REGENT COMPUTRONICS PVT. LTD.

KUTTU Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MOHAMMAD AKHTAR HUSSAIN ALIAS IBRAHIM AHMBD BHATTI VS. ASSISTANT COLLECTOR OF CUSTOMS PREVENTION AHMEDABAD [REFERRED TO]
SHERSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
NATHU RAM BANSAL VS. STATE OF HARYANA [REFERRED TO]
ABIDKHAN @ SALMAN MUKHTAR KHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
NEERA YADAV VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
AKASH RASHTRAPAL DESHPANDE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The petitioner, a convict, who is undergoing sentence of imprisonment in three different crimes, is seeking directions for concurrent running of sentences under Section 427 of the Code of Criminal Procedure, 1973 (for short "the Code").

(3.) The petitioner is convicted and sentenced in the following three cases :-

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KUTTU Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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