AMIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present criminal miscellaneous petition invoking inherent powers of this Court under Sec. 482 of Code of Criminal Procedure (hereinafter referred to as the 'Code'), the petitioner has prayed that the sentences awarded to the petitioner in five different cases under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the N.I. Act') be ordered to run concurrently.

(2.) The relevant facts are that the petitioner was convicted of offences under Sec. 138 of the N.I. Act in five different cases.

(3.) The petitioner preferred separate appeals which were all dismissed and resultantly, the conviction was upheld. The details of the sentences awarded in each of the five cases are as follows: