Karuna Nand Bajpayee, J. - (1.) - This application under Section 482 Cr.P.C. has been filed seeking the quashing of the order dated 15.10.2016 passed by the Addl. Chief Judicial Magistrate, Court No.9, Agra as well as the entire proceeding in Complaint Case No. 1760 of 2016, Aashish Gupta v. Aadarsh Gupta , under Section 138 of N.I. Act, Police Station New Agra, District Agra pending in the court of Addl. Chief Judicial Magistrate, Court No.9, Agra. Heard applicant's counsel and learned AGA. Entire record has been perused.
(2.) 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 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.;