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Nawaz Sharif moves Supreme Court against High Court's decision rejecting Bail.


PM Nawaz Sharif
01 Mar 2019
Categories: International News

March 01, 2019:

Today, Pakistan former Prime Minister Nawaz Sharif files a petition in the Supreme Court against the decision of Islamabad High Court (IHC) rejecting him bail in a corruption case.

Ex- Prime Minister of Pakistan, Mr. Nawaz Sharif was on December 24 sentenced to seven years in prison by an Anti-Corruption Court in Al-Azizia Steel Mills case for owning a steel factory abroad without disclosing its ownership.

On February 25, the IHC dismissed the Pakistan Muslim League (Nawaz) leader's plea seeking bail and suspension of his sentence on medical grounds.

A petition has been filed by Sharif's counsel Khawaja Haris on Friday seeking that the High Court's decision be declared null and void.

The Anti-Corruption Court Judge had last year imposed hefty fines on Sharif after ruling that Al-Azizia Steel Mills, a Saudi Arabian firm, carrying the name of his son, belongs to the three-time Premier and that he was unable to demonstrate how the project was funded.

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