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India made its second round of arguments before the ICJ.
Harish Salve has begun the case seeking an exception to be insulted before the International court by Pakistan where the stated India as “Shameless” and “arrogant”. He stated that just to mislead the court Pakistan has mischaracterized India’s reading of the report on Military Courts.
Salve said three attempts were made by Pakistan to derail the proceedings which were completely failed. First when Pakistan’s allegation that India was blocking cross-examination of Deputy High Commission JP Singh – Salve says Court had held that the issue was not relevant. Then Pakistan attempted to produce a video of Jadhav’s purported confession on February 18, before the oral hearings. The Court had declined to take the video on record. Pakistan attempted to bring evidence which was declined through oral submissions. And the Bio-data mention that Jadhav was a former Indian Navy officer. This would be proof of his Indian nationality.
Salve has brought that Article 36 of the Vienna Convention on Consular Relations came into play after Jadhav’s arrest. If Jadhav had been involved in subversive activities, irrespective of whether or not he had an Indian passport, he would have been tried for espionage.
India has repeatedly asked for a copy of the judgment convicting Jadhav, and the charges against. There would be no threat to the security of Pakistan if they share these documents. He stated that even the International Commission of Jurists and European Parliament have criticized the functioning of Pakistan’s Military Courts. Pakistan has defended them by relying on reports by military experts.
Jadhav has become a pawn in Pakistan’s tool to divert international scrutiny from itself, Salve. Refers to “dastardly” terror attack in Pulwama on February 14 and Jadhav’s trial was completed in 4-6 months. What happened to the 150 people killed in the Mumbai terror attacks? Salve.
He concluded that the time has come for this Court to make Article 36 a potent weapon for the protection of human rights. The relief sought by India was read by Deepak Mittal, Joint Secretary of Ministry of External Affairs.
President Abdulqawi Ahmed Yusuf speaks on appointment for an ad-hoc judge for Pakistan in the Jadhav case.
Judge ad-hoc Gilani (chosen by Pakistan) was given case files and participated in all court deliberations before these hearings. He will receive all transcripts of oral proceedings. He will continue to participate.
The court will again continue for Pakistan’s second round of oral submission.
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