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Jharkhand High Court
Arbind Singh @ Arvind Singh vs The State Of Jharkhand .... .... ... on 6 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No.1567 of 2016
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Arbind Singh @ Arvind Singh, S/o Sri Brijnandan Singh R/o Indraprasth Colony
Jora Talab, P.O. Bariyatu, P.S. Bariyatu, District Ranchi, Jharkhand
.... .... Petitioner
-Versus-
The State of Jharkhand .... .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Ajay Kr. Singh, Adv.
For the State : Mr. Gautam Rakesh, A.P.P.
----
th
20/Dated: 06 February, 2026
1. The present criminal revision application has been filed against the
judgment dated 12.05.2016, passed in Cr. Appeal No.51 of 2015, by the court of
learned Additional Judicial Commissioner-XVIII, Ranchi whereby the learned
Appellate Court has been pleased to dismiss the said appeal by affirming the
judgment of conviction and order of sentence dated 03.03.2015 passed by the court
of learned Judicial Magistrate, 1st Class, Ranchi in connection with Ratu P.S. Case
No.150 of 2004, corresponding to G.R. No.3186 of 2004 (T.R No.03 of 2015),
whereby the petitioner/revisionist has been found guilty and convicted for the
offence under Sections 25(1-B)a & 26(1) of the Arms Act and has been sentenced
to rigorous imprisonment for three years with fine of Rs.1,000/- and in default
thereof, he has further been sentenced to rigorous imprisonment for three months.
However, the learned Appellate Court has modified the part of sentence from three
years to two years rigorous imprisonment for the offence under Section 25(1-B)(a)
of the Arms Act and three years to one year rigorous imprisonment for the offence
under Section 26(1) of the Arms Act.
2. It appears that interim bail was granted to the petitioner by the Co-ordinate
Bench of this Court, vide order dated 04.01.2017, since nobody has participated in
the present proceedings on behalf of the revisionist and thereafter his bail has been
cancelled by this Court, vide order dated 27.11.2024. Thereafter, the present
petitioner has been surrendered on 11.09.2025.
3. A report has been submitted by the learned counsel for the State and from
perusal of the same, it appears that the petitioner has remained in custody for more
than one year.
4. Learned counsel for the petitioner undertakes before this Court that the
revisionist will participate in the proceedings.
5. Considering the above fact, I am inclined to suspend the sentence and
enlarge the revisionist on bail, during the pendency of the present revision
application, on his furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand)
with two sureties of the like amount each to the satisfaction of learned Judicial
Magistrate, 1st Class, Ranchi in connection with Ratu P.S. Case No.150 of 2004,
corresponding to G.R. No.3186 of 2004 (T.R No.03 of 2015), subject to the
condition that the revisionist will remain present before the Court when the
revision is taken up for hearing, failing which his bail shall be cancelled.
(Rajesh Kumar, J.)
Dated 06th February, 2026
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