MALKIAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the present petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), the petitioner has prayed for issuance of directions that the sentences awarded to him by the learned Judge, Special Court, Sri Muktsar Sahib vide judgment and order dated 24.4.2013 (Annexure P-1) and by learned Additional Sessions Judge, Sirsa vide judgment and order dated 23/26.11.2013 (Annexure P-3), be ordered to run concurrently with the sentence awarded by learned Judge, Special Court, Sri Muktsar Sahib vide judgment and order dated 22.4.2013 (Annexure P-2).

(2.) The facts relevant are that in First Information Report No.34 dated 15.3.2007, learned Judge, Special Court, Sri Muktsar Sahib vide judgment and order dated 24.4.2013 convicted the petitioner under Section 18 of the Narcotic Drugs & Psychotropic Substances Act (for shot 'the Act') and sentenced him to undergo rigorous imprisonment for four years and to pay fine of Rs.50,000/- and in default of payment of fine to further undergo rigorous imprisonment for six months. Against the said judgment of conviction, petitioner filed CRA-S-1712-SB-2013 before this Court. In First Information Report 139 dated 28.6.2006, the petitioner again vide judgment and order dated 23/26.11.2013 was convicted under Section 18 of the Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.5000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of one month. Feeling aggrieved, the petitioner filed CRAS-4520-SB-2013. Later, in First Information Report No.279 dated 28.9.2010, the petitioner was convicted under Section 18 of the Act and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.One lac and in default of payment of fine to further undergo rigorous imprisonment for two years. Against the judgment of conviction and order of sentence, the petitioner filed CRA-S-202-SB- 2014. All the three appeals filed by the petitioner were admitted by this Court and the same are pending for hearing.

(3.) The submissions made by learned counsel for the petitioner have been heard.