Lebanon’s Military Judiciary takes over investigations into Port Explosion

The Military Court received the investigation case in the Beirut port explosion to conduct interrogations and issue arrest warrants against the suspects, until a forensic investigator is appointed over the matter and the case is returned to the Judicial Council.

In parallel, the State Prosecution gave instructions to the security forces to handover the detainees who are held pending investigation, to be referred to the Government Commissioner to the Military Court, Judge Fadi Akiki, to press charges against them and refer them to the Military Investigation Judge for questioning.

Sources told Asharq Al-Awsat that the military court received the case and that Akiki began studying the preliminary investigations and would press charges against the detainees and all the individuals who would be found involved, whether premeditatedly or due to their negligence.

Judicial sources also told Asharq Al-Awsat that the military judiciary investigations were temporary until a judicial investigator is appointed after the resigned government decided to refer the case to the Judicial Council.

While sources believed that the referral to the Judicial Council was aimed at blocking the way to the demands for an international investigation committee, which is rejected by the President Michel Aoun and Hezbollah, other observers noted that the Council taking over the issue would mean that the case was a “threat to the country’s internal security a disruption of civil peace.”

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