MANJU RANI CHAUHAN,J. - (1.) Heard learned counsel for the applicant, learned A.G.A.for the State and perused the entire record.
(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the quashing of summoning order dated 02.01.2019 as well as to stay the further proceeding in Complaint Case No. 1234 of 2018 (Vidya Bhushan Pandey Vs. Ram Chandra Tripathi), under Section 138 of the N. I. Act, Police Station Soraon, District Allahabad, pending in the Court of Additional Judge, N.I. Act, Ist, Allahabad.
(3.) All the contentions raised by the learned 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 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.;