Madras High Court
R.Rajkumar Rajarajachoalan vs The Inspector Of Police on 4 July, 2014
Author: G.M.Akbar Ali
Bench: G.M.Akbar Ali
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.07.2014
CORAM
THE HONOURABLE MR.JUSTICE G.M.AKBAR ALI
Crl.O.P.(MD)No.12878 of 2011
R.Rajkumar Rajarajachoalan ... Petitioner
Vs.
1.The Inspector of Police,
Nagapattinam Town P.S.,
Nagapattinam District
(Crime No.321, 320, 358 and 501 of 1996)
2.The Inspector of Police,
Nagore Police Station,
Nagapattinam District
(Crime Nos.354 of 1996)
3.The Inspector of Police,
Arumuganeri Police Station,
Tuticorin District
(Crime Nos.56, 69, 70 and 72 of 2001)
4.The Inspector of Police,
Thiruchenthur Police Station,
Tuticorin District,
(Crime Nos.154, 155, 153 and 157 of 2001)
5.The Inspector of Police,
South Police Station,
Karaikudi, Sivagangai District,
(Crime Nos.248 of 2000)
6. The Sub-Inspector of Police,
X2, Karuppayoorani Police Station,
Madurai Dstrict,
(Crime Nos.475 of 1995 and 129 of 2001)
7.The Inspector of Police,
Sivagangai Taluk Police Station,
Sivagangai District
(Crime Nos.71 and 144 of 2001)
8.The Inspector of Police,
Namanasamuthiram Police Station,
Pudukottai District
(Crime No.31 of 2003)
9.The Inspector of Police,
Kenikarai Police Station,
Ramanathapuram District.
(Criem No.779 of 1995)
10.The Inspector of Police,
Town Police Station,
Paramakudi,
Ramanathapuram District,
(Crime Nos.195, 196 and 164 of 2001)
11.The Inspector of Police,
Earvadi Dharha Police Station,
Ramanathapuram District,
(Crime No.441 of 1995)
12.The Inspector of Police,
Thatchatpet Police Station,
Thiruvannamalai District
(Crime Nos.244, 249 and 250 of 2000)
13.The Inspector of Police,
Vanapauram Police Station,
Thiruvannamalai District,
(Crime No.219 of 2000)
14.The Inspector of Police,
Thirukovilur Police Station,
Karaikal District,
Pandicherry Union,
(Crime No.628 of 2000)
15.The Inspector of Police,
Thattaparai Police Station,
Tuticorin District
(Crime No.124 of 2001)
16.The Inspector of Police,
Nallanpillai Petrol Police Station,
Villupuram District,
(Crime No.341 of 2000)
17.The Inspector of Police,
Rameswaram Town Police Station,
Ramanathapuram District,
(Crime No.9 of 2001)
18.The Inspector of Police,
Veraiyur Police Station,
Thiruvannamalai District,
(Crime No.342 of 2000)
19.The Inspector of Police,
Manamadurai Police Station,
Sivagangai District
(Crime No.125 of 2001)
20.The Inspector of Police,
Mankadu Police Station,
Kancheepuram District
(Crime No.470 of 1999)
21.The Inspector of Police,
Peerkkankaranai Police Station,
Thambaram, Chennai
(Crime No.154 of 2001)
22.The Inspector of Police,
Guduvancheri Police Station,
Chengalpattu, Chennai
(Crime No.336 and 337 of 2001)
23.The Inspector of Police,
Maduravayal Police Station,
Poonthamalli, Chennai
(Crime No.477 of 2000
24.The Inspector of Police,
Chengalpattu Town Police Station,
Chengalpattu District.
(Crime No.236 of 2001)
25.The Inspector of Police,
Ilayangudi Police Station,
Sivagangai District
(Crime No.217 of 2001)
26.The Superintendent of Police,
Central Prison, Salem. ... Respondents
PRAYER
Petitions filed under Section 482 of the Code of Criminal
Procedure, praying to set off the sentence period in C.C.No.2640 of 1996 and
C.C.No.142, 143, 144 and 710 of 1998, dated 10.08.2000 on the file of the
Judicial Magistrate, Nagapattinam and in C.C.No.300 to 302 of 2001 and in
C.C.No.311, 342 to 345 of 2001 dated 22.05.2002 on the file of the Principal
District Munsif cum Judicial Magistrate, Karaikudi and in C.C.No.930 of 2000
dated 05.09.2002 on the file of the Judicial Magistrate No.II, Madurai and in
C.C.No.692 of 2001 dated 22.10.2002 on the file of the Judicial Magistrate
No.II, Madurai and in C.C.Nos.47 and 48 of 2003, dated 26.09.2005 on the file
of the Judicial Magistrate No.II, Sivagangai and in S.T.C.No.284 of 2005
dated 30.11.2005 on the file of the District Munsif cum Judicial Magistrate,
Thirumayam and in C.C.No.38 of 2000, dated 07.08.2006 on the file of the
Judicial Magistrate No.II, Ramanathapuram and in C.C.Nos.241 to 243 of 2001
dated 26.10.2006 on the file of the Judicial Magistrate, Paramakudi in
S.C.No.124 of 2001, dated 28.11.2006 on the file of the Chief Judicial
Magistrate, Ramanathapuram in S.C.Nos.242, 244 and 246 of 2007 dated
02.12.2008 on the file of the Principal Assistant Sessions Judge,
Thiruvannamalai in C.C.No.373 of 2009 dated 03.03.2009 on the file of the
Judicial Magistrate, Thirukovilur and in S.C.No.84 of 2006 dated 30.08.2007
on the file of the Additional Sessions Judge, (Fast Track Court No.I),
Tuticorin) and in S.C.No.123 of 2007 dated 28.02.2008 on the file of the
Assistant Sessions Judge, Gingee and in C.C.No.31 of 2003, dated 15.05.2007
on the file of the District Munsif Cum Judicial Magistrate, Rameswaram and in
C.C.Nos.9 and 11 of 2002, dated 27.06.2007 on the file of the Judicial
Magistrate NO.I, Thiruvannamalai and in S.C.No.21 of 2006 dated 22.10.2007 on
the file of the Assistant Sessions Judge, Sivagangai in C.C.No.173 of 2008,
dated 06.01.2008 on the file of the District Munsif Cum Judicial Magistrate,
Sriperumbudur and in C.C.No.110 of 2008 dated 09.04.2008 on the file of the
Judicial Magistrate, Tambaram and in C.C.No.107 of 2010, dated 05.05.2008 on
the file of the Judicial Magistrate, Chengalpattu and in C.C.No.106 of 2005,
dated 30.12.2009 on the file of the Judicial Magistrate No.II, Poonthamalli
and in S.C.Nos.3 and 121 of 2008 dated 25.05.2010 on the file of the
Assistant Sessions Judge Cum Chief Judicial Magistrate, Chengalpattu and in
S.C.No.56 of 2004 dated 23.07.2010 on the file of the Chief Judicial
Magistrate Cum Assistant Sessions Judge, Sivagangai of the petitioner, who
undergone imprisonment for more than 4107 days and set him at liberty as per
law within the time fame as fixed by this Court.
For Petitioner : Mr.R.Rajesh
For Respondents : Mr.A.P.Balasubramani
Government Advocate (Crl. Side)
:ORDER
The Criminal Original Petition has been filed to consider the period of 4107 days, as set off period, and release the accused.
2. The petitioner has been convicted and undergoing imprisonment for various offences and the punishment on the date of set off is narrated in the counter filed by the Superintendent of Prison, Central Prison, Salem.
3. The learned counsel appearing for the petitioner submitted that the petitioner has been undergoing imprisonment from 2000 onwards and in more than 40 cases sentences have been imposed on him and 4107 days are not given as set off.
4.On the other hand, the learned Government Advocate (crl.side) appearing for the respondents would submit that after giving set off, the probable date of release of the petitioner would be in the year 2030.
5. I have heard the learned counsel appearing on either side and perused the materials available on record.
6. The petitioner has been convicted as set out in the reply affidavit filed by the 26th respondent, which reads as follows:-
S.No Name of the Court, Case Number, Date of conviction with sentence Police Station with Cr.No & Section Set-off period Date of Release after set-off
01.
