SURENDRA Vs. MALARKODI

JUDGEMENT

(1.) Petitioner, who has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the N. I. Act' for short) in C.C.No.52002/2016 and C.C.No.54563/2016 by the jurisdictional Court of Magistrate has approached this Court seeking for the following reliefs:-

(2.) Heard the learned counsel for the petitioner.

(3.) Learned counsel for the petitioner submits that parties to C.C.No.52002/2016 and C.C.No.54563/2016 are common. Petitioner has been convicted in both the cases for the offence under Sec. 138 of the N. I. Act. Therefore, sentences passed in both the cases is required to be ordered to run concurrently. He refers to Sec. 427 of Cr.P.C. and also to the judgment of the Hon'ble Supreme Court in the case of V. K. Bansal vs. State of Haryana and Others reported in (2013) 7 SCC 211, in support of his arguments.