MANINDER PAL SINGH KOHLI Vs. U O I

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for hearing.

(2.) This writ petition under Articles 226 and 227 of the Constitution of India challenges the Extradition Enquiry Report dated 8th June, 2007 under Section 7(4) of the Extradition Act, 1962 (hereinafter referred to as the Act) of the Additional Chief Metropolitan Magistrate, New Delhi who is the Extradition Magistrate appointed under the Act. Section 7(4) of the Act reads as follows:-

(3.) The extradition of the petitioner was demanded by the Government of U.K. on the allegation of kidnapping, rape and murder of Miss Hannah Foster by him in England on the intervening night of 14th and 15th March, 2003.