Supreme Court: In a plea against the ongoing extradition process of an Indian citizen by the United States of America (‘US’) who is detained in Prague, Czech Republic for plotting the killing of a Sikh American, the two Judge Bench of Sanjiv Khanna and S.V. Bhatti, JJ., directed the petitioner to approach the Court concerned in Czech Republic.
The US federal prosecutors announced that they had charged the Indian citizen with ‘murder for hire’ and ‘conspiracy’, which eventually failed. It was alleged that he recruited a hitman to assassinate Gurpatwant Singh Pannun, General Counsel for the Sikhs for Justice, a Khalistan advocacy group that is proscribed in India, who is a US citizen and also holds Canadian Nationality.
He was arrested in Prague on the request of the US Authorities. The Municipal Court in Prague issued an order on admissibility of the extradition order of the US.
The counsel for the petitioner approached the Court with relief for adequate consular assistance to which the Court responded “This is an extremely sensitive matter for any Ministry to come in. It’s for them to decide.”
The Bench said that the Court concerned in Czech Republic should be approached.
The Court has listed the petition for further hearing on 04-01-2024.
Source: Press
