Mahesh Chandra Sharma, J. - (1.) - This criminal misc. petition under section 482 Cr. P.C. has been filed by the petitioner praying therein as under: "To admit and allow this criminal misc. petition and the concerned Jail Authority or the concerned courts below may kindly be directed for concurrent running of sentences awarded to the petitioner in Criminal Case no. 98/08 decided on 11.6.2008, Cr. Case no. 106/08 decided on 8.7.2008 and Cr. Case no. 314/08 decided on 16.4.2009 passed by the learned Additional Chief Judicial Magistrate Kishangarh, District Ajmer."
(2.) The sentences awarded to the petitioner run as under : Cr. Case No.98/08. For the offence under section 379 Indian Penal Code awarded sentence of three years rigorous imprisonment and fine of Rs. 500/- and In default of payment of fine, further three months simple imprisonment. Cr. Case No.106/08. For the offence under section 379 Indian Penal Code awarded sentence of three years rigorous imprisonment and fine of Rs. 5,000/- and in default of payment of fine, further three months simple imprisonment. Cr. Case No.314/08. For the offence under section 379 Indian Penal Code awarded sentence of three years rigorous imprisonment and fine of Rs. 1,000/- and In default of payment of fine, further three months simple imprisonment.
(3.) Learned counsel for the petitioner has contended that the petitioner has been sentenced under section 379 In different criminal cases by the same Court as aforesaid and he is undergoing sentence In Central Jail, Ajmer.;