A PAULRAJ Vs. MARIA CHELLAMMAL

JUDGEMENT

(1.) THE petition is filed to issue a direction to permit the petitioner to serve all the sentence imposed in C.C. No. 113 of 1998 dated 28.6.2007 on the file of the learned Judicial Magistrate, Padmanabhapuram, Kanyakumari District, C.C. No. 297 of 1998 dated 18.1.2008 on the file of the Judicial Magistrate No. 2, Kuzhithurai, Kanyakumari District which was confirmed in C.A. No. 17 of 2002 dated 21.7.2006 on the file of the Sessions Court, Nagercoil, Kanyakumari District, C.C. No. 343 of 2000 dated 23.2.2007 which was confirmed in C.A. No. 26 of 2009 dated 8.1.2010 on the file of the Sessions Court, Nagercoil, Kanyakumari District, C.C. No. 23 of 2002 dated 12.1.2007 on the file of the District Munsiff cum Judicial Magistrate, Eraniel, Kanyakumari District, C.C. No. 119 of 1999 dated 22.12.2006 on the file of the Judicial Magistrate No. I, Kuzhithurai, Kanyakumari District and C.C. No. 120 of 1999 dated 22.12.2006 on the file of the Judicial Magistrate No. I, Kuzhithurai, Kanyakumari District to run the imprisonment concurrently with C.C. No. 21571 of 2006.

(2.) THE petitioner, who was convicted in 11 different cases filed under Section 138 of Negotiable Instrument Act for different periods, has approached this Court to invoke the jurisdiction under Section 482 Cr.P.C. read with 427 Cr.P.C. for a direction to permit the petitioner to serve all the sentences concurrently.

(3.) ON 2.12.2006, the petitioner was convicted in C.C. No. 2642 of 2004 on the file of the Judicial Magistrate No. II, Nagercoil, Kanyakumari District for the alleged offence under Section 13 8 of N.I. Act and one year imprisonment was imposed and further directed to undergo sentence concurrent with S.T.C. No. 2157 of 2006 on the file of the Judicial Magistrate No. I, Tirunelveli dated 15.11.2006.