- (1.) Heard learned Counsel for the Petitioner, learned Counsel for the complainant and the learned Public Prosecutor.
(2.) These criminal miscellaneous petitions have been filed by the accused Petitioner praying that the sentences passed in Criminal Case No. 42/2006, Criminal Case No. 43/2006, Criminal Case No. 1433/2005 and 1434/2005 by the Addl. Chief Judicial Magistrate Kota for the offence under Section 138 of the Negotiable Instruments Act, by the judgment and orders dated 11.7.2007, 11.7.2007, 22.5.2007 and 22.5.2007 respectively may be ordered to run concurrently. Since all the misc. petitions related for passing orders of sentences to run concurrently, they are being disposed by this common order.
(3.) In the misc. petitions filed by the Petitioner, the Petitioner prays as under: (i) S.B. Cr. Misc. Petition No. 741 of 2009 the Petitioner prayed for passing an order that the sentence given to accused Petitioner in criminal case No. 43 of 2006 offence under Section 138 Negotiable Act passed by Addl. Chief Judicial Magistrate Kota on 11.7.2007 shall run concurrently with sentence passed in Criminal case No. 1433/2005 passed by Addl. C.J.M. Kota on 22.5.2007 offence under Negotiable Instrument Act. (ii) In S.B. Cr. Misc. Petition No. 740 of 2009 the Petitioner prayed for passing an order that the sentence given to accused Petitioner in criminal case No. 43 of 2006 offence under Section 138 Negotiable Act passed by Addl. Chief Judicial Magistrate Kota on 11.7.2007 shall run concurrently with sentence passed in Criminal case No. 1433/2005 passed by Addl. C.J.M. Kota on 22.5.2007 offence under Negotiable Instrument Act and Criminal Case No. 42./2006 passed by Addl. C.J.M Kota on 11.7.2007 offence under Section 138 Negotiable Instruments Act. (iii) In S.B. Cr. Misc. Petition No. 739 of 2009 the Petitioner prayed for passing an order that the sentence given to accused Petitioner in criminal case No. 1434 of 2005 offence under Section 138 Negotiable Act passed by Addl. Chief Judicial Magistrate Kota on 11.7.2007 shall run concurrently with sentence passed in Criminal Case No. 1433/2005 passed by Addl. C.J.M. Kota on 22.5.2007 offence under Negotiable -Instrument Act.;