SMT. PUSHPA JINDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under section 482 CrPC, 1973 has been preferred on behalf of the petitioner with a prayer that the sentences awarded to her in 3 different cases for the offence punishable under section 138 of the Negotiable Instruments Act, details of which are being provided in later part of this order, may be ordered to run concurrently.

(2.) The facts necessary for disposal of the present misc. petition are that the petitioner was tried, convicted and sentenced by the trial court for the offences punishable under sections 138 of N.I. Act, details of which are given here under: <FRM>JUDGEMENT_91_LAWS(RAJ)5_2018_1.html</FRM>

(3.) As the sentences awarded to the petitioner are in 3 different cases, she is being made to suffer sentences one after another (consecutively), therefore, the present petition has been preferred by the petitioner with a prayer that a direction needs to be issued that the petitioner's sentences should run concurrently.