Karuna Nand Bajpayee, J. - (1.) THIS application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 250/9/2014(M/s. A.D. International v. Vikas Verman) under Sections 138 N.I. Act, Police Station Civil Line District Moradabad pending in the court of Addl. Chief Judicial Magistrate Court No. 5 Moradabad.
(2.) HEARD applicants' counsel and learned AGA. Entire record has been perused.
(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.;