PUSHPENDRA SINGH BHATI,J. - (1.) In Application No.544 of 2017: The application for preponing the date is allowed. In Misc. Petition: With the consent of learned counsel for the parties, the matter has been heard finally.
(2.) This criminal misc. petition under Section 482 Cr.P.C. read with Section 427 Cr.P.C. has been preferred for seeking the directions for the sentences to run concurrently awarded to the petitioner for the offence under Section 138 of the Negotiable Instruments Act with regard to the commercial transactions.
(3.) Learned counsel for the petitioner fairly concedes 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 17.02.2017 .;