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ICJ Has Rightly Called Pakistan’s Bluff In Jadhav’s Case
It is most heartening to learn that the International Court of Justice (ICJ) has in a latest, landmark and extremely laudable judgment titled Jadhav Case (India v. Pakistan) in General List No. 168 delivered on July 17, 2019 has rightly called Pakistan’s bluff in Mr Kulbhushan Sudhir Jadhav’s case and minced no words in holding that Pakistan violated Vienna Convention on Consular Relations 1963 by not informing Kulbhushan Jadhav without delay of his rights under Article 36(1)(b) to have consular access. Mr Jadhav was accused of involvement in espionage and terrorism activities. Criminal proceedings were initiated against Mr Jadhav and was sentenced to death by a military court in Pakistan.
Be it noted, the President of the ICJ – Justice Abdulqawi Ahmed Yusuf read out the order. 16 Public hearings were held from 18 to 21 February 2019, at which the Court heard the oral arguments and replies of eminent lead lawyer and former Solicitor General of India – Mr Harish Salve and Mr Deepak Mittal who is Joint Secretary in Union Ministry of External Affairs for India and Mr Anwar Mansoor Khan and Mr Khawar Qureshi for Pakistan. To start with, para 1 discloses that it was on 8 May 2017 that India filed in the Registry of the Court an Application instituting proceedings against the Islamic Republic of Pakistan (hereinafter “Pakistan”) alleging violations of the Vienna Convention on Consular Relations of 24 April 1963 (hereinafter the “Vienna Convention”) “in the matter of the detention and trial of an Indian national, Mr Kulbhushan Sudhir Jadhav”, sentenced to death by a military court in Pakistan.
Of course, it is then pointed out in para 2 that, “In its Application, India seeks to found the jurisdiction of the Court on Article 36, paragraph 1, of the Statute, of the Court and Article 1 of the Optional Protocol to the Vienna Convention on Consular Relations concerning the Compulsory Settlement of Disputes (hereinafter the “Optional Protocol”).” Para 3 then states that, “On 8 May 2017, India also submitted a Request for the indication of provisional measures, referring to Article 41 of the Statute and to Articles 73, 74 and 75 of the Rules of Court.” It is then further stated in para 4 that, “The Registrar immediately communicated to the Government of Pakistan the Application, in accordance with Article 40, paragraph 2, of the Statute of the Court, and the Request for the indication of provisional measures, pursuant to Article 73, paragraph 2, of the Rules of Court. He also notified the Secretary-General of the United Nations of the filing of the Application and the Request by India.”
While elaborating further, it is then illustrated in para 5 that, “By a letter dated 9 May 2017 addressed to the Prime Minister of Pakistan, the President of the Court, exercising the powers conferred upon him under Article 74, paragraph 4, of the Rules of Court, called upon the Pakistani Government, pending the Court’s decision on the Request for the indication of provisional measures, “to act in such a way as will enable any order the Court may make on this Request to have its appropriate effects”. A copy of that letter was transmitted to the Agent of India.”
More significantly, it is then very rightly held in para 8 that, “By an Order of 18 May 2017, the Court indicated the following provisional measures:
“Pakistan shall take all measures at its disposal to ensure that Mr. Jadhav is not executed pending the final decision in these proceedings and shall inform the Court of all the measures taken in implementation of the present Order”.
It further decided that, “until the Court has given its final decision, it shall remain seized of the matters which form the subject-matter of this Order”.”
Furthermore, para 9 then envisages that, “By a letter of 8 June 2017, the Co-Agent of Pakistan informed the Court that “the Government of the Islamic Republic of Pakistan ha[d] instructed the relevant departments of the government to give effect to the Order of the Court dated 18 May 2017”.” It is then enunciated in para 10 that, “By an Order dated 13 June 2017, the President of the Court fixed 13 September 2017 and 13 December 2017 as the respective time-limits for the filing of a Memorial by India and of a Counter-Memorial by Pakistan. Those pleadings were filed within the time-limits so fixed.”
What we then see being divulged in para 11 is this: “Since the Court included upon the Bench no judge of Pakistani nationality, Pakistan proceeded to exercise the right conferred upon it by Article 31, paragraph 2, of the Statute to choose a judge ad hoc to sit in the case, it chose Mr. Tassaduq Hussain Jilani.” Para 12 then further reveals that, “Pursuant to the instructions of the Court under Article 43, paragraph 1, of the Rules of Court, the Registrar addressed to State parties to the Vienna Convention and to State parties to the Optional Protocol the notification provided for in Article 63, paragraph 1, of the Statute of the Court.”
