- (1.) This hearing has been done through video conferencing.
(2.) The present petition has been filed by the Petitioner, who is a Bulgarian national, seeking discharge under Section 24 of The Extradition Act, 1962 (hereinafter, "Act").
(3.) The background of the Petitioner and the extradition proceedings against him has been considered by this Court in its detailed judgment dated 7 th April, 2021 passed in W.P.(C) 1541/2021 titled Milen Ivanov Davranski v. UOI. The facts of the case are not being reproduced in detail. This order shall be read alongside the said judgment for the purposes of the factual background.;