FLEMMING LUDIN LARSEN Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition the petitioner seeks his release from detention. He also prays for setting aside of the order passed by Mr. Dharmesh Sharma, Metropolitan Magistrate, New Delhi, dated November 23, 1998 whereby a prima facie case was found in support of the requisition of the Union States of America for his surrender and extradition. The facts giving rise to the petition are as follows:

(2.) Learned counsel for the petitioner urged the following five points :-

(3.) We have considered the submissions of the learned counsel for the petitioner. Point No. 1: