MILEN IVANOV DAVRANSKI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, who is a Bulgarian National, has preferred the present writ petition, seeking a writ of mandamus against the Union of India, to take steps to expedite the extradition of the Petitioner to Bulgaria i.e. his homeland.

(2.) The Petitioner is currently lodged in Central Jail, Tihar.

(3.) The brief background of the case is that a request was received by the Union of India from the Ministry of Justice, Government of Bulgaria, through the diplomatic channels, requesting for extradition of the Petitioner, vide letter dated 17th July 2020. Upon the said request being received, the Union of India, under section 5 of the Extradition Act, 1962 (hereinafter, "the Act"), had requested the Additional Chief Metropolitan Magistrate-01, Patiala House Courts, New Delhi (hereinafter, "ACMM") to enquire into the extradition request relating to the Petitioner, in view of the offences involved, by determining as to whether a prima facie case for extradition is made out against the accused, in accordance with the provisions of the Act and the Extradition Treaty between the Union of India and the Government of Bulgaria.