Interestingly enough, we then see that it is then pronounced in para 13 that, “By an Order dated 17 January 2018, the Court authorized the submission of a Reply by India and a Rejoinder by Pakistan and fixed 17 April 2018 and 17 July 2018 as the respective time-limits for the filing of those pleadings. The Reply and the Rejoinder were filed within the time-limits thus fixed.”
As things stand, para 17 then illustrates the key claims which India made stating that, “In the Application, the following claims were made by India:
“(1) A relief by way of immediate suspension of the sentence of death awarded to the accused.
(2) A relief by way of restitution in integrum by declaring that the sentence of the military court arrived at, in brazen defiance of the Vienna Convention rights under Article 36, particularly Article 36 paragraph 1 (b), and in defiance of elementary human rights of an accused which are also to be given effect as mandated under Article 14 of the 1966 International Covenant on Civil and Political Rights, is violative of international law and the provisions of the Vienna Convention; and
(3) Restraining Pakistan from giving effect to the sentence awarded by the military court, and directing it to take steps to annul the decision of the military court as may be available to it under the law in Pakistan.
(4) If Pakistan is unable to annul the decision, then this Court to declare the decision illegal being violative of international law and treaty rights and restrain Pakistan from acting in violation of the Vienna Convention and international law by giving effect to the sentence or the conviction in any manner, and directing it to release the convicted Indian national forthwith”.”
While dealing with the factual background, it is first and foremost pointed out in para 20 that, “The Court observes that the Parties disagree on several facts relating to the dispute before it. Their points of disagreement will be mentioned where necessary.” Para 21 then postulates that, “Since 3 March 2016, an individual named Kulbhushan Sudhir Jadhav (hereinafter “Mr Jadhav”) has been in the custody of Pakistani authorities. The circumstances of his apprehension remain in dispute between the Parties. According to India, Mr Jadhav was kidnapped from Iran, where he was residing and carrying out business activities after his retirement from the Indian Navy. He was subsequently transferred to Pakistan and detained for interrogation. Pakistan contends that Mr Jadhav, whom it accuses of performing acts of espionage and terrorism on behalf of India, was arrested in Balochistan near the border with Iran after illegally entering Pakistani territory. Pakistan explains that, at the moment of his arrest, of an Indian passport bearing the name “Hussein Mubarak Patel”. India denies these allegations.”
To be sure, para 22 then discloses that, “On 25 March 2016, Pakistan raised the issue with the High Commissioner of India in Islamabad and released a video in which Mr Jadhav appears to confess to his involvement in acts of espionage and terrorism in Pakistan at the behest of India’s foreign intelligence agency “Research and Analysis Wing” (also referred to by its acronym “RAW”).” However, it is then also mentioned in this same para ahead that, “The circumstances under which the video was recorded are unknown to the Court. On the same day, Pakistan notified the permanent members of the Security Council of the United Nations of the matter.”
As it turned out, para 23 then brings out that, “Also on the same day, by means of a Note Verbale from the High Commission of India in Islamabad to the Ministry of Foreign Affairs of Pakistan, India noted the “purported arrest of an Indian” and requested consular access “at the earliest” to “the said individual”. Subsequently, and at least until 9 October 2017, India sent more than ten Notes Vehicles in which it identified Mr Jadhav as its national and sought consular access to him.”
What is particularly disquieting to note is that Pakistan repeatedly denied consular access to India which it was duty bound to provide as a responsible country! But what it displayed was “total irresponsible attitude” which is inexplicable! It was roundly condemned everywhere.
As we see, it is then noted in para 24 that, “On 8 April 2016, Pakistani police authorities registered a “First Information Report” (hereinafter “FIR”), which is an official document recording information on the alleged commission of criminal offences. Pakistan explains that, once registered, a FIR enables police authorities to initiate an investigation. In this case, the FIR gave details of Mr Jadhav’s alleged involvement in espionage and terrorism activities and stated that he was “under interrogation” by Pakistani military authorities. A supplementary FIR was said to have been registered on 6 September 2016. On 22 July 2016, Mr Jadhav made a confessional statement, which was allegedly recorded before a Magistrate.”
While continuing in the same vein, para 25 then enumerates that, “The trial of Mr Jadhav started on 21 September 2016 and, according to Pakistan, was conducted before a Field General Court Martial. Various details of the trial were made public by means of a press release and a statement dated 10 and 14 April 2017 respectively. On the basis of this information (from the only source made available to the Court), it appears that Mr Jadhav was tried under Section 59 of the Pakistan Army Act of 1952 and Section 3 of the Official Secrets Act of 1923. According to Pakistan, after the trial had begun, he was given an additional period of three weeks in order to facilitate the preparation of his defence, for which “a law qualified field officer” was specifically appointed. All witness statements were allegedly recorded under oath in the presence of Mr Jadhav, who was allowed to put questions to the witnesses. During the trial, a law officer of Pakistan’s Judge Advocate General Branch “remained a part of the Court”.”
It goes without saying that the trial of Mr Jadhav was nothing but a “farce”, a “sham” and an “open mockery of due process of law”. Mr Jadhav neither had any consular access nor did he get any Indian lawyer to defend him. Just imagine that the accused himself was putting questions to the witnesses! Was Mr Jadhav a lawyer? Certainly not and this itself goes to show what type of trial was conducted by Pakistani military court!
Anyway, we then see that para 26 discloses that, “On 2 January 2017, the Adviser to the Prime Minister of Pakistan on Foreign Affairs sent a letter to the Secretary-General of the United Nations informing him of Mr Jadhav’s arrest and confession, which, in his view, confirmed India’s involvement in activities aimed at “destabilizing Pakistan”.” Para 27 then enumerates that, “On 23 January 2017, the Ministry of Foreign Affairs of Pakistan sent a “Letter of Assistance for a Criminal Investigation against Indian National Kulbhushan Sudhir Jadhav” to the High Commission of India in Islamabad, seeking, in particular, support in “obtaining evidence, material and record for the criminal investigation” of Mr Jadhav’s activities. The letter referred to India’s “earlier assurances of assistance, on a reciprocal basis, in criminal/terrorism matters”, as well as resolution 1373 (2001) adopted by the Security Council concerning measures to prevent and suppress threats to international peace and security caused by terrorist acts. Pakistan claims that, despite reiterated reminders, prior to the hearings before the Court, it has received no “substantive response” from India regarding this request. India, for its part, refers to two Notes Verbales dated 19 June and 11 December 2017, respectively in which it stated that Pakistan’s request had no legal basis and was not, in any event, supported by credible evidence.”
What India is saying is absolutely right! How incredible it is that a terror sponsor country like Pakistan where its PM Imran Khan himself concedes that 40,000 terrorists and 40 terror groups are active in Pakistan of which Jaish-e-Mohammed is directly funded, supported and trained by Pakistani Army and ISI has the guts to level charges of espionage and terrorism on an Indian naval officer Mr Jadhav! See the gumption and guts of Pakistan that Pakistan which itself has for long been in the “grey list” of Financial Action Task Force” and can in October be put in “black list” also is accusing India of sending terrorist to a democratic country like India whose credentials are impeccable!
Be that as it may, para 28 then goes on to add that, “On 21 March 2017, the Ministry of Foreign Affairs of Pakistan sent a Note Verbale to the High Commission of India in Islamabad indicating that India’s request for consular access would be considered “in the light of Indian side’s response to Pakistan’s request for assistance in investigation process and early dispensation of justice”. On 31 March 2017, India replied that “[c]onsular access to Mr Jadhav would be an essential pre-requisite in order to verify the facts and understand the circumstances of his presence in Pakistan”. The Parties raised similar arguments in subsequent diplomatic exchanges.”
It cannot be lost on us that it is then observed in para 29 that, “On 10 April, 2017, Pakistan announced that Mr Jadhav had been sentenced to death. This was followed by a press statement issued on 14 April 2017 by the Adviser to the Prime Minister on Foreign Affairs. In addition to the above-mentioned details of Mr Jadhav’s trial (see paragraph 25 above), the statement referred to the availability of the following means of redress: an appeal before a Military Appellate Court within 40 days of the sentence, a mercy petition addressed to the Chief of Army Staff within 60 days of the Military Appellate Court’s decision, and a similar petition addressed to the President of Pakistan within 90 days of the decision of the Chief of Army Staff.”
