Surya Prakash Kesarwani, J. - (1.) This application under Section 482 Cr.P.C. has been filed praying to quash the summoning order dated 09.12.2016 passed by the learned Special Judicial Magistrate-I, Banda as well as consequential orders dated 02.02.2017, 22.02.2017 and 21.03.2017 for ensuring presence through adopting coercive measures in Complaint Case No. 795/X of 2016 (Mahboob Ilahi Vs. Rajesh Dubey), under Section 138 of N.I. Act, Police Station Kotwali Nagar, District Banda as well as entire proceedings of aforesaid complaint case pending in the court of Special Judicial Magistrate-I, Banda.
(2.) Heard learned counsel for the applicant and the learned AGA and perused the record.
(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 evidence and evaluate the same on the basis of various intricacies of factual details which have been touched upon by the learned counsel.;