CRR-1684-2023 and connected cases -1-

IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

Date of decision: 24

th

 September, 2025

1. CRR-1684-2023

Navneet Aggarwal

...Petitioner

Versus

Vaibhav Bhalla

...Respondent

2. CRR-2290-2023

Vaibhav Bhalla

...Petitioner

Versus

Navneet Aggarwal

...Respondent

3. CRR-1678-2023

Navneet Aggarwal

...Petitioner

Versus

Vaibhav Bhalla

...Respondent

4. CRR-2286-2023

Vaibhav Bhalla

...Petitioner

Versus

Navneet Aggarwal

...Respondent

5. CRR-1682-2023

Navneet Aggarwal

...Petitioner

Versus

Vaibhav Bhalla

...Respondent

CRR-1684-2023 and connected cases -2-

6. CRR-2291-2023

Vaibhav Bhalla

...Petitioner

Versus

Navneet Aggarwal

...Respondent

7. CRR-1669-2023

Navneet Aggarwal

...Petitioner

Versus

Vaibhav Bhalla

...Respondent

8. CRR-2317-2023

Vaibhav Bhalla

...Petitioner

Versus

Navneet Aggarwal

...Respondent

CORAM:  HON'BLE MRS. JUSTICE MANISHA BATRA

Present: Mr. Sanjay Kaushal, Senior Advocate with 

Mr. A.P. Setia, Advocate and

Mr. Ankit Rana, Advocate for the petitioner.

Respondent in person with 

Mr. Yogesh Goel, Ms. Ashima Teria and

Ms. Ankita Jamwal, Advocates. 

***

MANISHA BATRA, J (ORAL):-

The aforementioned petitions bearing CRR Nos. 1669-2023,

1678-2023, 1682-2023 and 1684-2023, have been filed by the accused,

whereas the petitions bearing CRR Nos. 2286-2023, 2290-2023, 2291-2023

and 2317-2023 have been filed by the complainant making challenge to the

judgments dated 14.10.2019 passed by the Court of Judicial Magistrate Ist

Class, Ludhiana in four criminal complaints bearing Nos. 8539 of 2017,

CRR-1684-2023 and connected cases -3-

8563 of 2017, 8565 of 2017 and 8577 of 2017, respectively, whereby the

accused had been held guilty under Section 138 of Negotiable Instruments

Act, 1881 (For short, ‘NI Act’) and had been sentenced to undergo rigorous

imprisonment for two years and to pay compensation in each complaint.

Challenge is further made to the judgments dated 15.07.2023 passed by the

Court  of  learned  Additional  Sessions   Judge,   Ludhaina/Appellate   Court

thereby dismissing the appeals filed by the accused and partly allowing the

apeals filed by the complainant. 

2. As all the above named revision petitions have arisen out of the

judgments passed by the trial Magistrate in four complaints filed under

Section 138 of NI Act by the same complainant against the same accused

and qua the cheques which were part of the same transaction and ave on

similar facts as the judgments passed by the learned Appellate Court are also

on the same point, hence, these petitions are taken up and heard together and

are being decided by this common judgment.

3. For the sake of continuity and coherence, hereinafter the parties

shall be referred to as per their original nomenclature as given in the

complaints and at the time of trial. 

4. Brief facts of the case relevant for the purpose of disposal of

these revision petitions are that the aforementioned four criminal complaints

were filed by the complainant-Vaibhav Bhalla through his power of attorney

holder   Vishal   Bhalla   against   the   accused   Navneet   Aggarwal,   on   the

allegations that he was dealing in business of ready-made garments. The

accused, who was carrying on business under the name and style of AIP

Industries had approached the complainant with request for grant of loan to

CRR-1684-2023 and connected cases -4-

the tune of Rs. 20,00,000/- for his business requirements. The complainant

had advanced the aforementioned amount to him through a cheque No.

510141 dated 08.11.2016. The accused had agreed to pay composite interest

on the loan amount. Out of the principal amount, the accused returned a sum

of Rs. 11,00,000/- to the complainant and on demanding the remaining

amount by the complainant, he had issued four cheques bearing Nos.

636351, 636615, 636616 and 636617 total amounting to Rs. 9,00,000/- in

order to discharge his legally enforceable liability towards the complainant,

in relation to the loan so advanced by assuring that the cheques would be

honoured. However, these cheques were dishonoured with the remarks

“insufficient funds”. The complainant issued statutory notices calling upon

the accused to pay the amount of the above mentioned cheques but the latter

failed   to   do   so   thereby   compelling   the   complainant  to   file   the

aforementioned complaint.

5. After presentation of the complaints, preliminary evidence was

adduced in all the complaints and  on finding  a  prima facie  case for

commission of offence punishable under Section 138 of NI Act against the

accused, processes were issued against him. On his appearance, notice of

accusation was served upon the accused. He pleaded not guilty to the same

and claimed trial. 

6. To prove his case, the complainant examined his special power

of attorney holder Vishal Bhalla as CW-1, who besides tendering evidence

by way of examination-in-chief, also produced documentary evidence.

7. Statements of accused were recorded under Section 313 of

Cr.P.C. in each complaint, wherein he claimed innocence and pleaded false

CRR-1684-2023 and connected cases -5-

implication by saying that the cheque in question was not issued in discharge

of any legal liability, the same was never presented in his account and

further that the complainant had misused the cheque without his consent and

knowledge. 

8. In   defence   evidence,   the   accused   examined   DW-1   Sudhir

Khurana, Customer Service Manager of ICICI Bank and after seeking

permission of the trial Court himself appeared as DW-2.

9. On giving due deliberations to the contentions as raised by both

the sides and appraising the evidence produced on record, the learned

Magistrate vide judgments dated 14.10.2019 held the accused guilty under

Section 138 of NI Act in each complaint and sentenced him to undergo

rigorous imprisonment for a period of two years. The accused was also

directed to pay compensation.

10. Feeling aggrieved from the orders of conviction and quantum of

sentence, the accused filed criminal appeals bearing Nos. 2854 of 2019,

2856 of 2019, 2857 of 2019 and 2858 of 2019, whereas, feeling dissatisfied

with the amount of compensation as awarded to him and claiming that the

same was less and deserved to be enhanced, the complainant filed the

aforementioned criminal appeals Nos. 11 of 2019, 14 of 2019, 17 of 2019

and 21 of 2019 seeking enhancement in the same. 

11. The learned Appellate Court vide common judgments dated

15.07.2023 respectively passed in all the four cases, dismissed the appeals

filed by the accused, whereas the appeals filed by the complainant were

partly allowed and the amount of compensation was increased to 1.75 times

of the amounts of the cheques in question. Still feeling aggrieved, both the

CRR-1684-2023 and connected cases -6-

parties filed these eight revision petitions against the judgments dated

15.07.2023 passed by the learned Appellate Court in all the four criminal

appeals. Besides this, the accused also challenged the judgments of the trial

Magistrate dated 14.10.2019 whereby he was held guilty and convicted.

12. It   is   argued   by   learned   counsel   for   the   accused  that   the

impugned judgments of conviction and orders on quantum of sentence dated

14.10.2019 as passed by the learned Magistrate in four criminal complaints

as well as the judgments of the Appellate Court passed by common orders in

the appeals filed by both the parties are liable to be set aside as the evidence

produced on record had not been appreciated by both the courts in a proper

manner. The fact that the cheques in question were only issued as security

cheques and the accused misutilized those cheques, had not been taken into

consideration.  In fact, at the time of presentation of the cheques before the

banker, fabric worth Rs. 50,00,000/- as belonging to the accused was lying

with the complainant for the purpose of doing job work of making garments

from such fabric. The complainant had done job work worth Rs. 22,50,000/-

only and the fabric of remaining amount was lying with him. As such, there

was no need for the complainant to get the security cheques encashed

without returning the remaining fabric supplied by the accused to him.

13. It is further argued that the learned Appellate Court while

enhancing the amount of compensation to the extent of 1.75 times of the

amounts of the cheque in question without giving any reason for the same,

also committed a grave error and therefore, the order so passed were also not

sustainable. With these broad submissions, it is urged that the impugned

orders are liable to be set aside, the revision petitions filed by him deserve to

CRR-1684-2023 and connected cases -7-

be accepted, whereas the revision petitions as well as complaints filed by the

complainant are liable to be dismissed and further that the accused deserves

to be acquitted of the accusation under Section 138 of NI Act in each

complaint.