What’s more, para 30 then reveals that, “On 26 April 2017, the High Commission of India in Islamabad transmitted to Pakistan, on behalf of Mr Jadhav’s mother, an “appeal” under Section 133B and a petition to the Federal Government of Pakistan under Section 131 of the Pakistan Army Act. India asserts that, because Pakistan denied it access to the case file, both documents had to be prepared on the sole basis of information available in the public domain.”
It would be worthwhile to mention here that para 31 then informs us that, “On 22 June 2017, the Inter Services Public Relations of Pakistan issued a press release announcing that Mr Jadhav had made a mercy petition to the Chief of Army Staff after the rejection of his appeal by the Military Appellate Court. India claims that it has received no clear information on the circumstances of this appeal or the status of any appeal or petition concerning Mr Jadhav’s sentence. The above-mentioned press release also referred to another confessional statement by Mr Jadhav recorded on a date and in circumstances that remain unknown to the Court.”
Needless to say, it is rightly pointed out in para 133 that, “The Court has already found that Pakistan acted in breach of its obligations under Article 36 of the Vienna Convention,
(i) by not informing Mr Jadhav of his rights under Article 36, paragraph 1(b);
(ii) by not informing India, without delay, of the arrest and detention of Mr Jadhav; and
(iii) by denying access to Mr Jadhav by consular officers of India, contrary to their right, inter alia, to arrange for his legal representation (see paragraphs 99-119 above).”
More seriously, it is then observed in para 134 that, “The Court considers that the breaches by Pakistan set out in (i) and (iii) in the paragraph above constitute internationally wrongful acts of a continuing character. Accordingly, the Court is of the view that Pakistan is under an obligation to cease those acts and to comply fully with its obligations under Article 36 of the Vienna Convention. Consequently, Pakistan must inform Mr Jadhav without further delay of his rights under Article 36, paragraph 1 (b), and allow Indian consular officers to have access to him and to arrange for his legal representation, as provided by Article 36, paragraph 1 (a) and (c).”
However, it is then observed in para 135 that, “With regard to India’s submission that the Court declare that the sentence handed down by Pakistan’s military court is violative of international law and the provisions of the Vienna Convention, the Court recalls that its jurisdiction has its basis in Article I of the Optional Protocol. This jurisdiction is limited to the interpretation or application of the Vienna Convention and does not extend to India’s claims based on any other rules of international law (see paragraph 36 above). India refers to Article 14 of the International Covenant on Civil and Political Rights to support its requests for remedies. In accordance with the rule reflected in Article 31, paragraph 3 (c), of the Vienna Convention on the Law of Treaties, the Covenant may be taken into account, together with the context, for the interpretation of the Vienna Convention on Consular Relations. The Court notes, however, that the remedy to be ordered in this case has the purpose of providing reparation only for the injury caused by the internationally wrongful act of Pakistan that falls within the Court’s jurisdiction, namely its breach of obligations under Article 36 of the Vienna Convention on Consular Relations, and not of the Covenant.”
Moving on, it is then clarified in para 136 that, “As regards India’s claim based on the Vienna Convention, the Court considers that it is not the conviction and sentence of Mr Jadhav which are to be regarded as a violation of the provisions of the Vienna Convention. In the Avena case, the Court confirmed that “the case before it concerns Article 36 of the Vienna Convention and not the correctness as such of any conviction or sentencing”, and that “it is not the conviction and sentences of the Mexican nationals which are to be regarded as a violation of international law, but solely certain breaches of treaty obligations [on consular access] which preceded them” (Avena and Other Mexican Nationals (Mexico v. United States of America), Judgment, I.C.J. Reports 2004 (I), p. 60, paras 122-123).”
Not stopping here, it is then further clarified in para 137 that, “With regard to India’s contention that it is entitled to restitution in integrum and its request to annul the decision of the military court and to restrain Pakistan from giving effect to the sentence or conviction, and its further request to direct Pakistan to take steps to annul the decision of the military court, to release Mr Jadhav and to facilitate his safe passage to India, the Court reiterates that it is not the conviction and sentence of Mr Jadhav which are to be regarded as a violation of Article 36 of the Vienna Convention. The Court also recalls that “[i]t is not to be presumed…that partial or total annulment of conviction or sentence provides the necessary and sole remedy” in cases of violations of Article 36 of the Vienna Convention (ibid., p. 60, para 123). Thus, the Court finds that these submissions made by India cannot be upheld.”
