BHOOR SINGH KHARWAL 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 herein below: <IMG>JUDGEMENT_116_LAWS(RAJ)4_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 has submitted the Jail Custody Certificate of the Petitioner issued by the Superintendent, Central Jail Bharatpur, dtd. 9/3/2024 as per which, the Petitioner has been already undergone sentence of