MAJIBULLAH MOHAMMAD HANEEF Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging his extradition by the Respondent/Union of India (Requested State) to the Sultanate of Oman (Requesting State).

(2.) Brief facts giving rise to the present petition are as follows:-

(3.) After hearing both sides, the learned ACMM came to the following conclusion:-