Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed against the order dated 28.3.2013 passed by the Judicial Magistrate, Baghpat in Complaint Case No. 941 of 2012, Rishi Pal Singh versus Indrpal Singh under Section 138 of N.I. Act, P.S. Doghat, District Baghpat whereby the applicant has been summoned to face trial and the order dated 4.7.2016 passed by the Civil Judge (J.D.), First, Baghpat in Complaint Case No. 3002 of 2015, Rishipal Singh versus Indrapal Singh by which the discharge application of the applicant was rejected as well as the order dated 1.12.2016 whereby the revision has been dismissed.
(2.) Heard applicant's counsel as well as learned A.G.A. Entire record has been perused.
(3.) 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 pro ution 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.;