VENKATESH @ VENKATARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Government Pleader is directed to take notice for the respondent.

(2.) The petitioner has filed this petition challenging the order dated 10.3.2016 passed by the VI Addl. Sessions Judge, Tumakuru, in S.C.No.81/2011, rejecting the application filed by the petitioner to direct the concerned Authorities to release the petitioner in terms of the order passed in Crl.P.No.6935/2015.

(3.) Briefly stated the facts are: The petitioner was convicted in S.C.Nos.81/2011, 172/2011, 1298/2014 and 1350/2010 and sentenced to undergo imprisonment for various terms. The petitioner has approached this court in Crl.P.No.6935/2015 praying to direct that the sentence imposed in the above cases shall run concurrently.