BALDEV SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This petition has been moved by Baldev Singh under Section 482 of Cr.P.C.(for brevity the Code) seeking his premature release by making sentences to run concurrently under Section 427 of the Code.

(2.) The facts in brief are that the petitioner was convicted and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs. 3000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of two months in Criminal Complaint No. 962/2/07 under Section 138 of the Negotiable Instruments Act (for brevity the Act) by the learned Judicial Magistrate Ist Class, Jalandhar on 8.7.2009. He was also convicted and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs. 10,000/- and in default of payment of fine to undergo rigorous imprisonment for three months in complaint case No. 659/2 of 2009 under Sections 138 of the Act by the court of Judicial Magistrate Ist Class, Jalandhar on 31.7.2009.

(3.) I have heard the learned Counsel for the petitioner, besides perusing the record with due care and circumspection.