14. Per contra, learned counsel for the complainant has argued that

there is no illegality or infirmity in the findings as given by learned Judicial

Magistrate Ist Class as well as the learned Appellate Court to the extent to

which the accused had been held guilty and convicted and also to the extent

to which his conviction in all the complaints was affirmed by the learned

Appellate Court. It is further argued that since the complainant had been

pursuing the litigation since long, has incurred heavy expenditure on the

same and has suffered financial losses as well as mental trauma due to non

realization of the amounts of the cheques in question, as such, he is entitled

to be reasonably compensated. It is further submitted that the enhancement

in the amount of compensation to the extent of 1.75 times was meagre only

and therefore, it is urged that the orders passed by the learned Appellate

Court are liable to be modified to that extent.

15. This Court has given thoughtful consideration to the contentions

raised by both the sides and has carefully perused the record.

16. At   the   very   outset,   it   may   be   mentioned   that   there   are

concurrent findings of conviction arrived at by two Courts and the petitioner

has approached this Court to exercise its revisional jurisdiction. It is well

settled  that  in  criminal  revisions  against  conviction,  this  Court  is  not

supposed to exercise the jurisdiction like appellate Court and the scope of

interference in the revision is extremely low. Section 438 of Bharatiya

CRR-1684-2023 and connected cases -8-

Nagarik Suraksha Sanhita, 2023 (which is pari materia with Section 397 of

Cr.P.C.)  vests jurisdiction for the purpose of satisfying itself as to the

correctness, legality or propriety of any finding, sentence or order, recorded

or passed, and as to the regularity of any proceedings of inferior Court. The

object of the provision is  to set right  a patent defect or an  error of

jurisdiction or law. There has to be a well-founded error which is to be

determined on the merits of individual cases. While considering the question

as to whether there is a patent defect or an error of jurisdiction or law, the

revisional Court is not required to dwell at length upon the facts and

evidence of the case to reverse those findings. Reference in this regard can

be had to the observations made by Hon’ble Supreme Court in  State of

Gujarat   vs.   Dilipsinh   Kishorsinh   Rao,   2023   SCC   OnLine   SC   1294,

wherein it  was held so.  The  well  accepted  norm  is  that  a  revisional

jurisdiction of higher Court is very limited one and cannot be exercised in a

routine manner and it should not lead to injustice ex-facie. In view of this

position of law, it is to be seen as to whether a case for exercise of revisional

jurisdiction is made out or not?

17. Before proceeding further, it would be apposite to reproduce the

statutory provisions contained in Section 138 of the N. I. Act, which are rel-

evant for the purpose and which read as follows: 

138. Dishonour of cheque for insufficiency, etc., of

funds in the account.- Where any cheque drawn by a

person on an account maintained by him with a banker

for payment of any amount of money to another person

from out of that account for the discharge, in whole or in

part, of any debt or other liability, is returned by the bank

CRR-1684-2023 and connected cases -9-

unpaid, either because of the amount of money standing

to the credit of that account is insufficient to honour the

cheque or that it exceeds the amount arranged to be paid

from that account by an agreement made with that bank,

such person shall be deemed to have committed an of-

fence and shall, without prejudice to any other provisions

of this Act, be punished with imprisonment for a term

which may be extended to two years, or with fine which

may extend to twice the amount of the cheque, or with

both:

Provided that nothing contained in this section shall apply

unless –

(a) the cheque has been presented to the bank within a

period of six months from the date on which it is drawn

or within the period of its validity, whichever is earlier;

(b) the payee or the holder in due course of the cheque, as

the case may be, makes a demand for the payment of the

said amount of money by giving a notice in writing, to

the drawer of the cheque, within thirty days of the receipt

of information by him from the bank regarding the return

of the cheque as unpaid; and

(c) the drawer of such cheque fails to make the payment

of the said amount of money to the payee or, as the case

may be, to the holder in due course of the cheque, within

fifteen days of the receipt of the said notice.

