HASHIM BASHEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) By the present Petition, under Articles 226 and 227 of the Constitution of India, the Petitioner seeks a direction that, the sentences imposed upon the Petitioner by the Metropolitan Magistrate (48th Court), Andheri, Mumbai in C.C.No.4268/SS/2014, C.C.No.4269/SS/2014 and C.C.No.4270/SS/2014 by separate Judgment and Orders all dtd. 4/1/2019, run concurrently. The Petitioner further prays that, he has been in custody since 27/9/2023, in the Sindhudurg Prison, and he may be released on bail.

(3.) Respondent No. 2 is the Complainant in C.C. No. 4270/SS/2014. Respondent No.3 is the complaint is C.C.No.4269/SS/2014. Respondent No 4 is the complainant in C.C.No.4268/SS/2014. All the complaints were filed, under Sec. 138 of the Negotiable Instruments Act, 1881, before the Metropolitan Magistrate (48th Court), Andheri, Mumbai including C.C.No.4263/SS/2014. The Metropolitan Magistrate (48th Court), Andheri, Mumbai, by its judgment and order dtd. 4/1/2019, passed in each of the complaints, was pleased to sentence the Petitioner to suffer simple imprisonment of 8 months and to pay within 1 month of the order compensation to Complainant as stated therein, and in default, to undergo simple imprisonment for 2 months.