Section 2 in Extradition Treaty between the Government of the Republic of India and the Republic of Uzbekistan
2. Extradition shall also be available in respect of an extradition offence, as described in Article 2 of this Treaty, committed outside the territory of the Requesting Party but in respect of which it has jurisdiction, if the Requested Party would, in corresponding circumstances, have jurisdiction over such an offence. In such circumstances the Requested Party shall have regard to all the circumstances of the case including the seriousness of the offence.
