MUKESH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) BY way of this petition under Section 482 Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') , the petitioner seeks direction for running the sentences pronounced in FIR No. 575/2008 registered at P.S. Sultanpuri and FIR No. 150/2009 registered at P.S. Sultanpuri (Crime Branch) concurrently.

(2.) LEARNED counsel for the petitioner submits that the petitioner was convicted for the offence under Section 368 IPC in case FIR No. 575/2008 and was sentenced to undergo imprisonment for five years and to pay fine of Rs. 5,000/ - (Rupees five thousand) . In case of default in payment of fine the petitioner was to undergo further imprisonment for six months vide Order on sentence dated 03.03.2012 passed by learned Additional Sessions Judge / Special Judge (NDPS) , Rohini Courts, Delhi

(3.) COUNSEL for the petitioner submits that the petitioner is in judicial custody since 09.05.2010 and prays that the sentences in both the cases be run concurrently.