SAMUNDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this petition the prayer is that the sentences of six months, three months and one year awarded in one case under different sections be made concurrent. I do not, find any such provision to enable me to pass such an order. The sentences are passed in the same case. If any direction given by the Court awarding the sentences for counting under-trial period towards the sentences is not being followed by the jail authorities, the petitioner may bring the direction to the notice of the Jail authorities and have an order passed. If the direction is not still complied with, the petitioner, if so, advised, is free to move a contempt petition. Dismissed. Order accordingly.