20. Conveyance of accused or convicted person surrendered or returned
.Any person accused or convicted of an extradition offence who is surrendered or returned by a foreign State [- - -] [The words "or commonwealth country" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).] may under the warrant of arrest for his surrender or return issued in such State [- - -] [The words "or country" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).], be broughtinto India and delivered to the proper authority to be dealth with according to law.[21. Accused or convicted person surrendered or returned by foreign State not to be tried for certain offences [Substituted by Act 66 of 1993, Section 12, for Section 21 (w.e.f. 18.12.1993).].Whenever any person accused or convicted of an offence, which, if committed in India would be an extradition offence, is surrendered or returned by a foreign State, such person shall not, until he has been restored or has had an opportunity of returning to that State, be tried in India for an offence other than(a)the extradition offence in relation to which he was surrendered or returned; or(b)any lesser offence disclosed by the facts proved for the purposes of securing his surrender or return other than an offence in relation to which an order for his surrender or return could not be lawfully made; or(c)the offence in respect of which the foreign State has given itsconsent.]
