SIDDHARTH BANSAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) THIS criminal writ petition has been filed seeking the quashing of entire proceeding of Complaint Case No. 1899 of 2012 (M/s Agrawal and Sons v. M/s. Amduk Power Solution) u/S. 138 of Negotiable Instruments Act, P. S. -Kavi Nagar, District -Ghaziabad as well as the summoning order dated 23.2.2013, order dated 7.7.2014 passed by the Judicial Magistrate/Addl. Civil Judge (J.D.), Court No. 1, Ghaziabad whereby the application filed on behalf of petitioner u/S. 245 (2), Cr. P. C. was rejected and also the order dated 10.9.2014 whereby the revision filed against the refusal to discharge has also been dismissed.

(2.) HEARD learned counsel for the petitioner as well as learned A.G.A.

(3.) ENTIRE record has been perused. All the contentions raised by the petitioner'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 counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.