Allow Cookies!
By using our website, you agree to the use of cookies
The hearing between India and Pakistan in the case of Kulbhushan Jadhav continued at the International Court of Justice (ICJ) for the second day.
Pakistan made its first round of arguments for day 2. Queen’s Counsel Khawar Qureshi made arguments on behalf of Pakistan. Qureshi said that this incarnation of India is one that he does not recognize. He had Claimed for Jadhav’s immediate release is outlandish.
He questioned that, When did Jadhav retire and at what age? What evidence is there that Jadhav retired from the Armed Forces? Why was he is possession of an authentic Indian passport with a cover name? Qureshi refers to Indian media’s coverage of Jadhav case. Refers to stories by Karan Thapar and Praveen Swami. Qureshi has referred to Chandan Nandy article published in The Quint. It’s taken a journalist to raise the question of the passport issue, Qureshi.
The statement made by NSA Ajit Doval in 2014 was referred, which was published in 2016 without retraction: “Pakistan’s vulnerabilities many times higher than that of India. Once they know that India has shifted gear from the defensive offense, they will find that it is unaffordable for them. You can do one Mumbai, you may lose Balochistan. There is no nuclear war involved and there is no troops engagement. If you know the tricks, we know the tricks better than you.”
Three cases of abuse made by India was pointed out by Qureshi stating that
Qureshi made reference to Narendra Modi’s purported claim that rapists will be hanged within days and dismisses India’s claims that Pakistan does not have an independent appellate procedure. High Court of Peshawar set aside more than 70 convictions made by Military Courts and made conclusive statements.
86540
103860
630
114
59824