MANI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for a direction for the sentence passed in C.C.No.22 of 2018, dated 01.03.2018 and C.C.No.48 of 2018, dated 01.03.2018 to run concurrently.

(2.) The learned counsel for the petitioner submitted that the petitioner was convicted by the Judicial Magistrate Court, Tambaram for the offence under Sections 457 and 380 of IPC and was sentenced to undergo simple imprisonment for a period of six months for each of the offences in C.C.No.22 of 2018, by judgment dated 01.03.2018. Similarly, the petitioner was also convicted by the very same Court for the very same offences carrying the very same sentence in C.C.No.48 of 2018, by judgment dated 01.03.2018. The learned counsel submitted that both the sentences will have to run concurrently.

(3.) The learned counsel for the petitioner in order to substantiate his submissions, relied upon the judgment of this Court in Selvakumar @ Jeyakumar Vs. Inspector of Police reported in 2018-2-L.W.(Crl.) 773. By relying upon the judgment, the learned counsel for the petitioner submitted that this Court has followed the earlier judgment of the Hon'ble Supreme Court and had categorically held that this Court can exercise its jurisdiction under Section 482 Cr.P.C., and issue a direction ordering the sentence imposed in the later case to run concurrently with the sentence imposed in the former case.