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The Court directed US to assure that Assange is allowed to rely on the First Amendment protections and is not prejudiced at trial by reason of his nationality, and that a death penalty is not imposed.
“The standard of proof in an inquiry in an extradition case is not of the same level as that required in a trial.”
The Delhi High Court upheld the order of ACMM for extradition of a German national to the Government of Federal Republic of Germany to face trial for sexual offences against children under the German Criminal Code.
Gujarat High Court denied entry to an American Passport holder who has been convicted as a sex offender and held that petition filed by the petitioner's father on petitioner's behalf, invoking Articles 14 and 19 of the Constitution of India, is not maintainable because life and liberty of a person not on the shore of India, cannot be invoked on his behalf when the individual himself is not in India
Supreme Court: In a big development, the bench of Sanjay Kishan Kaul* and MM Sundresh, JJ has directed that the infamous gangster/terrorist
Delhi High Court: Chandra Dhari Singh, J., while addressing a matter, expressed that, Under Principles of Natural Justice, it is settled law
Westminster Magistrates’ Court: Marking a significant development in the Punjab National Bank fraud case, District Judge Sam Goozée while deliberating upon request
On January 29, 2018, Punjab National Bank reported a fraud to the tune of Rs. 281 crore against Nirav Modi: a fugitive
Kerala High Court: N. Nagaresh, J., addressed the petition seeking to direct the State to implement International Arrest Warrant and to handover
Delhi High Court: Anu Malhotra, J., while deciding a petition with regard to the investigation of Sanjeev Chawla alleged for acting as
As per the media reports, The Special PMLA Court declared Nirav Modi a fugitive economic offender on a plea of the Enforcement
As reported by ANI, Mehul Choksi, who is an accused in the Punjab National Bank Scam will be soon extradited to India
As reported by media, Proposed Law on Extradition in respect to allowing extraditions to China has been suspended by Hong Kong after
Westminster Court, United Kingdom: A provisional arrest warrant has been issued against the fugitive diamond merchant, Nirav Modi for his extradition in
As reported by the media, Sajid Javid the UK Home Secretary signed the extradition order of Vijay Mallya on 04-02-2019. Westminster Magistrates’
Westminster Magistrates’ Court: A Single Judge Bench comprising of Senior District Judge (the Chief Magistrate) Emma Arbuthnot accepted the Government of India’s