Section 6 in Extradition Treaty between the Government of the Republic of India and the Government of the Kingdom of Bahrain
6. If the requested person is under investigation or standing trial in the requested state for the same offence which is the subject of the extradition request.
Article 6Extradition shall be refused if the person wanted is a national of the requested State. For the purpose of this Treaty, nationality of the person, sought for extradition shall be determined to be that at the time of the commission of the offence.Article 7
