DHIRAJ SINGH Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) This misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner seeking direction to run all the sentences concurrently passed against the petitioner in seven cases by the learned trial courts mentioned in Schedule-A of the petition for the offence under Section 138 of N.I. Act.

(3.) Brief facts of the case as noticed by this Court are that seven complaints were filed in different courts on different dates in connection with dishonor of the cheques in question for the offence punishable under Section 138 of Negotiable Instrument Act. The petitioner was convicted for the offence under Section 138 of Negotiable Instruments Act vide judgment dated 24.03.2018 in Case No.48/13 (30483/14) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.2, Jodhpur, judgment dated 30.05.2019 in Case No.989/18 (8746/17) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.8, Jodhpur, judgment dated 07.09.2018 in Case No.130/14 (30478/14) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.2, Jodhpur, judgment dated 02.12.2019 in Case No.416/16 (1385/17) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.7, Jodhpur, judgment dated 04.03.2020 in Case No.1268/15 (8802/18) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.1, Jodhpur, judgment dated 05.03.2020 in Case No.1917/18 (15516/18) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.1, Jodhpur and judgment dated 06.03.2020 in Case No.641/17 (14579/17) passed by learned Metropolitan Magistrate (N.I. Act Cases) No.2, Jodhpur.