It is most refreshing and heartening to read that in para 138, the ICJ while endorsing India’s stand then observes that, “The Court reaffirms that “it is a principle of international law…that any breach of an engagement involves an obligation to make reparation and that “reparation must, as far as possible, wipe out all the consequences of the illegal act” (Factory at Chorzow (Claim for Indemnity), Merits, Judgment No. 13, 1928, P.C.I.J., Series A, No. 17, pp. 29, 47). The Court considers the appropriate remedy in this case to be effective review and reconsideration of the conviction and sentence of Mr Jadhav. This is consistent with the approach that the Court has taken in cases of violations of Article 36 of the Convention (LaGrand (Germany v. United States of America), Judgment, I.C.J. Reports 2001, p. 514, para 125; Avena and other Mexican Nationals (Mexico v. United States of America), Judgment, I.C.J. Reports 2001 (I), pp. 65-66, paras 138-140 and p. 73, para 153). It is also in line with what the Applicant asks the Court to adjudge and declare in the present case. In the Court’s view, India ultimately requests effective remedies for the breaches of the Convention by Pakistan. The Court notes that Pakistan acknowledges that the appropriate remedy in the present case would be effective review and reconsideration of the conviction and sentence.”
What the ICJ clearly misses out here is that it is Pakistan which has always been opposed to effective review and reconsideration of the conviction and sentence and has just confined itself to lip service alone by giving false assurances to ICJ which it acknowledges also as we see in the last part of this above para. It is Pakistan which has denied even consular access to Mr Jadhav. It is Pakistan which did not allow even fair trial to Mr Jadhav. Again it is Pakistan which did not allow even proper legal representation by providing an Indian lawyer of his choice to him!
As it turned out, it is then underscored in para 139 that, “The Court considers that a special emphasis must be placed on the need for the review and reconsideration to be effective. The review and reconsideration of the conviction and sentence of Mr Jadhav, in order to be effective, must ensure that full weight is given to the effect of the violation of the rights set forth in Article 36, paragraph 1, of the Convention and guarantee that the violation and the possible prejudice caused by the violation are fully examined. It presupposes the existence of a procedure which is suitable for this purpose. The Court observes that it is normally the judicial process which is suited to the task of review and reconsideration (see Avena and Other Mexican Nationals (Mexico v. United States of America), Judgment, I.C.J. Reports 2004 (I) pp. 65-66, paras 138-140.”
To put things in perspective, it is then illustrated in para 140 that, “In the present case, the death sentence imposed on Mr Jadhav by the Field General Court Martial of Pakistan was confirmed by the Chief of Army Staff on 10 April 2017. The evidence suggests that Mr Jadhav appealed to the Military Appellate Court under Section 133 (B) of the Pakistan Army Act of 1952, but that the appeal was rejected. With regard to the petition procedure, the evidence suggests that Mr Jadhav has made a mercy petition to the Chief of Army Staff, and that the mother of Mr Jadhav has sought to file a petition with the Federal Government of Pakistan under Section 131 and an appeal under Section 133 (B) of the Act. There is no evidence before the Court to indicate the outcome of those petitions or that appeal.”
Going forward, the ICJ then elucidates in para 141 that, “The Court notes that, according to Pakistan, the High Courts of Pakistan can exercise review jurisdiction. The Court observes, however, that Article 199, paragraph 3, of the Constitution of Pakistan has been interpreted by the Supreme Court of Pakistan as limiting the availability of such review for a person who is subject to any law relating to the Armed Forces of Pakistan, including the Pakistan Army Act of 1952. The Supreme Court has stated that the High Courts and the Supreme Court may exercise judicial review over a decision of the Field General Court Martial on “the grounds of coram non judice, without jurisdiction or suffering from mala fides, including malice in law only” (Said Zaman Khan et al. v. Federation of Pakistan, Supreme Court of Pakistan, Civil Petition No. 842 of 2016, 29 August 2016, para 73). Article 8, paragraph 1, of the Constitution provides that any law which is inconsistent with fundamental rights guaranteed under the Constitution is void, but this provision does not apply to the Pakistan Army Act of 1952 by virtue of a constitutional amendment (ibid., para 125). Thus, it is not clear whether judicial review of a decision of a military court is available on the ground of the rights set forth in Article 36, paragraph 1, of the Vienna Convention.”
