MOHAMMAD YUNUS KHAN Vs. STATE & ORS.

JUDGEMENT

(1.) (Oral) - In this petition, filed from jail, the only prayer is made to direct the sentence passed in Criminal Complaints No. 8483/01, 4064/01, 1601/02, 468/09 & 467/09 to run concurrently and to release petitioner on the sentence already undergone by him.

(2.) Learned counsel for petitioner draws the attention of this Court to Nominal Roll of petitioner, which indicates that he is in custody since Nov., 2010 and for the various offences, the unexpired portion of the sentence ranges from three months to eight months.

(3.) Be that as it may.