MARUTHUPANDIAN Vs. SUPERINTENDANT OF POLICE

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, seeking to order the sentence of imprisonment imposed on him to run concurrently in C.C.Nos.18 of 2016 and 29 of 2017 dated 07.01.2019 by the learned Judicial Magistrate, Bodinayakkanur.

(2.) The main grievance of the petitioner is that the Judicial Magistrate, Bodinayakkanur, though pronounced judgments in C.C.Nos.18 of 2016 and 29 of 2017 on the same day ie., 07.01.2019, did not pass any specific orders as to whether the sentences imposed in both the cases would run concurrently or consecutively.

(3.) The learned counsel for the petitioner drew the attention of this Court to the decision of the Single Bench of this Court in Crl.OP(MD) No.14056 of 2019 dated 12.05.2020 and would submit that since the order of the Judicial Magistrate, Bodinayakkanur is silent on the aspect that whether the sentences imposed in both the cases would run concurrently or consecutively, an order can be passed by this Court to make both the sentence to run concurrently.