JARNAIL SINGH @ JAILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice having been issued in this application, seeking advancement of the date of hearing in the accompanying petition, in fact without stating so, the application had been virtually allowed on 25.11.2019 itself, with the matter adjourned till today for final arguments. Consequently, the application is disposed of as such.

(2.) By this petition, the petitioner seeks that the sentences imposed upon him by the learned trial courts should run concurrently, the first having been imposed in proceedings after FIR no.228, dated 22.05.2004, had been registered against him, and then after the subsequent FIR no.46, dated 22.01.2015, had been registered against him (both under the provisions of Section 15 of the NDPS Act, 1985). He relies upon the provisions of Section 427 of the Cr.P.C. in furtherance of his prayer.

(3.) He also relies upon an order of a coordinate Bench of this court, in Davinder Singh v. State of Haryana (1997) 2 CLR 615.