MANISH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner before this Court has filed this present writ petition being aggrieved by the order of repatriation dated 27/4/2013.

(2.) THIS Court has already decided an identical case of repatriation. This Court in the case of Dharmendra Singh s/o Chandrapal Singh (Writ Petition No. 5709 / 2013, decided on 30/7/2013), in similar circumstances, has held as under:

(3.) RESULTANTLY , the Writ Petition is dismissed and the judgment delivered in the case of Dharmendra Singh s/o Chandrapal Singh (Writ Petition No. 5709 / 2013, decided on 30/7/2013) shall be applicable mutatis mutandis in the present case also.