CHANDRA DHARI SINGH,J. - (1.) Heard learned counsel for the applicants, 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 22.05.2019 under section 138 N. I. Act passed in Complaint Case No.9586 of 2017 Magic Infra Equipment Pvt. Limited v. JKM Infra Projects Limited.
(3.) All the contentions raised by the applicants' 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.;