Supreme Court Refuses to halt Kohli's extradition

New Delhi, July 13 (IANS) The Supreme Court Friday refused to halt the extradition of Maninder Pal Singh Kohli - the alleged killer of British teenager Hannah Foster - to stand trial for her rape and murder in Britain.

A bench of Chief Justice K.G. Balakrishnan and Justice R.V. Ravindran refused to grant legal reprieve to Kohli saying: "This case does not deserve any stay."

It was hearing a petition filed by Kohli challenging additional chief metropolitan magistrate Kamini Lau's recommendation to the Indian government to extradite Kohli to Britain, which was endorsed by the Delhi High Court.

Kohli is accused of raping and murdering Foster after kidnapping her March 14, 2003 from a place near her home in Portswood, Southampton, where she had gone on a weekend picnic with her friends.

Hannah Foster murder accused moves Supreme Court

New Delhi, July 11 (IANS) The alleged killer of British teenager Hannah Foster, Maninder Pal Singh Kohli moved the Supreme Court Wednesday challenging his proposed extradition to Britain to stand trial for the murder and rape of Foster there.

Kohli's counsel Charanjit Singh said he was likely to apprise the bench of chief justice K.G. Balakrishnan Thursday about the filing of the petition.

He said that he would request the court to hear the petition early and "give the requisite relief" to his client.

The Delhi High Court on July 6 had dismissed a petition by Kohli challenging his extradition to Britain ordered by a subordinate court.

Kohli is accused of raping and murdering Foster after kidnapping her on March 14, 2003 from a place near her home in Portswood, Southampton, where she had gone on a weekend picnic with her friends.

- Indo-Asian News Service

High Court paves way for Kohli extradition

New Delhi, July 6 (IANS) The Delhi High Court Friday dismissed a petition of Maninder Singh Kohli, accused in the 2003 rape and murder of British teenager Hannah Forster, paving the way for his extradition to Britain to face trial.

A division bench of Justice Mukul Mudgal and P.K. Bhasin said the earlier decision of the subordinate court in directing the Indian government to extradite Kohli to Britain was right.

On June 9, a magistrate had ordered the extradition of Kohli to Britain to stand trial for rape and murder of Hannah Foster with the stipulation that he be not hanged if found guilty.

Kohli had last month challenged his extradition order before the Delhi High Court saying that the judge of the lower court had erred in considering "false evidence" produced by the British police.

In a detailed petition, counsel for Kohli Charanjit Singh had claimed the subordinate court took into consideration the forensic report which was not scientifically based on DNA tests.

The High Court, however, expunged Friday the trial court remark that Kohli was prima facie guilty of the crime.

The only recourse left with Kohli is to challenge the order before the Supreme Court.

Hannah Foster murder: Kohli's extradition stayed

New Delhi, June 18 (IANS) The Delhi High Court Monday temporarily suspended the extradition of Maninder Pal Singh Kohli, who is alleged to have raped and killed British teenager Hannah Foster in March 2003 near her home in Southampton.

Kohli is to stand trial in Britain for his alleged role in the abduction, rape and murder of the 17-year-old on March 14, 2003.

While staying Kohli's extradition to Britain, a bench of Justices P.K. Bhasin and Pradeep Nandrajog admitted his plea challenging a June 8 trial court order that recommended his extradition to the central government.

The bench issued notices to the central government and the ministry of external affairs and slated the hearing of the case to July 6.

Kohli, a British Indian, was arrested from Kalimpong town in West Bengal on July 14, 2004 and has been in custody since then.