Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 22.6.2010 as well as the entire proceedings arising out of Case Crime No. 614 of 2010 u/ss 323, 504 and 498A IPC and Section 3/4 of Dowry Prohibition Act, P.S. Sahaswan, District Badaun pending in the Court of Judicial Magistrate, Sahaswan, District Badaun.
(2.) Heard learned counsel for the applicants, Sri Sanjay Kumar Dubey, learned counsel for the opposite party No.2 and learned AGA. Perused the record.
(3.) All the contentions raised by the counsel for the applicants 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 on behalf of applicants. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded. The submissions made by the learned counsel for the applicants call for adjudication on pure questions of fact which may be adequately adjudicated upon only by the trial court and while doing so even the submissions made on points of law can also be more appropriately gone into by the trial court in this case. This Court does not deem it proper, and therefore cannot be persuaded to have a pre-trial before the actual trial begins.;