REGENT COMPUTRONICS PVT. LTD.

UMED Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

JAINTA KUMAR BANERJEE VS. THE STATE [REFERRED]
BAIJNATH VS. STATE [REFERRED]
VENKANNA VS. STATE OF ANDHRA PRADESH [REFERRED]
MULAIM SINGH VS. STATE [REFERRED]
GOPAL DASS VS. STATE [REFERRED]
A.S.NAIDU VS. STATE OF M.P. [REFERRED]
BALJINDER SINGH VS. STATE OF HARYANA AND ANOTHER [REFERRED]
BHASKARAN VS. STATE OF KERALA [REFERRED]
SOORAJ DEVI VS. PYARE LAL [REFERRED]
STATE OF ORISSA VS. RAM CHANDER [REFERRED]
AMMAVASSI AND ANOTHER VS. INSPECTOR OF POLICE,VALLIYANUR AND OTHERS [REFERRED]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED]
STATE OF KERALA VS. M M MANIKANTAN NAIR [REFERRED]
M R KUDVA VS. STATE OF ANDHRA PRADESH [REFERRED]
SHERSINGH VS. STATE OF MADHYA PRADESH [REFERRED]
K V CHACKO VS. STATE OF KERALA [REFERRED]
JANG SINGH VS. STATE OF PUNJAB [REFERRED]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED]
MEHAL SINGH VS. STATE OF HARYANA [REFERRED]

JUDGEMENT

(1.) By filing the present petition under Section 482 of the Code of Criminal Procedure, the petitioner has sought making the sentences to run concurrently awarded to him in case FIR No.103 dated 23.6.2003, under Sections 395 of IPC and 25 of the Arms Act and in FIR No.156 dated 14.7.2003, under Sections 399, 402 of IPC and 25 of the Arms Act and in FIR No.156 dated 9.7.2003, under Sections 399, 402 IPC and 25 of the Arms Act.

(2.) Heard.

(3.) In Jang Singh vs. State of Punjab, 2008 1 RCR(Cri) 323, the Three Judges Bench of this Court in para Nos. 16 and 18 has held as under:-

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UMED Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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