BRAJ KISHORE PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit for the respondents.

(2.) THE petitioner challenges the orders, as contained in Annexures 1 and 2.

(3.) HOWEVER, Mr. Yadav, learned Government Advocate concedes that the petitioner could have been sent to the Home Department of the State Bihar itself instead of repatriating him to a place in the State of Jharkhand.