Surinder Gupta, J. - (1.) The petitioner has been convicted and sentenced in three cases under Section 138 of Negotiable Instruments Act, 1881, tabulated as follows : JUDGEMENT_578_LAWS(P&H)1_2014_1.html
(2.) The appeal of the petitioners against order of his conviction and sentence has been dismissed.
(3.) The present petition under Section 482 Cr.P.C. has been filed with the prayer that the sentence awarded to the petitioner in above said complaints may be ordered to run concurrently in terms of the provisions contained in Section 427 Cr.P.C. and to grant benefit as provided under Section 428 Cr.P.C.;