- (1.) Leave granted.
(2.) The scope and ambit of the provisions of International Treaty vis-a-vis the Extradition Act, 1962 is involved in the present appeal.
(3.) Appellant herein is said to be an Indian citizen. He allegedly holds an Indian Passport. He, however, indisputably is a resident of United States of America. Allegedly he had been running an event management company and promoting clubs into organizing entertainment, cultural events and shows in various parts of the United States of America for a long time.;