Explanation. - For the purposes of this section, "debt or

other liability" means a legally enforceable debt or other

liability.”

18. Further, as per scheme of the Act, once the accused admits

signatures on the cheque in question, certain presumptions are to be drawn,

which result in shifting the onus. Section 118(a) of the NI Act lays down a

presumption that every negotiable instrument was made or drawn for

CRR-1684-2023 and connected cases -10-

consideration. Another presumption is enumerated in Section 139 of the Act,

as per which, the holder of the cheque received it for the discharge, in whole

or in part, of any debt or other liability. A combined effect of these

provisions is a presumption that the cheques were drawn for consideration

and given by the accused for the discharge of debt or liability. In Devi Tyres

Vs. Navab Jan,  2001 AIR KAR .HCR 2154, it was observed by the

Karnatka High Court that there is a presumption that when a cheque is

issued, the amount of the same is payable and no criminal court is required

to embark upon any inquiry that goes behind the act of issuance of the

cheque. If the drawer contends that there were certain special reasons and

that the cheque was not intended to be encashed or honoured, the onus of

establishing this clearly shifts to him.

19. In Rangappa vs. Sri Mohan, (2010) 11 SCC 441, Hon’ble

Supreme Court had laid down principles pertaining to the presumptions and

the onus of proof, which are summarized as under:

(i) Once the execution of the cheque is admitted, Section

139 of the Act mandates a presumption that the cheque

was for the discharge of any debt or other liability.

(ii) The presumption under Section 139 is a rebuttable

presumption and the onus is on the accused to raise the

probable defence. The standard of proof for rebutting the

presumption is that of the preponderance of probabilities.

(iii) To rebut the presumption, it is open for the accused

to rely on evidence led by him or the accused can also

rely on the materials submitted by the complainant in

order to raise a probable defence. Inference of

preponderance of probabilities can be drawn not only

from the materials brought on record by the parties but

CRR-1684-2023 and connected cases -11-

also by reference to the circumstances upon which they

rely.

(iv) That it is not necessary for the accused to come in the

witness   box   in   support   of   his   defence,   Section   139

imposes   an   evidentiary   burden   and   not   a   persuasive

burden.

20. In view of the above proposition of law, it is to be presumed

that the cheques in question were drawn for consideration and the holder of

the cheques, i.e., the complainant, received the same in discharge of existing

debt. As such, the onus shifted on the accused to establish a probable

defence, as to rebut such presumption. 

21. The case as set up by the complainant in each of the complaints

is that the accused had taken an amount of Rs. 20,00,000/- as loan from him,

had repaid an amount of Rs. 11,00,000/- and since an amount of Rs.

9,00,000/- was still to be paid, therefore, to discharge his legally enforceable

liability, he had issued the cheques in question total amounting to Rs.

9,00,000/- in favour of the complainant and all these cheques had been

dishonoured. 

22. The accused on the other hand, has not denied his signatures on

the cheques in question nor the fact that the same were issued by him, was

specifically denied. While cross-examining CW-1 Vishal Bhalla (power of

attorney holder of the complainant) no suggestion whatsoever had been

given to the effect that the amount of Rs. 20,00,000/- was not received by

him by way of cheque and a simple suggestion was given that he had

misused the blank cheques issued by the accused. Even while responding to

CRR-1684-2023 and connected cases -12-

the notice of accusation served upon him, he had not denied his signatures

on the cheques in question as well as the fact that they were issued by him

but the pleas as taken were that he had not issued the cheques in dispute in

discharge of any legal liability, he was not having any liability towards the

complainant, that the cheques in question were never presented in his bank

account and further that the complainant had misused those cheques without

his consent and knowledge. Then, even while recording his statement under

Section 313 of Cr.P.C., the accused took the similar stands as taken while

responding to the notice of accusation.

23. Further, while appearing as DW-1 also, it was not denied that

the cheques in question were issued by him. It is relevant to mention here

that the cheques in question are shown to have been signed by the accused as

sole proprietor of AIP Industries and he did not deny the fact that he was in

fact the sole proprietor thereof. He also did not categorically deny the fact

that the amount of Rs. 20,00,000/- i.e. the loan amount was transferred by

way of cheque issued by the complainant, in the account of AIP Industries

i.e. his proprietory concern. Further, though in the revision petitions as filed

by the accused, he has taken a plea that the cheques in question were

security cheques but no such plea was taken either during the trial of the

complaints or before the Appellate Court.

