Jharkhand High Court
Arsalan Anjar @ Arsalan Anzar vs The State Of Jharkhand ... Opposite ... on 21 August, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 570 of 2025
Arsalan Anjar @ Arsalan Anzar, aged 22 years, son of Mumtaj Ahmad @
Mumtaz Alam, resident of Village- Tirbinda Chowk, P.O. & P.S. Itki, District-
Ranchi ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Nilesh Kumar, Advocate
For the State : Mr. Rakesh Kumar Sinha, A.P.P.
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06/21.08.2025 I.A. No.5311 of 2025 has been filed for suspension of sentence and
grant of regular bail, during pendency of this petition to the petitioner.
2. Learned counsel for the petitioner submits that the petitioner has been
convicted and sentenced vide judgment of conviction and order of sentence
dated 21.01.2025 passed by the learned Judicial Magistrate, First Class,
Ranchi in G.R. Case No.2061/2023, arising out of Angara P.S. Case
No.32/2023, corresponding to T.R. Case No.948/2025, whereby, the
petitioner has been sentenced to undergo R.I. for three years and fine of
Rs.10,000/- for the offence under Section 394 of the Indian Penal Code and
in default of payment of fine, rigorous imprisonment for three months. He
submits that the said judgment and order of conviction and sentence has
been challenged by the petitioner in Criminal Appeal No.31/2025, which was
dismissed by the learned Judicial Commissioner, Ranchi vide order dated
29.03.2025 and the order of the trial court has been affirmed. He further
submits that the petitioner is in custody since 28.05.2023 and he has already
remained in custody for about two years and 3 months. He submits that the
petitioner has been sentenced for three years and he has remained in custody
for more than half of the sentence and in view of that, bail may kindly be
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granted to the petitioner.
3. Learned counsel appearing for the State submits that the allegation
against the petitioner has been proved.
4. In view of the above and considering the period of custody of the
petitioner as he has remained in custody since 28.05.2023 and he has
completed more than half of the sentence, let the petitioner be enlarged on
bail. Accordingly, during pendency of this criminal revision petition, the
petitioner namely Arsalan Anjar @ Arsalan Anzar is directed to be released on
bail, on furnishing bail bond of Rs. 10,000/- (Ten thousand only) with two
sureties of the like amount each to the satisfaction of learned Judicial
Magistrate, First Class, Ranchi in connection with G.R. Case No.2061/2023
arising out of Angara P.S. Case No.32/2023, corresponding to T.R. Case
No.948/2025, subject to the condition that one of bailor must be own relative
of the petitioner and the petitioner shall also file an undertaking before the
learned Court that he will not get indulged in such type of crime in future
again, otherwise prosecution will be at liberty to take steps for cancellation
of his bail and the petitioner must be careful in future.
5. Accordingly, I.A. No.5311 of 2025 is disposed of.
(Sanjay Kumar Dwivedi, J.)
Ajay/
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