SUMER SINGH CHUNDAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner makes a limited submission that petitioner's sentence in six cases be permitted to run concurrently. The details of the cases are as follows:-

(2.) Learned counsel for both the parties fairly concede that the present case is squarely covered by the decision rendered in S.B. Criminal Misc. Petition No. 2883/2014 Rajender Kabra v. State of Rajasthan decided on 17/2/2017. The relevant portion of the judgment in Rajender Kabra (supra) reads as under:

(3.) Since all the cases against the present petitioner pertain to Sec. 138 of the Negotiable Instruments Act, therefore, the aforementioned precedent law is applicable in the present case as well.