- (1.) THIS application under Section 482, Cr. P. C. has been filed seeking the quashing of entire proceeding of Complaint Case No. 1167 of 2012 (Abhinash Rai v. Daya Shankar Nishad),u/S. 138, N.I. Act, Police Station -Khorabar, District -Gorakhpur pending in the court of Additional Chief Judicial Magistrate -Ist, Gorakhpur.
(2.) HEARD applicant's counsel and learned AGA.
(3.) ENTIRE record has been perused. 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.;