ARPIT KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Mithlesh Kumar Shukla, 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 Complaint Case No. 1609 of 2018 (Mohammad Waseem Vs. Arpit Kumar Pandey), under Section 138 N.I. Act, Police Station-Swaroopnagar, District-Kanpur Nagar, pending in the court of M.M. Court No.-9, Kanpur Nagar as well as the order dated 12th October, 2018 passed in the aforesaid complaint 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.