GROUP-1 J.M.Nagapattinam CC.No.2460/96, D.O.S.10.08.2000 R.I. for one year Nagapatinam Town P.S. Cr.No.321/96 U/s.457(ii), 380 IPC 06.06.2000 to 09.08.2000 65 days D.O.S.10.08.00 1 09.08.01 S.O. 65 days(-) D.O.R.05.06.2001
02. J.M.Nagapattinam CC.No.142/98, D.O.S.10.08.2000 R.I. for one year Nagapatinam Town P.S. Cr.No.320/96 U/s.457(ii), 380 IPC 06.06.2000 to 09.08.2000 65 days D.O.S.10.08.00 1 09.08.01 S.O. 65 days(-) D.O.R.05.06.2001
03. J.M.Nagapattinam CC.No.143/98, D.O.S.10.08.2000 R.I. for one year Nagapatinam Town P.S. Cr.No.358/96 U/s.457(ii), 380 IPC 06.06.2000 to 09.08.2000 65 days D.O.S.10.08.00 1 09.08.01 S.O. 65 days(-) D.O.R.05.06.2001
04. J.M.Nagapattinam CC.No.144/98, D.O.S.10.08.2000 R.I. for one year Nagapatinam Town P.S. Cr.No.501/96 U/s.457(ii), 380 IPC 06.06.2000 to 09.08.2000 65 days D.O.S.10.08.00 1 09.08.01 S.O. 65 days(-) D.O.R.05.06.2001
05. J.M.Nagapattinam CC.No.710/98, D.O.S.10.08.2000 R.I. for one year Nagapatinam Town P.S. Cr.No.354/96 U/s.457(ii), 380 IPC 04.08.2000 to 09.08.2000 six days Escape At-large period from 27.09.2000 to 12.08.2001 D.O.S.10.08.00 1 09.08.01 S.O. 06 days(-) D.O.R.05.06.2001 Atlarge:318 days(+) FDOR: 17.06.2002
06. GROUP-2 J.M.Thiruchendoor CC./No.301/01, D.O.S.22.05.2002 R.I. for one year Arumuganeri P.S. Cr.No.69/01 U/s.457(ii), 380 r/w 75 IPC 24.10.01 to 22.05.02 224 days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 224 days D.O.R.19.11.02
07. J.M.Thiruchendoor CC.No.300/01, D.O.S.22.05.2002 R.I. for one year Arumuganeri P.S. Cr.No.56/01 U/s.457(ii), 380 r/w 75 IPC 24.10.01 to 22.05.02 224 days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 224 days D.O.R.19.11.02 08 J.M.Thiruchendoor CC.No.302/01, D.O.S.22.05.2002 R.I. for one year Arumuganeri P.S. Cr.No.70/01 U/s.457(ii), 380 r/w 75 IPC 24.10.01 to 22.05.02 224 days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 224 days D.O.R.19.11.02
09. J.M.Thiruchendoor CC.No.311/01, D.O.S.22.05.2002 R.I. for one year Arumuganeri P.S. Cr.No.72/01 U/s.457(ii), 380 r/w 75 IPC 20.05.02 to 22.05.02 two days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 02 days D.O.R.15.06.20031.02
10. J.M.Thiruchendoor CC.No.342/01, D.O.S.22.05.2002 R.I. for one year Thiruchendoor P.S. Cr.No.153/01 U/s.457(ii), 380 r/w 75 IPC 20.05.02 to 22.05.02 two days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 02 days D.O.R.15.06.20031.02
11. J.M.Thiruchendoor CC.No.343/01, D.O.S.22.05.2002 R.I. for one year Thiruchendoor P.S. Cr.No.154/01 U/s.457(ii), 380 r/w 75 IPC 20.05.02 to 22.05.02 two days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 02 days D.O.R.15.06.20031.02
12. J.M.Thiruchendoor CC.No.344/01, D.O.S.22.05.2002 R.I. for one year Thiruchendoor P.S. Cr.No.155/01 U/s.457(ii), 380 r/w 75 IPC 20.05.02 to 22.05.02 two days D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 02 days D.O.R.15.06.20031.02
