RITESH NARPATRAJ SANGHVI Vs. UNION OF INDIA

JUDGEMENT

(1.) By the present writ petition the petitioner seeks quashing of final judgment and order cum inquiry report dated 1st June 2017 passed by the Learned Additional Chief Metropolitan Magistrate in Complaint Case no. 22/4/13 whereby the Learned Trial Court recommended the extradition of the petitioner to the requesting state that is Kingdom of Thailand for facing trial for the offence of murder and quashing of letter dated 7th July 2017 issued by the Ministry of External Affairs to The Royal Thai Embassy whereby the Government of India decided to extradite the petitioner to Thailand to face trial in case No. 187/2555 for the offence of murder.

(2.) Briefly stated the allegations against the Petitioner are that he killed an American national namely Ms. Wendy S. Albano at Bangkok, Thailand on 12th February 2012. The Thai Government has made the petitioner, prime suspect on the basis of evidence collected from the spot. The petitioner surrendered before Mumbai Police on 29th September 2014 pursuant to the issuance of non-bailable warrants. On 1st October 2014 after obtaining transit remand from the court of Learned Additional Chief Metropolitan Magistrate, Mumbai, he was produced before the court of Learned Additional Chief Metropolitan Magistrate, Delhi. Thereafter, the petitioner was sent to judicial custody.

(3.) Learned Additional Chief Metropolitan Magistrate, Delhi completed the inquiry and passed the final extradition enquiry report vide impugned order dated 1st June, 2017 and the same was communicated to The Royal Thai Embassy vide the impugned letter dated 7th July 2017.