24. Since the plea that the cheques in question were issued as

security cheques, has been taken by the accused before this Court only,

therefore, the same need not to be considered by this Court, however, even

on accepting this plea to be correct for the sake of arguments, this Court is of

the opinion that the same rather affirms the case of the complainant that the

CRR-1684-2023 and connected cases -13-

cheques in question were issued by the accused to discharge his legally

enforceable debt. It is well settled proposition of law is that if on the date of

issuance of security cheque, liability of debt exists or the amount mentioned

therein has become legally recoverable, Section 138 of the NI Act is

attracted since issuance of cheque itself represents the outstanding liability.

Reliance in this context can be placed upon the case titled as Siripati Singh

(since deceased) through his son Gourav Singh Vs. State of Jharkhand:

Live Law 2021 SC 606, wherein the cheque in question was issued as a

security. The loan amount had matured and it had fallen due. The Hon’ble

Apex Court observed that a cheque if issued as a security to a financial

transaction, cannot be considered as a worthless piece of paper. If it is given,

deposited or pledged to make certain the fulfilment of an obligation in which

the   parties   to   the   transaction   are   bound,   such   cheque   matures   for

presentation and its drawee is entitled to present the same and if the same

stands dishonoured on presentation, the consequences contemplated under

Section 138 and other provisions of NI Act would follow. It was also

observed that when a cheque is issued even as “Security”, the consequences

flowing therefrom are also known to the drawer of the cheque and if such

cheque is presented and dishonoured, the holder of the cheque would have

option of initiating criminal proceedings. As such, the plea that the cheques

in question were security cheques, even if, believed to be correct does not

absolve the accused of his liability if it is found that the amount of money as

mentioned in the cheques was payable by the accused and was due at the

time of presentation of the cheque.

25. Further   proceeding   to   the   question,   as   to   whether,   the

CRR-1684-2023 and connected cases -14-

complainant produced sufficient evidence on record to prove that the amount

of the cheques in question was due to be payable by him to the complainant

at the time of presentation thereof. As already discussed, the accused did not

deny signing of these cheques. As such, the statutory presumption under

Section 139 of the NI Act, automatically came into being to infer that these

cheques   were   issued   in   discharge   of   any   debt   or   other   liability.

Unquestionably, the presumption was a rebuttal presumption and it was for

the accused to raise a probable defence to rebut the same. He appeared as

DW-1 but nothing has been brought in his testimony on the basis of which it

could be stated that the cheques in question were not issued by the accused

to discharge his legally enforceable liability. He being sole proprietor of AIP

Industries had issued these cheques in favour of the complainant. All these

cheques bear stamp of AIP Industries and admittedly signatures of accused

as sole proprietor. He was confronted with the ledger account entries

maintained by the complainant showing that on 08.11.2016, a sum of Rs.

20,00,000/- was transferred from the account of the complainant to the

account of firm of the accused.

26. Not even this, as per these ledger entries, an amount of Rs.

9,00,000/-   had   been   credited   in   the   account   of   the  complainant   on

14.12.2016   and   another   amount   of   Rs.   2,00,000/-   was  credited   on

18.03.2017 by way of RTGS. The accused did not rebut this evidence

showing that an amount of Rs. 20,00,000/- has been received by him/his

firm out of which an amount of Rs. 11,00,000/- was given by the accused

himself to the complainant by way of transfer/RTGS. Though the accused

tried to make out a case that after transferring an amount of Rs. 11,00,000

CRR-1684-2023 and connected cases -15-

i.e. Rs. 9,00,000 + Rs.2,00,000 in the bank account of the complainant, the

cheques in question which were total amounting to Rs. 9,00,000/- were

liable to be returned, however, he failed to adduce any cogent, convincing

and reliable evidence on record to prove so. Rather from the ledger account

entries as proved in evidence by the complainant, it is explicit that an

amount of Rs. 20,00,000/- had been taken by the complainant by way of

RTGS transfer on 06.11.2016 and amounts of Rs. 9,00,000 +Rs. 2,00,000

i.e. Rs. 11,00,000/- were transferred back on 14.12.2016 and 18.03.2017

clearly showing that an amount of Rs. 9,00,000/- out of Rs. 20,00,000/- was

still payable which the accused was obviously liable to be return.

27. As   such,   the   position   which   emerges   is   that   the  legal

presumption under Section 139 of the NI Act which was in favour of the

complainant qua issuance of the four cheques of total amount of Rs.

9,00,000/- by the accused from his bank account, could not be rebutted by

the latter and as he could not prove that the cheques in question were

security cheques or even that the same were not issued for discharge of any

legal enforceable liability that had accured on account of non-payment of the

aforementioned amount of Rs. 9,00,000/-, as such, it stood proved beyond

any doubt, that the cheques for the aforementioned amount were issued by

the accused while acknowledging his legally enforceable liability to repay

the same. Accordingly, the argument that on dishonour of the cheques in

question, no offence under Section 138 of the NI Act was made out, is

certainly liable to be rejected.

28. While responding to the notice of accusation, as well as at the

time   of   recording   his   statement   under   Section   313   Cr.P.C.,   and   on

CRR-1684-2023 and connected cases -16-

appearance as DW-1, the accused also took a stand that the cheques in

question had not been presented through his account. This plea was rejected

both by the learned trial Court and the Appellate Court. The evidence

produced on record by the complainant is sufficient to establish that the

cheques in question were presented by the complainant before his banker

and were dishonoured with the remarks of "insufficient funds." The accused

failed to adduce any evidence to show that the cheques were not so

presented. The learned trial Magistrate as well as the learned Appellate

Court, after duly considering the material on record and the submissions

advanced by both parties, passed detailed and well-reasoned orders. This

Court finds no infirmity in the findings recorded by the courts below,

thereby holding that the complainant had proved that the accused had a

legally enforceable liability and to discharge the same, four cheques total

₹amounting to  9,00,000/- had been issued by him being sole proprietor of

his firm and on dishonour of the cheques, was liable under Section 138 of

the   NI   Act.   The   findings  so   recorded,   therefore,   do  not   warrant  any

interference and hence are upheld to the extent to which accused had been

held guilty for commission of aforementioned offence and convicted in all

the above-mentioned complaints.

29. With regard to the amount of compensation as awarded by the

learned  trial  Court and  enhanced by  the  learned  Appellate  Court,  the

argument of complainant is that since the cheques in question were issued

way back in the year 2017, had been dishonoured and the complainant has

been compelled to undergo litigation ever since then and has been made to

incur expenses of litigation, making payment of lawyer's fees, etc. and to

CRR-1684-2023 and connected cases -17-

suffer business loss, therefore, the amount of compensation as awarded to

him was meagre and was liable to be enhanced, whereas according to the

accused, no reasonable ground for awarding compensation by the learned

trial court and then enhancement in the amount thereof by the Appellate

Court has been made out. The parties are into litigation from the last more

than eight years. It has come on record that 20% amount of the cheques in

question was deposited by the accused in each complaint at the time of filing

of the appeals and as directed by the Appellate Court and the remaining

amounts of these cheques has been deposited during the pendency of these

petitions. As such, now the dispute remains with regard to the amount of

compensation which was ordered to be enhanced to the extent of 1.75 times

of the amount of the cheques in question. 

30. In view of the discussion as made above, to the effect that the

complainant has also been made to face agony of trial and incur expenses,

this court is of the opinion that even the compensation to the extent of 1.75

time of the amount of each cheque deserves to be enhanced to properly

compensate the complainant and the prayer made by the accused for setting

aside the orders of the Appellate Court with regard to the payment of

enhanced amount of compensation is liable to be rejected. The same is

accordingly rejected and the petitions filed by the accused are ordered to be

dismissed, whereas, the petitions filed by the complainant are allowed. The

amount of compensation is ordered to be enhanced to the extent of double

amount of the cheques in question. 

