Section 6 in Extradition Treaty between the Republic of India and the Sultanate of Oman
6. If a person whose extradition is sought is being investigated or tried in the Requested State for the same offence for which his extradition is requested.
Article 9Where the Requested State rejects a request for extradition for the reasons set out under this Treaty it shall submit the case to its competent authorities for prosecution in accordance with procedures applicable in such cases in the Requested State and notify the Requesting State of the results.Article 10The request for extradition shall be made ill writing and served through the diplomatic channels accompanied by the following documents and particulars:a. Particulars as to identity, description and photograph of the person to be extradited, if possible:b. The warrant of arrest, remand or any document having the same effect, issued by a competent authority, if the person to be extradited is an accused.c. The date, the place of the commission of the acts for which extradition is requested, the legal characterization of those offences, and a certified copy of the appllcable legal provisions, and statement by .the prosecuting authorities as to evidence against the person to be extradited.d. In case of a convicted offender, an official copy of the judgement passed.e. Such other evidence as according to the laws of the Requested State, would justify the offender's arrest and committal for trial had the offence been committed within the jurisdiction of the Requested State.All documents referred to above shall be translated into English and authenticated by the Requesting State:Article 11
