Punjab-Haryana High Court
Kura Ram vs State Of Haryana And Others on 13 March, 2024
Neutral Citation No:=2024:PHHC:036810
CRM-M-9177-2024 -1- 2024:PHHC:036810
107 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-9177-2024 (O&M)
Date of decision: 13.03.2024
Kura Ram ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Ashwani Vaishnav, Advocate
for the petitioner
Ms. Geeta Sharma, DAG Haryana
****
HARPREET SINGH BRAR, J. (ORAL)
1. The instant petition is preferred under Section 482 Cr.P.C. for issuance
of directions to order running the sentences concurrently qua the petitioner, who has
been convicted in five different criminal complaint cases under Section 138 read
with 142 of the Negotiable Instruments Act (hereinafter 'NI Act'). The petitioner has
been sentenced as follows:
Complaint Sentence
NACT-722-2019 dated 02.05.2019 Simple imprisonment for 6 months and
compensation of double the cheque
amount, in default of which further
simple imprisonment of 45 days
NACT-361-2019 dated 27.02.2019 Simple imprisonment for 6 months and
compensation of double the cheque
amount, in default of which further
simple imprisonment of 45 days
NACT-277-2019 dated 14.02.2019 Simple imprisonment for 6 months and
compensation of double the cheque
amount, in default of which further
simple imprisonment of 45 days
NACT-682-2019 dated 29.04.2019 Simple imprisonment for 6 months and
compensation of double the cheque
amount, in default of which further
simple imprisonment of 45 days
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NACT-1491-2019 dated 25.09.2019 Simple imprisonment for 6 months and
compensation of double the cheque
amount, in default of which further
simple imprisonment of 45 days
2. The petitioner's respective appeals against all five orders of conviction
dated 01.08.2022 (Annexure P-1 to P-5) passed by learned Judicial Magistrate Ist
Class, Kurukshetra, are still pending.
3. Having heard the learned counsel for the parties and after perusing the
record with their able assistance, it transpires that the petitioner has been convicted
and sentenced separately in five criminal complaints under Section 138 of the NI
Act. The petitioner prays for the sentences to be ordered to have run concurrently so
he can return to his family.
4. The Hon'ble Supreme Court in Shyam Pal and Dayawati Besoya and
Another 2016(4) R.C.R(Criminal) 790 reaffirmed the ratio of law laid down in
V.K. Bansal v. State of Haryana and Another 2013(3) R.C.R(Civil) 1052 to hold
that the power bestowed upon the Courts under Section 427 of the Cr.P.C is
discretionary in nature and should not be exercised in a mechanical fashion. This
Court in Dayal Chand v. Punjab State Warehousing Corporation, Punjab,
Chandigarh and Others 2018 SCC Online P&H 7549, Ranjit Singh v. State of
Punjab CRM-M-32996-2017 decided on 15.09.2017, Shashi Bhushan v. State of
Haryana and others 2020 (1) R.C.R (Criminal) 208 and Prem Singh v. State of
Haryana and another CRM-M-44757-2023 decided on 12.12.2023, in view of the
ratio laid down by the Hon'ble Supreme Court, has ordered for sentences to be run
concurrently. Therefore, considering the fact that the nature of the complaints are
similar and that the petitioner has already undergone sentence of 2 years, the matter
is remanded back to the learned lower Appellate Court to reconsider and decide the
matter in light of the aforementioned judgments.
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5. Pending miscellaneous applications, if any, also stands disposed of.
(HARPREET SINGH BRAR)
March 13, 2024 JUDGE
Pankaj*
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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