Rajeev Misra, J. - (1.) Heard Mr. S. N. Tiwari, learned counsel for the applicants and the learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed challenging the summoning order dated 21.11.2017 passed by the Additional Sessions Judge Court No.4, Agra in Complaint Case No. 2678 of 2017 (Rajani Vs. Bhola and others) under Sections 452, 323, 504, 506 IPC, P.S. Shahganj, District -Agra.
(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 learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.;