Amnesty urges Saudi Arabia to rule out Death Penalty for Teenager in detention for 5 Years

June 08, 2019:

Amnesty International has urged Saudi Arabia to rule out the death penalty for a teenage boy who was arrested five years ago.

Murtaja Qureiris was arrested at the age of 13 for taking part in protests against the government and has been detained ever since, according to Amnesty.

Qureiris, now 18, faces possible execution for a series of offences, some of which date back to when he was 10 years old, the rights group reported.

Saudi Arabia's public prosecution sought the death penalty for Qureiris last August for offences that include "participating in anti-government protests, attending the funeral of his brother Ali Qureiris who was killed in a protest in 2011, joining a 'terrorist organisation', throwing Molotov cocktails at a police station, and firing at security forces", Amnesty said in a press release on Friday.

CNN published video footage showing Qureiris allegedly participating in bicycle protests in Saudi Arabia's eastern province in 2011 along with a group of other young boys.

According to CNN, Saudi border authorities detained Qureiris when he was travelling with his family to Bahrain in 2014.

Amnesty said following his arrest, Qureiris was locked up at a juvenile detention centre in the eastern city of Dammam and denied access to a lawyer until his first court session in August 2018.

Upon his arrest, Qureiris "was held in solitary confinement for a month, and subjected to beatings and intimidation during his interrogation", according to Amnesty. "His interrogators promised to release him if he confessed to charges against him."

Saudi Arabia has yet to respond to the CNN report and the call by Amnesty International.

The teenager is currently awaiting his next trial session but human rights groups fear for his life.

Commenting on the case, Lynn Maalouf, Amnesty International's Middle East research director, said: "It is appalling that Murtaja Qureiris is facing execution for offences that include taking part in protests while he was just ten years old.

"The Saudi Arabian authorities have a chilling track record of using the death penalty as a weapon to crush political dissent and punish anti-government protesters - including children - from the country's persecuted Shia minority.

"There should be no doubt that the Saudi Arabian authorities are ready to go to any length to crack down on dissent against their own citizens, including by resorting to the death penalty for men who were merely boys at the time of their arrest," Maalouf added.

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