AMAN VYAS Vs. UNION OF INDIA

JUDGEMENT

(1.) By the writ petition being W.P.(CRL) 3964/2018 the petitioner seeks quashing of final order cum inquiry report dated 17th December 2018 passed by the Learned Additional Chief Metropolitan Magistrate in Case no. 19546/2016 whereby the Learned Trial Court recommended the extradition of the petitioner to the requesting state that is United Kingdom for facing trial inter alia for the offence of murder and in the writ petition being W.P.(CRL) 468/2019 the petitioner seeks quashing of letter dated 4th February 2019 issued by the Ministry of External Affairs to the Petitioner whereby the Government of India decided to extradite the petitioner to United Kingdom to face trial in case No. 19546/2016 for the various offences.

(2.) Briefly stated the Petitioner has been accused by the requesting State with the commission of offences of murder, attempted murder, rape, sexual assault, causing grievous bodily harm, possession of an offensive weapon and possession of a bladed article. As per the Extradition request received on behalf of United Kingdom it was stated that four attacks occurred on 24th March 2009, 22nd April 2009, 29th April 2009 and 30th May 2009 at night and within a kilometer of each other just off Markethouse Road in Walthamstow, London, E17. It was further stated that all the victims were women aged between 32 and 59 years and were violently and sexually assaulted. One of the victims namely Michelle Samaraweera succumbed to her injuries.

(3.) During the course of investigation, a map (Ex.CB/2) was made showing the locations and addresses of the four attacks. The Petitioner was found to have been living in Walthamstow at the time of the attacks. The details of the four attacks are as follows: