H.S.BEDI, J. - (1.) THE only prayer of the petitioner is that the two sentences imposed on him on 7th of April, 1992 in two separate First Information Reports be directed to run concurrently. The learned counsel for the petitioner has placed reliance on Gurdeep Singh v. State of Punjab, 1988(1) RCR(Crl.) 114 : 1988(1) All India Criminal Law Reporter 168, that if two sentences are passed on the same day and it is not clear as to which of the two was the subsequent conviction, then in such a situation, both the sentences were to run concurrently. This judgment, to my mind, covers the case of the petitioner. It is, accordingly, directed that the sentences imposed on the petitioner shall run concurrently. Order accordingly.;