PANKAJ BHANDARI,J. - (1.) This miscellaneous petition has been preferred seeking direction to concurrently run the punishment awarded under section 138 of Negotiable Instruments Act.
(2.) It is contended by counsel for the petitioner that as many as five criminal cases under the Negotiable Instruments Act, were filed against the petitioner. The petitioner was initially convicted on 16.02.2013 in Complaint Case No. 1561/2011 (Consolidate Complaint No. 1609/2002) by Additional Chief Judicial Magistrate No. 12, Jaipur Metropolitan and sentenced to undergo two years imprisonment and to fine and to further undergo five months simple imprisonment on non-payment of fine.
(3.) It is contended that the Appellant Court while deciding the Appeal No. 42/2013, modified the order on 20.01.2014 and the sentence of imprisonment was reduced from two years to one and a half years. It is further contended that thereafter, the petitioner was convicted in Complaint No. 385/2013 (150/2004) and 386/2013 (51/2005) on 07.09.2013 by Additional Chief Judicial Magistrate No. 19, Jaipur, Metropolitan, the sentence imposed was one year and three months on non-payment of fine, in both the complaints. The petitioner thereafter was convicted in Complainant No. 592/2013 by Metropolitan Magistrate No. 18, Jaipur Metropolitan, on 24.01.2014 and the sentence imposed was one year and for non-payment of fine, the petitioner was to further undergo imprisonment of four months. Petitioner thereafter, was convicted in Criminal Complaint No. 3260/2012, by Metropolitan Magistrate No. 18, Jaipur Metropolitan, vide order dated 03.02.2014, the sentence imposed was one year and the petitioner was to further undergo simple imprisonment of four months on non-payment of fine.;