AJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Misc. Petition under Sec. 482 Cr.P.C. with a prayer that the sentences awarded to the petitioner in three cases (Annexure-1 to Annexure-3 of the misc. petition) may be ordered to run concurrently.

(2.) It is contended by Counsel for the petitioner that petitioner stands convicted and sentenced in three cases, the details whereof are produced hereinbelow :-- <IMG>JUDGEMENT_177_LAWS(RAJ)3_2024_1.jpg</IMG>

(3.) Learned Counsel submits that the sentences, awarded to the petitioner in all three cases are not running concurrently, and in absence of any specific order, regarding sentence to run concurrently, the petitioner has to serve the sentence of first case and on completion of thereof, the sentence of second case. Learned Counsel for the petitioner has placed reliance upon the order passed by Coordinate Bench of this Court in the case of Laxmi Narayan Vs. State of Rajasthan & Ors., rendered in S.B. Criminal Misc. Petition No. 563/2017 in which, the learned Coordinate Bench has discussed the decisions of Hon'ble Supreme Court rendered in State of Punjab Vs. Madan Lal, AIR 2009 SC (Supp) 2836, V.K. Bansal Vs. State of Haryana & Ors., 2013 Cr.L.J. 3986, Shyam Pal Vs. Dayawati Besoya & Anr., AIR 2016 SC 5021 and in Ammavasai & Anr. Vs. Inspector of Police & Ors., AIR 2000 SC 3544, and has held as under :--