RAJIV CHANDRAKANT SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Crl.M.A.10131/2017 (Exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.

(2.) Pursuant to the requisition made by the Government of United States, the Central Government through the Ministry of External Affairs vide letter dated 19.02002 directed for an enquiry under Section 5 of the Indian Extradition Act, 1962 regarding the allegations of commission of certain offences by the petitioner within the territory of United States of America.

(3.) The petitioner and his brother Sanjiv Chandrakant Shah who were employed in Midwest Mortgage, a mortgage company used their position as officers in the aforesaid company between 01.09.1998 till about beginning of March to commit bank fraud by submitting certain documents to project the offer of their company as more attractive/lucrative. The petitioner and his brother were also alleged to have conspired and transferred approximately 1.2 million dollars from USA to other accounts and in the bank account of one Chaya Shah. The petitioner and his brother were, therefore, alleged to have violated Sections 1344, 371 and 1956 of Title 18 of United States Code.