SUMAN @ BABU AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Above-Noted CRM-50763 of 2013 has been filed by the applicant/appellant No.1 Suman @ Babu and CRM-15407 of 2016 has been filed by the applicant/appellant No.2 Holli @ Auli in CRA-S-1267-SB of 2012 u/S 427 read with Section 482 of the Cr.P.C. with the prayer that sentences awarded to them in criminal case bearing FIR No.179 dated 30.6.2008 u/Ss 395, 216 and 120-B of the IPC, Police Station City, Sonepat and sentences awarded to them in the present case i.e. in criminal case bearing FIR No.181 dated 5.7.2008 u/Ss 395/397/342/412/216/120-B of the Indian Penal Code (for short 'IPC'), Police Station City, Sonepat be ordered to be run concurrently. CRM-2290 of 2013 with the same prayer has been filed by the applicants/appellants namely Mohd. Dholu alias Salim and two others in CRAS-1910-SB of 2012. Since the purpose of all these criminal miscellaneous is the same, these are to be taken up together for their disposal.

(2.) No reply to these criminal miscellaneous applications was filed.

(3.) Learned State counsel has contended that he has no objection if the sentences awarded to the present applicants/appellants in both the aforementioned criminal cases i.e. FIR No.179 dated 30.6.2008 and FIR No.181 dated 5.7.2008 (the present case) are ordered to be run concurrently.