REGENT COMPUTRONICS PVT. LTD.

GEORGE KUTTY KUNCHERIA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RE. HANDERSON V. SECRETARY OF STATE [REFERRED]
NARAJAN SINGH V. FUGITIVE OFFENDERS ACT 1881 [REFERRED]
KAKIS V. GOVT. OF THE REPUBLIC OF CYPRUS [REFERRED]
R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED]
STATE OF WEST BENGAL VS. JUGAL KISHORE MORE [REFERRED]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED]

JUDGEMENT

(1.) This is a habeas corpus petition for the release of the petitioner from detention. Briefly stated the facts giving rise to this petition are as follows:

(2.) Section 29 authorises the Central Government to discharge any fugitive criminal. This section reads as follows:

(3.) Thus, it is clear from the above that in India extradition proceedings are governed by the above said statutory provisions.

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GEORGE KUTTY KUNCHERIA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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