MOHAMMAD SHAKIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Amir Khan, 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 entire proceedings of Case No. 2467 of 2016 arising out of Complaint Case No. 15 of 2015, under Section 138 N.I. Act, Police Station-Ujhani, District-Budaun, pending in the Court of Additional Chief Judicial Magistrate, Court No.2, Buduan as also the summoning order dated 5th February, 2015 passed in the aforesaid case.

(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.