VIPUL LALWANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Awadhesh Prasad, 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 order dated 5th December, 2019 passed by the Additional Sessions Judge, Court No.2, Jhansi in Criminal Revision No. 108 of 2019 as well as the order dated 22nd May, 2019 passed by the Judicial Magistrate, Mauranipur, Jhansi in Complaint Case No. 359 of 2018, under Section 138 N.I. Act, Police Station-Mauranipur, District-Jhansi, whereby the applicant has been summoned.

(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.