RANJAN CHAUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for quashing the impugned order dtd. 17/10/2018 passed by Additional Session Judge, Court No. 6, Mathura in Complaint Case No. 1938 of 2017 (Raju Vs. Ranjan Chaudhary), under Sec. 138 Negotiable Instrument Act, Police Station Kotwali, District Mathura, pending before Additional Chief Judicial Magistrate, Court No. 4, Mathura.

(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.