JAGAT RAM Vs. STATE

JUDGEMENT

(1.) IN this petition under Section 482 of the Code of Criminal Procedure, Jagat Ram has prayed that the sentences awarded to him in two separate cases be ordered to run concurrently.

(2.) THE Chief Judicial Magistrate, Ambala, vide an order dated December 21, 1985, convicted the petitioner under Section 16 (1) (a)(i) of the Prevention of Food Adulteration Act, and sentenced him to undergo rigorous imprisonment of 6 months and to pay a fine of Rs. 1000/- in default of payment of which to undergo further rigorous imprisonment for one month.

(3.) A Division Bench of this Court in Criminal Misc. No. 2158-M of 1985 (Mehal Singh v. The State of Haryana), decided on May 17, 1985, (1987(2) Recent CR 240) held as under: