VINNAKOTA RAMANI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The relief sought for by the petitioner/party-in-person in this writ petition is to direct the Director General of Police, State of Telangana, to take necessary steps for extradition of respondent No.1 in M.C.No.963 of 2022 (old - MC.No.155 of 2018) (Meka Veeraju Chowdary bearing Passport No.Z5549548 (the husband of the party-in-person).

(2.) The petitioner/party-in-person represented that her husband, presently, is in India and appeared in M.C.No.963 of 2022 on the file of the II Additional Family Court, Hyderabad. She contended that interim order of maintenance was granted in her favour and the same is not complied in entirety.

(3.) Learned Standing Counsel for the Central Government and learned Assistant Government Pleader for Home submitted that the relief of extradition cannot be granted to the petitioner/party-in- person, as her husband is already in India and attending the criminal cases lodged by the petitioner/party-in-person.