13. J.M.Thiruchendoor CC.No.345/01, D.O.S.22.05.2002 R.I. for one year Thiruchendoor P.S. Cr.No.157/01 U/s.457(ii), 380 r/w 75 IPC 20.05.02 to 22.05.02 two days Escape At-large period from 03.04.03 to 16.09.04 D.O.S.25.02.02 D.S.B:17.06.02 1 17.06.03 S.O. 02 days D.O.R.15.06.2003 Atlarge:531 days(+) FDOR:27.11.04
14. GROUP-3 J.M.Karaikudi CC No.131/02 D.O.S.04.07.02 R.I. for one year Karaikudi South P.S. Cr.No.248/2000 U/s 224 IPC 25.04.02 to 04.07.02 70 days D.O.S.04.07.02 D.S.B:27.11.04 1 27.11.05 S.O : 70 days D.O.R :18.09.05
15. GROUP-4 J.M-2, Madurai CC No.930/2000 D.O.S.05.09.02 R.I. for one year X-2 P.S. Cr.No.475/95 U/s 457 & 380 IPC 21.08.01 to 05.09.02 380 days D.O.S.05.09.02 D.S.B:18.09.05 1 18.09.06 S.O : 406 days D.O.R :08.08.05 16 GROUP-5 J.M-2, Madurai CC No.629/01 D.O.S.22.10.2002 R.I. for one year Cr No.154/01 U/s 394 IPC 11.09.01 to 21.10.02 406 days D.O.S.25.10.02 D.S.B:18.09.05 1 18.09.06 S.O : 406 days D.O.R :08.08.05 17 GROUP-6 J.M-2, Sivagangai CC No.47/03 D.O.S.26.09.05 R.I. for 16 months Sivaganga Taluk P.S. Cr.No.144/01 U/s.457, 380 IPC 24.12.01 to 03.04.03 & 19.08.05 to 25.09.05 504 days D.O.S.26.09.05 D.S.B:26.09.05 16 months 1 26.01.07 S.O : 504 days D.O.R :09.09.05
18. J.M-2, Sivagangai CC No.48/03 D.O.S.26.09.05 R.I. for 16 months Sivaganga Taluk P.S. Cr.No.71/01 U/s.392 IPC 03.01.02 to 03.04.03 & 19.08.05 to 25.09.05 494 days D.O.S.26.09.05 D.S.B:26.09.05 16 months 26.01.07 S.O : 494 days D.O.R :19.09.05 19 GROUP - 7 J.M., Thirumaiyam STC.No.284/05 D.O.S.30.11.2005 S.I. for two months Namana Samuthiram P.S. Cr.No.31/03 U/s.224 IPC 08.09.05 to 29.11.05 56 days D.O.S.30.11.05 02 months 30.11.05 S.O :86 days D.O.R :05.11.05 20 GROUP - 8 J.M.-2, Ramanathapuram CC No.38/2000 D.O.S.07.06.06 R.I. for three years Kenikarai P.S. Cr.No.779/95 U/s.457 & 380 & 75 IPC 18.11.95 to 24.01.96 & 23.08.01 to 03.04.03 & 19.12.05 to 06.06.06 888 days D.O.S.07.08.06 3 07.08.09 S.O : 888 days D.O.R :03.03.07 21 GROUP - 9 J.M. Paramakudi CC No.241/2001 D.O.S. 26.10.06 R.I. for three years Paramakudi Town P.S. Cr.No.164/01 U/s.392 IPC 19.12.01 to 03.04.03 & 15.02.06 to 25.10.06 724 days D.O.S. 26.10.06 D.S.B. 03.03.07 3 03.03.10 S.O : 724 days D.O.R :09.03.08 22 J.M. Paramakudi CC No.243/2001 D.O.S. 26.10.06 R.I. for three years Paramakudi Town P.S. Cr.No.195/01 U/s.457 and 380 IPC 19.12.01 to 03.04.03 & 15.02.06 to 25.10.06 724 days D.O.S. 26.10.06 D.S.B. 03.03.07 3 03.03.10 S.O : 724 days D.O.R :09.03.08 23 J.M. Paramakudi CC No.243/2001 D.O.S. 26.10.06 R.I. for three years Paramakudi Town P.S. Cr.No.196/01 U/s.457 and 380 IPC 19.12.01 to 03.04.03 & 15.02.06 to 25.10.06 724 days D.O.S. 26.10.06 D.S.B. 03.03.07 3 03.03.10 S.O : 724 days D.O.R :09.03.08 24 GROUP ? 10 C.J.M. Ramanathapuram SC No.124/2001 D.O.S. 28.11.06 R.I. for five years Yervadi Tharga P.S. Cr.No.441/95 U/s.457 IPC 29.11.01 to 03.04.03 & 16.09.04 to 27.11.06 1294 days D.O.S. 28.11.06 D.S.B. 09.03.08 5 Years 09.03.11 S.O :1294 days D.O.R :23.08.09 25 Prl.Asst.Sessions Thiruvannamalai SC No.2422007 D.O.S. 02.12.08 R.I. for Ten years Thanchampet P.S. Cr.No.244/00 U/s.332 & 397 IPC 12.08.01 to 03.04.03 & 16.09.04 to 01.12.08 2138 days D.O.S. 02.12.08 D.S.B. 23.08.09 10 23.08.19 S.O :2318 days D.O.R :15.10.13 26 Prl.Asst.Sessions Thiruvannamalai SC No.244/2007 D.O.S. 02.12.08 R.I. for seve years Thanchampet P.S. Cr.No.250/00 U/s.397 IPC 12.08.01 to 03.04.03 & 16.09.04 to 01.12.08 2138 days D.O.S. 02.12.08 D.S.B. 23.08.09 07 23.08.16 S.O :2318 days D.O.R :16.10.10 27 Prl.Asst.Sessions Thiruvannamalai SC No.246/2007 D.O.S. 02.12.08 R.I. for seven years Thanchampet P.S. Cr.No.219/00 U/s.394 IPC 12.08.01 to 03.04.03 & 16.09.04 to 01.12.08 2138 days D.O.S. 02.12.08 D.S.B. 23.08.09 07 23.08.16 S.O :2318 days D.O.R :16.10.10 28 JM.Thirukovilur CC.No.373/09 D.O.S. 03.03.09 R.I. for three years Thirukovilur P.S. Cr.No.628/00 U/s.379 IPC 19.11.08 to 02.03.09 104 days D.O.S. 03.03.09 D.S.B. 23.08.09 3 23.08.12 S.O :104 days D.O.R :11.05.12 29 GROUP ? 11 FTC-1, Tuticorin SC No.84/2006 D.O.S. 30.08.07 R.I. for seven years Thattaparai P.S. Cr.No.124/01 U/s.392 & 363 IPC 01.11.02 to 03.04.03 & 16.09.04 to 29.08.07 1232 days D.O.S. 30.08.07 D.S.B. 15.10.13 07 14.10.20 S.O :1232 days D.O.R :01.06.17 30 Assistant Sessions Judge Gingee SC No.242/2007 D.O.S. 28.02.08 R.I. for Ten years N.P.P. PS Cr.No.341/00 U/s.395 IPC 02.01.07 to 27.02.08 & 412 days D.O.S. 28.02.08 D.S.B. 15.10.13 10 15.10.23 S.O :412 days D.O.R :29.08.22 31 GROUP ? 12 J.M.Ramaeswaram, CC No.31/2003 D.O.S. 15.05.07 R.I. for Five years Rameswaram Town P.S. Cr.No.09/01 U/s.380 & 457 IPC 12.08.01 to 02.04.03 & 08.11.05 to 14.05.07 1152 days D.O.S. 15.05.07 D.S.B. 29.08.22 05 29.08.27 S.O :1152 days D.O.R :03.07.24 32 GROUP ? 13 J.M.-1 Thiruvannamalai, CC No.11/2002 D.O.S. 27.06.07 R.I. for three years Cr.No.249/00 U/s.380 & 457 IPC 14.12.01 to 03.04.03 & 16.09.04 to 26.06.07 1490 days D.O.S. 27.06.07 D.S.B. 03.07.24 03 03.07.27 S.O :1490 days D.O.R :04.06.23 33 J.M.-1 Thiruvannamalai, CC No.09/2002 D.O.S. 27.06.07 R.I. for three years Cr.No.342/00 U/s.394 r/w 34 IPC 14.12.01 to 03.04.03 & 16.09.04 to 26.06.07 1490 days D.O.S. 27.06.07 D.S.B. 03.07.24 03 03.07.27 S.O :1490 days D.O.R :04.06.23 34 GROUP ? 14 Assistant Sessions Judge SC No.21/2006 D.O.S. 22.10.07 R.I. for seven years Mana Madurai P.S Cr.No.125/01 U/s.397 & 398 IPC 03.10.02 to 03.04.03 & 16.09.04 to 21.10.07 1314 days D.O.S. 22.10.07 D.S.B. 03.07.24 07 03.07.31 S.O :1314 days D.O.R :27.11.27 35 GROUP ? 15 JM, Sriperumpudur CC No.173/2006 D.O.S. 06.01.09 R.I. for twenty months Mangadu P.S Cr.No.470/99 U/s.454 & 380 IPC 26.05.00 to 27.09.00 & 06.08.02 to 03.04.03 and 24.09.07 to 05.01.09 836 days D.O.S. 06.01.09 D.S.B. 27.11.27 20 months 27.07.29 S.O :836 days D.O.R :13.04.27 36 GROUP ? 16 JM, Thambaram CC No.110/2008 D.O.S. 09.04.08 R.I. for three years Peerkarankarani P.S Cr.No.154/01 U/s.380 & 454 IPC 27.06.01 to 03.04.03 & 16.09.04 to 08.04.08 1886 days D.O.S. 09.04.08 D.S.B. 27.11.27 03 27.11.30 S.O :1886 days D.O.R :28.09.25 37 GROUP ? 17 JM-2, Chengalpattu CC No.107/2008 D.O.S. 05.05.08 R.I. For 36 months Guduvancherry P.S. Cr.No.336/01 U/s.379 IPC 08.02.02 to 03.04.03 & 19.07.05 to 04.05.08 1441 days D.O.S. 05.05.08 D.S.B. 27.11.27 36 months 27.11.30 S.O :1441 days D.O.R :17.12.26 38 GROUP ? 18 JM-2, Poonamalle CC No.106/2005 D.O.S. 31.12.09 R.I. For five years Maduravoyal P.S. Cr.No.477/00 U/s.392 IPC 26.02.02 to 03.04.03 & 16.09.04 to 30.12.09 2334 days D.O.S. 31.12.09 D.S.B. 27.11.27 05 27.11.32 S.O :2334 days D.O.R :08.07.26 39 GROUP ? 19 CJM, Chengalpattu SC No.121/2008 D.O.S. 25.02.10 R.I. For nine years Chengalpattu Town P.S. Cr.No.236/01 U/s.394 r/w 397 (13 counts) & 3 r/w 25 (1-B)(a) Arms Act 25.09.01 to 03.04.03 & 16.09.04 to 24.02.10 2544 days D.O.S. 25.02.10 D.S.B. 27.11.27 09 27.11.36 S.O :2408 days D.O.R :25.04.30 40 CJM, Chengalpattu SC No.03/2008 D.O.S. 25.02.10 R.I. For nine years Guduvancherry P.S. Cr.No.337/01 U/s.392 r/w 397 IPC 08.02.02 to 03.04.03 & 16.09.04 to 24.02.10 2408 days D.O.S. 25.02.10 D.S.B. 27.11.27 09 27.11.36 S.O :2408 days D.O.R :25.04.30 41 GROUP-20 CJM, Sivagangai SC No.56/2004 D.O.S. 23.07.10 R.I. For seven years Elaiyankudi P.S. Cr.No.217/01 U/s.120(b) 342, 394, 397, 398 IPC and 25(1)(A) Arms Act 12.08.01 to 03.04.03 & 19.09.05 to 22.07.10 2368 days D.O.S. 23.07.10 D.S.B. 25.04.30 07 25.04.37 S.O :2368 days D.O.R :31.10.30
7. From the above details, it could be seen that upto Sl.Nos.29 and 30, in Group 11, the sentences were ordered to run concurrently, whereas, from Group 12 to 20, from S.No.31 to 41, except in 2 cases, the other cases are ordered to run concurrently. If those were ordered to run concurrently, invoking the provision under Section 427 (2) of Cr.P.C., the accused will be under going imprisonment in all the convictions simultaneously. Therefore, by invoking the power under Section 482 of Cr.P.C., this Court feels that it will be appropriate to order the sentences to run concurrently as follows:-
8. From Group 1 to 9, the date of release would be 9.3.2008. Therefore, from Group 10 to 20, from S.Nos.24 to 41, the sentences are ordered to run concurrently in S.C.No.123 of 2007 awarded by the learned Assistant Sessions Judge, Chennai. Therefore, this Criminal Original Petition is allowed to the extent that the Group 10 to 41 of the sentences are ordered to run concurrently with Group 1 to 9.
