CHINTALAPALLI NARASIMHA RAO Vs. SUPERINTENDENT BORSTAL SCHOOL ANANTAPUR

JUDGEMENT

(1.) The only prayer in this petition is to direct the sentences awarded in C.C.Nos.154/89 & 144/89 on the file of the II Additional Munsif Magistrate, Ongole to run concurrently. It is to be seen that inC.C.No.154/89 the petitioner was found guilty of the offence under Section 380 IPC and was ordered to be detained in Borstal School for a period of two years under the A.P. Borstal Schools Act, 1925. Similarly in C.C.No.144/89 on the file of the same court, the petitioner was found guilty for the offence under Section 380 IPC and was directed to be detained for a period of two years in Borstal School. Alleging that though both the sentences were passed on 23-8-90 the Court below has not directed both the detention orders to run concurrently, the present petition is filed.

(2.) I find that justice requires that the detention orders passed against the petitioner shall run concurrently.

(3.) The petition is accordingly ordered.