OMESH CHANDER KASHYAP Vs. UNION OF INDIA

JUDGEMENT

(1.) Crl.M.A No.18021/2015

(2.) The communication referred to above is in the form of a notice to the petitioner about prima facie acceptance of the report of the Magisterial enquiry with respect to the extradition.

(3.) Learned counsel for the petitioner has submitted that the petitioner had begun his career as a psychiatrist in the year 1967 in Canada. In the year 1975, while the petitioner was practicing as a Psychiatrist, a scandal was unearthed wherein it was reported that many Christian brothers had involved themselves in child sexual abuse. The petitioner, in his capacity as a Psychiatrist submitted a report which exposed the real state of affairs regarding the child sexual abuse. Nothing happened in the matter between 1976 to 1988.