- (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of entire proceedings of Case No.102 of 2014 (State vs. Suresh Pal) arising out of Charge sheet no.129 of 2013 dated 17.12.2013 in Case Crime No.523 of 2013 u/s 381, 504, 506 I.P.C., Police Station-Lalganj, District-Mirzapur pending in the Court of Judicial Magistrate, Mirzapur.
(2.) Heard learned counsel for the applicant 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.;