PANDIAN Vs. STATE

JUDGEMENT

(1.) This Petition has been filed with a request to order for the sentences imposed against the Petitioner to run concurrently in C.C. Nos.123, 124, 125 & 126 of 2022, imposed by the learned Judicial Magistrate No.I, Kancheepuram through Judgment, dtd. 24/11/2022 in all the cases.

(2.) Heard Mr. M. Mohamed Saifulla, learned Counsel for Petitioner and Mr. A. Damodaran, learned Additional Public Prosecutor for Respondents.

(3.) The Petitioner was arrested by the Second Respondent on 15/12/2021 in connection with four cases in Crime Nos.1757, 1786, 1771, 1744 of 2021 for an offence under Sec. 379, IPC. On completion of investigation, Final Reports were also filed in all the cases. The learned Judicial Magistrate No.I, Kancheepuram convicted and sentenced the Petitioner in the four cases in the following manner: