RAHUL @ PAPPU Vs. THE STATE OF RAJASTHAN THROUGH P.P.

JUDGEMENT

(1.) This miscellaneous petition, under Sec. 482 read with Sec. 427 of the Code of Criminal Procedure, 1973, has been filed on behalf of the petitioner namely; Rahul @ Pappu, with the averment that he was convicted and sentenced in the following cases:- <FRM>JUDGEMENT_222_LAWS(RAJ)2_2009_1.html</FRM> All the sentences in the above noted cases have attain finality.

(2.) The learned counsel for the petitioner, therefore, prayed that the sentences in all these cases may be directed to run concurrently.

(3.) The learned counsel for the petitioner has placed reliance on the order dated 13.10.2006 passed in S.B. Criminal Miscellaneous Petition No.1920/2006 (Mahavir Sharma Vs. State) , wherein it has been held that the substantive sentences awarded to the petitioner, having ten cases, shall be ordered to run concurrently.