31. At this juncture, it is also required to be mentioned that along

with the petitions, the petitioner has moved applications making prayer for

CRR-1684-2023 and connected cases -18-

passing order for concurrent running of the sentences awarded in  the

judgments passed by the learned Magistrate in all the four complaints filed

before the learned trial Magistrate. The accused has been ordered to undergo

sentence   of   two   years’   rigorous   imprisonment   each   in   all   the   four

complaints. The accused faced trial in all the cases at the same time and even

judgments by the courts of the trial Court as well as the Appellate Court

were passed on the same day(s) in all the four complaints. Though the

cheques which are subject matter of these complaints are obviously separate

cheques containing different amounts of money but they were issued as part

of same transaction between the same parties. The question that arises for

consideration is that as to whether, this court can pass order for concurrent

running of sentences awarded in different cases.

32. As per Section 427 of Cr.P.C(which is pari materia with Section

467 of BNSS, 2023), when a person already undergoing a sentence of

imprisonment is sentenced to subsequent conviction to imprisonment for a

term of imprisonment for life, the subsequent sentence shall run concurrently

with such previous sentence. In Mohan Lal vs. state of Punjab and another

AIR 2012 (NOC) 31 (P&H), prayer before this Court had been made by a

convict sentenced under section 138 of the NI Act for concurrent running of

sentences in two different cases. Keeping in view the nature of the offence,

the fact that the accused was facing protracting trials since long and had

already undergone half of the substantive sentence, it was directed that the

substantive sentences awarded to the accused in two complaints shall run

concurrently.   In  Vinod   Kumar   Chaudhary   v.   State,   SB   Criminal,

Miscellaneous Petition No. 250 of 2021, decided on 27.01.2021 by High

CRR-1684-2023 and connected cases -19-

Court of Rajasthan, the court was dealing with a similar issue where the

convict was awarded sentences in 32 different cases under Section 138 of

the NI Act. Different sentences had been awarded. The maximum sentence

awarded to him was two years' simple imprisonment. It was held that it

would not be inconsistent with the administration of criminal justice, if the

petitioner was allowed the benefit of discretion contained in Section 427 of

the Code of Criminal Procedure to meet the ends of justice. However, the

direction for concurrent running of sentences was ordered to be limited only

to substantive sentences alone. 

33. In view of the discussion as made above, as to the position of

law with regard to the concurrent running of sentences and applying the

same to the present case, this Court is of the considered opinion that the

prayer   made   by   the   accused   to   this   effect   deserves  to   be   accepted.

Accordingly, the prayer made by the accused is allowed and it is ordered

that the substantive sentences awarded to him in all the four complaints

would run concurrently.   

34. As an upshot to the discussion as made above,  the revision

petitions filed by the complainant are allowed in part. The petitions filed by

accused are dismissed. The conviction as awarded to the accused in each

complaint stand confirmed, but the sentences stand modified as the accused

is ordered to undergo imprisonment as awarded by the trial Court by

concurrent   running   of   sentences   of   each   case.   The   amount   of

compensation/enhanced compensation shall be deposited by the accused

before the trial Court within a period of two months from today i.e. on or

before 24.11.2025 and on his failure to do so, the complainant shall be at

CRR-1684-2023 and connected cases -20-

liberty to recover the same in accordance with law by initiating appropriate

proceedings. However, since 20% of the compensation amount had already

been paid by the accused to the complainant during the pendency of the

appeal before the Court of learned Additional Sessions Judge and the

payment of amount of cheques in question had also been paid during the

pendency of this revision petition, therefore, the said amount will be reduced

from the amount of enhanced compensation.

35. Further, the accused is directed to appear before the learned trial

Court on 24.11.2025 to undergo the substantive sentences in all the four

complaints, which shall obviously be concurrent sentences and the same

stand deferred till 23.11.2025. If the accused fails to appear before the

learned trial Court as directed and to deposit the compensation, the trial

Court will execute the sentence warrants without fail. 

36. The Registry is directed to forward a copy of this order to the

trial Court for information and compliance.

37. Photocopy of this order be placed on the files of the connected

cases.

38. Since   the   main   petitions  have   been   disposed   of,  pending

application, if any, is rendered infructuous.

            [MANISHA BATRA]

   JUDGE

24

th

 September, 2025

Parveen Sharma

  1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No