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Delhi HC: Extradition Proceedings Cannot be Processed Till Finality of Criminal Proceedings - (12 Apr 2021)

CRIMINAL

Delhi High Court has held that the surrender of an accused under extradition proceedings cannot be processed until there is finality or conclusion with regards to all the pending criminal proceedings against him in India. The Court has observed that until and unless there is a finality of the criminal proceedings, either by means of a discharge or acquittal of the accused or due to complete sentence having been undergone, surrender of such a person cannot be effected.

Tags : DELHI HIGH COURT   EXTRADITION PROCEEDINGS  

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