CYRUS NOSHIRWAN KARTAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the parties, heard finally.

(2.) By this Petition under Articles 226 and 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 (the Code), the Petitioner, who has been convicted for the offence punishable under Sec. 138 read with Sec. 141 of the Negotiable Instruments Act, 1881 (N.I.Act, 1881), in 17 complaints, seeks declaration that the Petitioner be deemed to have been convicted in only one complaint, and, accordingly, the substantive sentence as well as in default sentence be modified, and, in the alternative, it be declared that the sentence which the Petitioner has already undergone shall be treated as the total sentence in all 17 complaints, including the sentence in default of payment of compensation awarded by the learned Magistrate.

(3.) The Petition arises in the backdrop of the following facts :