(1.) The point for consideration in the instant petition is as to whether the sentences should be ordered to be run concurrently under Sec. 427 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Cr.P.C.") where the petitioner-accused is being prosecuted for having issued four different cheques in discharge of his liability and four independent complaints have been filed relating to dishonour of each cheque.
(2.) Before proceeding further into the matter, a brief reference to the facts arising in each revision petition is being referred to as under: <FRM>JUDGEMENT_183_LAWS(P&H)6_2022_1.html</FRM> FACTS OF THE CASES CRR-3403-2019 (O&M)
(3.) The case of the respondent-complainant is to the effect that the petitioner-accused being proprietor of M/s Sukhdev Money Changer, Anarkali Bazar, Ishar Chowk, Near Gurudwara Atma Singh, Jagraon, Tehsil Jagraon, District Ludhiana had borrowed a sum of Rs.9,00,000.00 in cash and that towards discharge of his liability/debt, the cheque No. 000310 dtd. 1/2/2014 drawn on HDFC Bank, Jagraon had been issued which was presented and dishonoured vide memo dtd. 3/2/2014 with the remarks "Stop Payment". The petitioner-accused was convicted by the Judicial Magistrate First Class, Jagraon vide judgment dtd. 12/6/2017. The appeal preferred by the petitioner before the Court of Additional Sessions Judge, Ludhiana was dismissed vide judgment dtd. 1/11/2019. CRR-3406-2019 (O&M)
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