NITIN BHATIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the 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 orders dated 2nd January, 2017 and dated 23rd July, 2019 as well as the entire proceedings of Complaint Case No. 2795 of 2016 (Case No. 944 of 2019) (Ritesh Srivastava v. Firm Rohtas Project Ltd. and Others), under Section 138 N.I. Act, Police Station-Chetganj, District-Varanasi, pending in the Additional Court, N.I. Act, Varanasi.

(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.