Section 5 in Extradition Treaty Between the Republic of India and Kingdom of Saudi Arabia
5. If the person sought is under investigation or trial in the requested State for the same crime for which his extradition is sought.
Article 4Extradition of NationalsThe Requested Party may refuse extradition of its own nationals, provided that the Requested Party conducts, trial of the person sought in its own courts according to its laws in respect of the offence sought for using, inter alia, evidence, documents, investigation summary and information submitted by the Requesting Party.Article 5Extradition ProceduresAn extradition request under this Treaty shall be submitted in writing by the Central Authority of the Requesting Party to the Central Authority of the Requested Party through diplomatic channels. The extradition request shall be accompanied by the following documents:
