MANOJ MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) The present 482 Cr.P.C. application has been filed praying for quashing of the impugned order dated 2.4.2021 passed by learned Additional Judge Muzaffar Nagar in Complaint Case No. 3957 of 2018 (Ravindra Kumar Vs. Manoj Maurya), under sec. 138 N.I. Act, P.S. Nai Mandi, District Muzaffar Nagar.

(3.) All the contentions raised by the counsel for the applicant 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 complications of factual details which have been touched upon by the learned counsel. The truthfulness and integrity of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.