May 5, 2018:
Delhi born Sanjeev Chawla, a Cricket Bookie is now a British citizen.
Britain’s high court has said on Friday it sees a “real risk” in case cricket bookie Sanjeev Chawla is extradited and held at Tihar Jail in Delhi.
Bench sought further sovereign assurances from India that his human rights would not be affected.
In the October 2017 judgment of the Westminster Magistrates Court, turned down the extradition request for Chawla so that he could be put on trial for his alleged role in match-fixing during South Africa’s tour of India in 2000.
Judges George Leggatt and James Dingemans of the Royal Courts of Justice stayed India’s appeal against it.
The Crown Prosecution Service (CPS), which is acting on India’s behalf, is given 42 days to provide further sovereign assurances.
In 1996, Delhi-born Chawla moved to the UK on a business visa and he was based there while making trips back to India.
After his Indian passport was revoked in 2000, he obtained a UK passport in 2005 and is now a British citizen.
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