NAVNIT MADHUKAR NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Taken up for hearing by consent. Heard submissions at the Bar. Perused record in the proceeding.

(2.) By application no 626 of 2012 and 648 of 2012 the applicants convict Navnit Madhukar Naik and his wife Sau Priya Navnit Naik prayed for concurrent running of sentences instead of consecutive sentences in all three cases in which they were convicted on the ground that they belong to very poor family having a dependant minor Son aged about six years old, who is at present residing with aged parents of Navnit. Father of Navnit is suffering from High blood pressure and diabetes, while Mother of Navnit is suffering from short sightedness. Navnit is bread earner for the family, but since in jail the family may is facing difficulties even to earn livelihood. Education of the Son is also adversely affected and his future appears dark, under the circumstances if the applicants are to undergo the full sentences of imprisonment imposed consecutively and not concurrently.

(3.) The facts are admitted and the petitioners were convicted in three criminal cases.