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Cannot return to Pakistan: Nawaz Sharif Informs Pak Court


Nawaz Sharif
31 Jul 2020
Categories: International News

Pakistan's Ex-PM Nawaz Sharif, currently in London for treatment, on Tuesday, informed a Court here that he is unable to return to Pakistan as his doctors have told him not to go out as he may contract due to the COVID-19 pandemic.

The 70-year-old 3-time premier is currently in London for treatment after he was diagnosed with an immune system disorder. 

He left for the United Kingdom in Nov 2019, after the High Court of Lahore granted him 4-week permission to go abroad for treatment.

In his latest medical report, which he submitted to the Lahore HC through his lawyer Amjad Pervaiz, doctors have recommended him to avoid going outside due to the COVID-19.

The former PM said he has low platelets counts, diabetes, heart, kidney & blood pressure related problems.

"His heart is not getting an adequate supply of blood," the report says & adds that he may contract COVID-19 if he goes outside or return which may prove fatal for his life.

Nawaz Sharif submitted his medical report to the High Court in connection with its permission to go abroad for his treatment.

His daughter Maryam Nawaz had said her father was a high-risk patient therefore his cardiac catheterisation/coronary intervention had been postponed owing to COVID-19.

Earlier this month, a Pakistani Anti-Corruption Court gave Sharif a final chance to appear before it on Aug 17 in a graft case, failing which he may be declared a proclaimed offender.

In the Toshakhana case, the accountability Court issued non-bailable arrest warrants for Sharif.

The Ex-PM is accused of taking cars from Toshakhana by paying 15% of the price of these vehicles.

He had submitted an undertaking to the Court to return to Pakistan citing his record of facing the law & justice within four weeks or as soon as he is declared healthy & fit to travel by doctors.

He was also given bail in the Al-Azizia Mills corruption case in which he was serving a seven-year sentence in Kot Lakhpat Jail & in a money laundering case to facilitate his travel abroad.

Sharif has been diagnosed with "complicated coronary artery/ischemic heart disease.

Last month, the Pakistan's anti-graft body filed a corruption case against Sharif, Jang/Geo media group owner Mir Shakilur Rahman & two others in a land case in Lahore''s accountability court.

According to the National Accountability Bureau (NAB), Sharif in 1986, when he was the Punjab CM, allotted 54 kanal land in Lahore to Mir Shakilur Rehman in violation of rules. Rahman has been on judicial remand after his arrest by the NAB on March 12.

Since the Ex-PM didn't respond to any of the NAB''s summons & questions, his arrest warrants had already been issued & the bureau announced to have moved the accountability court to declare him a proclaimed offender. 

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