Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 19.2.2011 passed by the Addl. Chief Judicial Magistrate, Room No. 3, Allahabad as well as entire proceeding in Case No. 201 of 2010, Rajendra Prasad versus Prakash and others, under Sections 323,427, 504 and 506 IPC, Police Station Ghoorpur, District Allahabad pending in the court below.
(2.) Heard learned counsel for the applicants 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.;