been perused.

(2.) This application under Section 482 Cr.P.C. has been filed for seeking to quash the summoning order dated 03.10.2019 of entire proceeding in Complaint Case No. 927 of 2013, under Section 138 of the N. I. Act, Police Station Seepari Bazar, District Jhansi, pending in the court of Presiding Officer, Additional Court, Jhansi.

(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.