Rajeev Misra, J. - (1.) Heard Mr. Sanjeev Kumar Pandey, 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 31st January, 2012 passed by the Chief Judicial Magistrate, Etah in Complaint Case No. 738 of 2013/1803 of 2011 (Raghvendra Singh vs. Rooplal & Others), under Section 420 I.P.C., Police Station- Naya Gaon, District Etah as well as the entire proceedings of above mentioned complaint case.
(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.;