SUNITA DEVI 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 Section 482 Cr.P.C. has been filed for quashing the summoning order dated 22.08.2018 and Bailable Warrant dated 16.11.2018 issued by Special Chief Judicial Magistrate, Kanpur Nagar in Complaint Case No. 1028 of 2018 (Shivshankar Dwivedi Vs. Smt. Sunita Devi) under Section 138 of N.I. Act, Police Station- Barra, District- Kanpur Nagar.

(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.