2019 ACD 258 (RAJ) ::AIROnline 2018 Raj 1544 ::(2018) 1 NIJ 582

Rajasthan High Court

Hon'ble Judge(s): Vijay Bishnoi , J

(A) Negotiable Instruments Act (26 of 1881) , S.138— Criminal P.C. (2 of 1974) , S.427— Dishonour of cheque - Sentence - Running of, concurrently - Petitioner sentenced in three different cases - Substantive sentences awarded to petitioner in all three cases if calculated jointly is about two years -She has been in jail for 1 years 11 months and 3 days - She has not been granted release on parole or interim bail - Benefit of running of sentences concurrently granted in interest of justice. (Para 12 13) (B) Criminal P.C. (2 of 1974) , S.427, S.482— Concurrent running of sentence - Petition for criminal revision filed by petitioner against her conviction pending consideration before High Court - Petition for benefit of running of sentence concurrently, maintainable - High Court has not become functus officio. (2016) 1 CrLR 467, Disting. (Para 14) .....