Criminal Original petition is ordered accordingly.
To
1. The Judicial Magistrate, Nagapattinam.
2.The Principal District Munsif cum Judicial Magistrate, Karaikudi
3.The Judicial Magistrate No.II, Madurai.
4.The Judicial Magistrate No.II, Madurai
5.The Judicial Magistrate No.II, Sivagangai
6.The District Munsif cum Judicial Magistrate, Thirumayam
7.The Judicial Magistrate No.II, Ramanathapuram
8.The Judicial Magistrate, Paramakudi
9.The Chief Judicial Magistrate, Ramanathapuram
10.The Principal Assistant Sessions Judge, Thiruvannamalai
11.The Judicial Magistrate, Thirukovilur
12.The Additional Sessions Judge, (Fast Track Court No.I), Tuticorin
13.The Assistant Sessions Judge, Gingee
14.The District Munsif Cum Judicial Magistrate, Rameswaram
15.The Judicial Magistrate No.I, Thiruvannamalai
16.The Assistant Sessions Judge, Sivagangai
17.The District Munsif Cum Judicial Magistrate, Sriperumbudur
18.The Judicial Magistrate, Tambaram
19.The Judicial Magistrate, Chengalpattu
20.The Judicial Magistrate No.II, Poonthamalli
21.The Assistant Sessions Judge Cum Chief Judicial Magistrate, Chengalpattu.
22.The Chief Judicial Magistrate Cum Assistant Sessions Judge, Sivagangai
23.The Inspector of Police, Nagapattinam Town P.S., Nagapattinam District
24.The Inspector of Police, Nagore Police Station, Nagapattinam District
25.The Inspector of Police, Arumuganeri Police Station, Tuticorin District
26.The Inspector of Police, Thiruchenthur Police Station, Tuticorin District,
27.The Inspector of Police, South Police Station, Karaikudi, Sivagangai District,
28. The Sub-Inspector of Police, X2, Karuppayoorani Police Station, Madurai Dstrict,
29.The Inspector of Police, Sivagangai Taluk Police Station, Sivagangai District (Crime Nos.71 and 144 of 2001)
30.The Inspector of Police, Namanasamuthiram Police Station, Pudukottai District
31.The Inspector of Police, Kenikarai Police Station, Ramanathapuram District.
32.The Inspector of Police, Town Police Station, Paramakudi, Ramanathapuram District,
33.The Inspector of Police, Earvadi Dharha Police Station, Ramanathapuram District,
34.The Inspector of Police, Thatchatpet Police Station, Thiruvannamalai District
35.The Inspector of Police, Vanapauram Police Station, Thiruvannamalai District,
36.The Inspector of Police, Thirukovilur Police Station, Karaikal District, Pandicherry Union,
37.The Inspector of Police, Thattaparai Police Station, Tuticorin District
38.The Inspector of Police, Nallanpillai Petrol Police Station, Villupuram District,
38.The Inspector of Police, Rameswaram Town Police Station, Ramanathapuram District,
40.The Inspector of Police, Veraiyur Police Station, Thiruvannamalai District,
41.The Inspector of Police, Manamadurai Police Station, Sivagangai District
42.The Inspector of Police, Mankadu Police Station, Kancheepuram District
43.The Inspector of Police, Peerkkankaranai Police Station, Thambaram, Chennai
44.The Inspector of Police, Guduvancheri Police Station, Chengalpattu, Chennai
45.The Inspector of Police, Maduravayal Police Station, Poonthamalli, Chennai
46.The Inspector of Police, Chengalpattu Town Police Station, Chengalpattu District.
47.The Inspector of Police, Ilayangudi Police Station, Sivagangai District
48.The Superintendent of Police, Central Prison, Salem.
49.The Additional Public Prosecutor Madurai Bench of Madras High Court, Madurai.