RAVINDRA NARAYAN JOGLEKAR Vs. ENCON EXPORTS PVT LTD

JUDGEMENT

(1.) RULE. BY consent, the rule is made returnable forthwith. The advocates for the respondents waive service.

(2.) BY the present petition, the petitioner is seeking relief in the nature of direction to restrain the respondent from proceeding in any manner with the extradiction proceedings stated to have been initiated against the petitioner in connection with Criminal Case no. 10025 of 2003 pending on the file of j. M. F. C. (AC) Court Pune and consequently to review and recall of the order dated 17th April, 2006 passed in Criminal Writ Petition No. 272 of 2006 and also to quash and revoke the order dated 22nd September, 2005 passed by the regional Passport Office, Mumbai impounding the passport issued in the name of the petitioner.

(3.) THE respondent No. 1 had filed cri. Writ Petition No. 272 of 2006 seeking the reliefs in the nature of Writ of Mandamus or direction to the respondents in the said petition which included the Secretary, Home department, Govt. of Maharashtra, Police commissioner Pune, State of Maharashtra, the secretary, the Ministry of External Affairs, govt. of India, and Union of India for completing all the formalities under section 19 and other sections of Extradition Act, 1962 and to make provision for extraditing the accused from U. S. A. to India as early as possible and within a time bound programme to ensure the presence of the petitioner who has been arrayed as accused in Cri. Case No. 10025 of 2003. This court by order dated 17th April, 2006 disposed of the said petition granting the said relief.