REGENT COMPUTRONICS PVT. LTD.

A.Sadhiq Batcha Appellant

V/S

R.SENTHIL KUMAR Respondents

Referred Judgements :-

G.SARAVANAN VS. J.SANKARANARAYANAN [REFERRED TO]
MOHAMMAD AKHTAR HUSSAIN ALIAS IBRAHIM AHMBD BHATTI VS. ASSISTANT COLLECTOR OF CUSTOMS PREVENTION AHMEDABAD [REFERRED TO]
STATE OF PUNJAB VS. MADAN LAL [REFERRED TO]
V.K. BANSAL VS. STATE OF HARYANA [REFERRED TO]
BENSON VS. STATE OF KERALA [REFERRED TO]
ANIL KUMAR VS. STATE OF PUNJAB [REFERRED TO]
VICKY @ VIKAS VS. STATE [REFERRED TO]

JUDGEMENT

(1.) These petitions have been filed seeking for the sentences to run concurrently in line with Sec. 427 of Cr.P.C.

(2.) The petitioner was convicted for offence under Sec. 138 of the Negotiable Instruments Act, 1881 in three different complaints and was sentenced and the particulars of the same is tabulated hereunder:- <FRM>JUDGEMENT_63_LAWS(MAD)7_2023_1.html</FRM>

(3.) The petitioner has filed these petitions with a prayer that the sentence imposed against him in the above cases must run concurrently in line with Sec. 427 of Cr.P.C.

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A.SADHIQ BATCHA Vs. R.SENTHIL KUMAR

Referred Judgements :-

JUDGEMENT

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