extradition

noun | \ ˌek-strə-ˈdi-shən \ | ex·tra·di·tion

1. : the surrender of an accused usually under the provisions of a treaty or statute by one sovereign (as a state or nation) to another that has jurisdiction to try the accused and that has demanded his or her return — see also asylum state — compare detainer, rendition

   Note: Article IV of the U.S. Constitution states: “A person charged in any State with treason, felony, or other crime, who shall flee from justice, and be found in another State, shall on demand of the executive authority of the State from which he fled, be delivered up, to be removed to the State having jurisdiction of the crime.”