C.T.K. CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The question that arises for consideration in this petition is, whether imprisonment in default of payment of fine awarded on an accused in a case can be ordered to run concurrently with imprisonment in default of payment of fine awarded on him in other cases.

(2.) The petitioner is the accused in the cases S.T Nos.68/2019, 69/2019 and 70/2019 on the file of the Court of the Judicial First Class Magistrate-I, Nadapuram.

(3.) The aforesaid cases were instituted upon the complaints filed against the petitioner by different persons for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.