- (1.) Leave granted in both the special leave petitions.
(2.) George Kutty Kuncheria, an Indian national, is wanted in the United States of America to stand trial for violation of Federal Fraud Statutes and related offences. The Embassy of the United States of America in New Delhi sent a letter of request dated 20/09/1988 to the Ministry of External Affairs, government of India, for the extradition of George to the United States. The Ministry of External Affairs, government of India, in exercise of its powers under Section 5 of the Extradition Act, 1962 (the 'act') passed an order dated 5/12/1988 requesting the Additional Chief Metropolitan Magistrate, Patiala House, New Delhi (the Magistrate) , to conduct an inquiry into the matter under the Act. Rosiline, wife of George, challenged the extradition proceedings by way of a writ petition before the Delhi High court. The writ petition was dismissed by a division bench of the High court by its judgment dated 14/12/1990. The two appeals by way of special leave filed by Rosiline and George, are against the judgment of the Delhi High court. The writ petition under Article 32 of the Constitution of India has been filed by George challenging the extradition proceedings on various grounds.
(3.) The facts as disclosed by the Embassy of the United States of America in its letter of request indicate that while employed as an officer of the Chase Manhattan Bank in New York, George defrauded and embezzled from the bank more than one million dollars. He caused - by means of forgery and embezzlement - the funds to be transferred by wire out of the United States, to the United Arab Emirates, where he claimed the alleged ill-gotten gains. George is the subject of indictment No. S-88 CRC-461 returned on 16/08/1988 in the United States District court for the Southern District of New York (Manhattan) charging him with two counts of embezzlement, two counts of forgery, two counts of fraud by a banker, two counts of wire fraud, two counts of transportation of stolen money in foreign commerce and two counts of receiving stolen money. A warrant for George's arrest was issued on 16/08/1988, by the US Magistrate of the above court.;