VINOD SONI 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 the proceedings of Complaint Case No. 74 of 2021 (Manoj Kumar Vs. Vinod Soni), under Sec. 138 of Negotiable Instrument Act, Police Station Sasni Gate, District Aligarh pending before learned Presiding Officer, Additional Court, Aligarh as well as to quash the summoning order dtd. 30/9/2021 passed in the aforesaid case.

(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.