A RAMASAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original petition has been filed by the accused under Section 482 Cr.P.C in S.C.No.580 of 2003 on the file of the First Additional Sessions Judge, Madurai and in S.C.No.82 of 2006 on the file of the Additional District and Sessions Judge, Fast Track Court No.3, Madurai, seeking direction to treat the sentences imposed on him in the aforesaid cases to run concurrently.

(2.) The brief facts of the case are as follows:

(3.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal side) appearing for the respondents.