MANOJ KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal writ petition has been filed by the petitioner against the order of externment dtd. 18/10/2023 passed by the respondent no. 3, namely, the District Magistrate, Madhepura in B.C.C.A. Case No. 59 of 2023 (wrongly mentioned as 60/2023 in impugned order dtd. 18/10/2023).

(2.) By filing the present writ petition, the petitioner has sought for the following relief(s):-

(3.) Briefly stated the facts of the case is that by notice dtd. 13/10/2023, issued, in the exercise of power under Sec. 3(3) of Bihar Control of Crimes Act, 1981, by respondent No. 3. namely, the District Magistrate, Madhepura, the present petitioner was directed to show cause, if any, as to why an order of externment be not passed against him on the ground that he (petitioner) was involved in a number of criminal activities, which made him an anti-social element.