- (1.) Heard learned counsel for the applicant, learned A.G.A.for the State and perused the entire record. 1. This application under Section 482 Cr.P.C. has been filed with a prayer to quash the entire proceedings of Complaint Case No. 1787 of 2018 (Shubhendra Nath Shukla Vs. Kamlesh Kashyap), under Section 138 of the N. I. Act, Police Station-Khorabar, District-Gorakhpur, pending in the Court of Additional Chief Judicial Magistrate, Ist, Gorakhpur.
(2.) 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.
(3.) The law regarding sufficiency of material which may justify the summoning of accused and also the court's decision to proceed against him in a given case is well settled. The court has to eschew itself from embarking upon a roving enquiry into the last details of the case. It is also not advisable to adjudge whether the case shall ultimately end in conviction or not. Only a prima facie satisfaction of the court about the existence of sufficient ground to proceed in the matter is required.;