ANIL AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri M.L. Jain, learned counsel filed his parcha on behalf of the opposite party no.2 today in the court, is taken on record.

(2.) This criminal revision has been preferred against the judgment and order dated 06.11.2019 passed by Special Chief Judicial Magistrate, Agra in Criminal Case No. 2689 of 2018 (State v. Anil Agrawal and others), under Sections 420, 467, 468, 471, 323 I.P.C., Police Station - Kotwali, District - Agra, whereby application of the revisionist under Section 239 Cr.P.C. for discharge was rejected and revisionist was summoned.

(3.) All the contentions raised by the revisionist'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. The other co-accused persons, namely, Manu Agarwal and Pranjalak Ranjan have also approached before this Court for the same relief by means of Matters Under Article 227 Nos. 5269 of 2019 and 7419 of 2019, respectively and the co-ordinate Bench of this Court rejected the same vide orders dated 15.07.2019 and 19.10.2019, respectively, copy of which orders have been passed on to the Court today, are kept on record.