September 18,2017:
Sreesanth had been charged for match fixing during seventh edition of IPL but was cleared by the invesigating Delhi Police and then Court.
BCCI has filed an appeal in the Kerala HC against lifting of the lifetime ban against Bowler S Sreesanth.
Board has further stated that that the High Court’s decision was contrary to existing norms.
BCCI has questioned the Kerala HC’s previous judgement which came as a relief to seamer in an attempt at playing cricket after long time.
BCCI has continued to stick to its stand and on its banned status of the player from Kerala who is now an MLA and has taken part in a movie.
Earlier, the High Court of Kerala in August had lifted the ban imposed on the seamer by the BCCI during the 2013 edition of the Indian Premier League (IPL) spot-fixing case.
Sresanth was charged alongside with two of his Rajasthan Royals teammates, Ajit Chandila and Ankeet Chavan, for the spot-fixing in the IPL-6. But Sreesanth was acquitted in case in July,2015.
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