Days after Court declared Nawaz Sharif 'Fugitive', Pakistan starts Extradition Process

On Friday, Pakistan's Information Minister said that Islamabad has begun the legal process to reach an extradition treaty with Britain that would pave the way for the UK to hand over Ex-PM Nawaz Sharif.

The development comes after a top Pakistani Court earlier this month declared Sharif, who lives in self-imposed exile in London, a fugitive from justice for failing to return home to face additional corruption charges.

Information Minister Shibli Faraz told The Associated Press that it's the responsibility of British authorities not to allow “convicted criminals like Sharif” to remain there.

Nawaz Sharif was sentenced to 7 years in prison in a separate case, for corruption & money laundering in 2018.

“We are trying, we have tried & we will try" to bring back Sharif, Shibli said in the interview.

Pakistan currently has no extradition treaty with Britain.

There was no immediate comment from the United Kingdom on the development. The process will likely take years & could face stiff resistance in parliament.

Sharif's Pakistan Muslim League party is currently holding nationwide rallies demanding Sharif's successor, PM Imran Khan, step down by the end of the month over alleged bad governance & failing to improve the country's economy.

Khan refuses to resign, & the opposition has vowed to walk out of parliament & provincial assemblies in 2021 to force early mid-term elections. Khan says the elections would be held — but only to fill seats vacated by opposition members.

The 70-year-old Sharif, who ruled the country 3 times as Prime Minister, fell from grace after the country's SC ousted him from office over corruption allegations in 2017. Pakistani authorities in Nov 2019 temporarily released him on bail amid deteriorating health so that he could travel & seek medical treatment abroad.

At the time, another court permitted Sharif to leave the country for four weeks, with the option to extend the time abroad if he was not able to travel afterwards.

Sharif's bail later expired & authorities subsequently issued arrest warrants for him.

In 2018, Sharif was sentenced to seven years in prison for corruption & money laundering. That case was separate from the one pending against Sharif. He has also appealed against his conviction & the Islamabad High Court is now to decide how to handle the appeal in Sharif's absence.

Sharif's party lost the elections in 2018, a vote that saw popular former cricket player Khan become the premier after his party narrowly won parliament majority. Khan has said he wants Sharif brought back to Pakistan for trial.

Faraz said Nawaz Sharif's family had initially threatened the authorities that “if something happens to him, we will be responsible."

Faraz said that “We did not want to take on the responsibility & we did not want to show that this was a personal case or that it was (an issue of) personal enmity".

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