- (1.) Leave granted.
(2.) This appeal is against an order dated 15.9.2017 passed by the High Court allowing the petition filed by the accused respondent under Section 482 of the Code of Criminal Procedure and ordering that the sentences imposed in 69 Challan cases pertaining to FIR 21/1996 should run concurrently.
(3.) Section 427 of the Code of Criminal Procedure provides that when a person undergoing a sentence of imprisonment is sentenced, on a subsequent conviction, to imprisonment, such imprisonment is to commence at the expiration of the imprisonment to which he has previously been sentenced, unless the Court directs that the subsequent sentence shall run concurrently.;