Karuna Nand Bajpayee, J. - (1.) - The present petition has been filed seeking the quashing of impugned order dated 17.11.2017 passed by the Additional district and Sessions Judge (Anti Corruption Act), Meerut in Criminal Revision No.158 of 2017 and the order dated dated 07.04.2016 passed by Additional Chief Judicial Magistrate, Room No.8, Meerut in Complaint Case No. 1088 of 2015 (Ravi Gupta v. Chaman and others) u/s 138 N.I. Act, Police Station-T.P. Nagar, District-Meerut. Heard petitioner's counsel and learned AGA. Entire record has been perused.
(2.) All the contentions raised by the petitioners' 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 the learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.
(3.) The law regarding sufficiency of material which may justify the summoning of accused and also the court's decision to proceed against him in a given case is well settled. The court has to eschew itself from embarking upon a roving enquiry into the last details of the case. It is also not advisable to adjudge whether the case shall ultimately end in conviction or not. Only a prima facie satisfaction of the court about the existence of sufficient ground to proceed in the matter is required.;