Satish Prasad Keshri vs The State Of Jharkhand
2025 Latest Caselaw 6486 Jhar

Jharkhand High Court

Satish Prasad Keshri vs The State Of Jharkhand on 15 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                       2025:JHHC:31881




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 6051 of 2025
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1. Satish Prasad Keshri, aged about 56 years, son of Gauri Sao

2. Dinesh Prasad Keshri, aged about 61 years, son of Gauri Sao

3. Bitu Prasad Keshri @ Sandeep Prasad Keshri @ Sandeep Keshri, aged about 30 years, son of Dinesh Prasad Keshri

4. Vijay Keshri @ Vijay Kumar Keshri, aged about 39 years, son of Gauri Sao

5. Bharat Prasad Keshri, aged about 66 years, son of Gauri Sao

6. Tinku Prasad Keshri @ Tinku Kumar Keshri, aged about 35 years, son of Bharat Keshri All are resident of village - Kanhachati, PO and PS - Rajpur, District - Chatra .... Petitioners

-- Versus --

1. The State of Jharkhand

2. Victim X .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Rajesh Kr. Singh, Advocate For the State :- Mr. Bishambhar Shastri, Advocate

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03/15.10.2025 Heard learned counsel appearing for the petitioners as well

as the learned counsel appearing for the State.

2. The petitioners are apprehending their arrest in connection

with Complaint Case No.833 of 2022 for the alleged offences

registered under Sections 323, 452, 354, 379, 504 and 506 of

Indian Penal Code pending in the Court of learned Judicial

Magistrate 1st Class, Chatra.

3. Learned counsel appearing for the petitioners submits that

2025:JHHC:31881

complaint case has been filed in which the cognizance has been

taken and summon has been issued.

4. Learned counsel appearing for the State submits that there

is complaint case and in view of that there is no apprehension.

5. In view of the above the petitioners are directed to

surrender before the learned Court in light of judgment of Hon'ble

Supreme Court in the case of Satender Kumar Antil Versus

Central Bureau of Investigation & Anr., reported in (2022) 10

SCC 51.

6. This petition is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated 15.10.2025 Sangam/