It would be instructive to mention here that the ICJ while referring to earlier decisions points out in para 142 that, “The Court takes note of the decision of the Peshawar High Court in 2018. The High Court held that it had the legal mandate positively to interfere with decisions of military courts “[i]f the case of the prosecution was based, firstly, on no evidence, secondly, insufficient evidence, thirdly, absence of jurisdiction, finally malice of facts & law” (Abdul Rashid et al v. Federation of Pakistan, High Court of Peshawar, Writ Petition 536-P of 2018, 18 October 2018, pp. 147-148). The Government of Pakistan has appealed the decision and the case was still pending at the close of the oral proceedings in the present case.”
While endorsing India’s position, the ICJ observed in para 143 that, “The Court confirms that the clemency process is not sufficient in itself to serve as an appropriate means of review and reconsideration but that
“appropriate clemency procedures can supplement judicial review and reconsideration, in particular where the judicial system has failed to take due account of the violation of the rights set forth in the Vienna Convention” (Avena and Other Mexican Nationals (Mexico v. United States of America), Judgment, I.C.J. Reports 2004 (I), p. 66, para 143).”
Briefly stated, it is also pointed out ahead in this same para 143 that, “The evidence before the Court suggests that two clemency procedures are available to Mr Jadhav: a mercy petition to the Chief of Army Staff within 60 days of the decision by the Appellate Court and a mercy petition to the President of Pakistan within 90 days of the decision of the Chief of Army Staff on the mercy petition (see paragraph 29 above). The outcome of the petition submitted by Mr Jadhav to the Chief of Army Staff (see paragraph 140 above) has not, however, been made known to the Court. No evidence has been submitted to the Court regarding the presidential clemency procedure.”
It is then again reiterated in para 144 what India consistently maintains that, “In light of these circumstances, the Court considers it imperative to re-emphasize that the review and reconsideration of the conviction and sentence of Mr Jadhav must be effective.”
To say the least, para 145 then observes that, “In this regard, the Court takes full cognizance of the representations made by Pakistan. During the oral proceedings, the Agent of Pakistan declared that the Constitution of Pakistan guarantees, as a fundamental right, the right to a fair trial; that the right to a fair trial is “absolute” and “cannot be taken away”; and that all trials are conducted accordingly and, if not, “the process of judicial review is always available”. Counsel for Pakistan assured the Court that the High Courts of Pakistan exercise “effective review jurisdiction”, giving an example of the decision of the Peshawar High Court in 2018 (see paragraph 142 above). The Court points out that respect for the principles of a fair trial is of cardinal importance in any review and reconsideration of the conviction and sentence of Mr Jadhav to be effective. The Court considers that the violation of the rights set forth in Article 36, paragraph 1, of the Vienna Convention, and its implications for the principles of a fair trial, should be fully examined and properly addressed during the review and reconsideration process. In particular, any potential prejudice and the implications for the evidence and the right of defence of the accused should receive close scrutiny during the review and reconsideration.”
What cannot be dismissed lightly is what is stated in para 146 which says categorically that, “The Court notes that the obligation to provide effective review and reconsideration can be carried out in various ways. The choice of means is left to Pakistan (cf. LaGrand (Germany v. United States of America), Judgment, I.C.J. Reports 2001, p 514, para 125). Nevertheless, freedom in the choice of means is not without qualification (Avena and other Mexican Nationals (Mexico v. United States of America), Judgment I.C.J. Reports 2004 (1), p. 62, para 131). The obligation to provide effective review and reconsideration is “an obligation of result” which “must be performed unconditionally” (Request for Interpretation of the Judgment of 31 March 2004 in the Case concerning Avena and Other Mexican Nationals (Mexico v. United States of America), Judgment, I.C.J. Reports 2009, p. 17, para 44). Consequently, Pakistan shall take all measures to provide for effective review and reconsideration, including, if necessary, by enacting appropriate legislation.”
Suffice it to say, para 147 then states that, “To conclude, the Court finds that Pakistan is under an obligation to provide, by means of its own choosing, effective review and reconsideration of the conviction and sentence of Mr Jadhav, so as to ensure that full weight is given to the effect of the violation of the rights set forth in Article 36 of the Vienna Convention, taking account of paragraphs 139, 145 and 146 of this Judgment.”
