Section 2(3) in Treaty between the Republic of India and the Federal Republic of Germany on Extradition
(3)Paragraph 1 shall not apply if the person extradited, although having had an opportunity to leave the territory of the Requesting State, has not done so within 45 days of his or her final release, or has returned to that territory after leaving it. Release on parole or probation without an order restricting the freedom of movement of the extradited person shall be deemed equivalent to final release.Article 20Notification of the Outcome of the Criminal ProceedingsThe Requesting State shall notify the Requested State, upon demand by the latter, of the outcome of the criminal proceedings being conducted in respect of the extradited person and shall send a copy of the final and binding decision to the Requested State.Article 21Surrender of Property