Simply put, para 148 then observes that, “The Court recalls that it indicated a provisional measure at its disposal to ensure that Mr Jadhav is not executed pending the final decision in the present proceedings (Jadhav (India v. Pakistan), Provisional Measures, Order of 18 May 2017, I.C.J. Reports 2017, p. 246, para 61 (I)). The Court considers that a continued stay of execution constitutes an indispensable condition for the effective review and reconsideration of the conviction and sentence of Mr Jadhav.”
Most importantly, it is then held in the final para 149 that, “For these reasons,
THE COURT,
(1) Unanimously,
Finds that it has jurisdiction, on the basis of Article I of the Optional Protocol concerning the Compulsory Settlement of Disputes to the Vienna Convention on Consular Relations of 24 April 1963, to entertain the Application filed by the Republic of India on 8 May 2017;
(2) By fifteen votes to one,
Rejects the objections by the Islamic Republic of Pakistan to the admissibility of the Application of the Republic of India and finds that the Application of the Republic of India is admissible;
(3) By fifteen votes to one,
Finds that, by not informing Mr Kulbhushan Sudhir Jadhav without delay of his rights under Article 36, paragraph 1 (b), of the Vienna Convention on Consular Relations, the Islamic Republic of Pakistan breached the obligations incumbent upon it under that provision;
(4) By fifteen votes to one
Finds that, by not notifying the appropriate consular post of the Republic of India in the Islamic Republic of Pakistan without delay of the detention of Mr Kulbhushan Sudhir Jadhav and thereby depriving the Republic of India of the right to render the assistance provided for by the Vienna Convention to the individual concerned, the Islamic Republic of Pakistan breached the obligations incumbent upon it under Article 36, paragraph 1 (b) of the Vienna Convention on Consular Relations;
(5) By fifteen votes to one
Finds that the Islamic Republic of Pakistan deprived the Republic of India of the right to communicate with and have access to Mr Kulbhushan Sudhir Jadhav, to visit him in detention and to arrange for his legal representation, and thereby breached the obligations incumbent upon it under Article 36, paragraph 1 (a) and (c), of the Vienna Convention on Consular Relations;
(6) By fifteen votes to one
Finds that the Islamic Republic of Pakistan is under an obligation to inform Mr Kulbhushan Sudhir Jadhav without further delay of his rights and to provide Indian consular officers access to him in accordance with Article 36 of the Vienna Convention on Consular Relations;
(7) By fifteen votes to one
Finds that the appropriate reparation in this case consists in the obligation of the Islamic Republic of Pakistan to provide, by the means of its own choosing, effective review and reconsideration of the conviction and sentence of Mr Kulbhushan Sudhir Jadhav, so as to ensure that full weight is given to the effect of the violation of the rights set forth in Article 36 of the Convention, taking account of paragraphs 139, 145 and 146 of this Judgment;
(8) By fifteen votes to one
Declares that a continued stay of execution constitutes an indispensable condition for the effective review and reconsideration of the conviction and sentence of Mr Kulbhushan Sudhir Jadhav.”
For the sake of brevity, it must be mentioned here that only one Judge of Pakistan who was the Judge ad hoc Jilani dissented and voted against but 15 Judges voted in favour and they include President Yusuf, Vice-President Xue; Judges Tomka, Abraham, Bennouna, Cancado Trindade, Bhandari, Robinson, Crawford, Gevorgian, Salam and Iwasawa.
To conclude, ICJ has rightly called Pakistan’s bluff in Kulbhushan Jadhav’s case. The military courts of Pakistan cannot be trusted. The trial has to be by a civilian court. Jadhav has to be provided consular access and legal aid. Pakistan’s bluff has been very rightly exposed especially in the last para 149 wherein it has pointed out 8 points on which Pakistan has grievously erred and where it has to mend its ways! Pakistan’s bluff thus stands truly exposed before the world much to Pakistan’s chagrin but we can’t help it as it has to blame its ownself for consistently denying what India rightfully demanded but like an irresponsible nation it kept on denying and now after being chastened by this ICJ’s latest decision vows that it would behave like a responsible nation! If it still does not behave then India has the option to again approach ICJ! Pakistan knows it all too well! So it must start behaving from now onwards and simultaneously stop bluffing the world!
