October 12, 2018;
As per reports in Pakistani Media, Supreme Judicial Council of Pakistan had recommended his removal as the High Court Judge.
Report in 'The Express Tribune' has said that the council unanimously was of the opinion that Siddiqui’s speech against the ISI on July 21 was hideous of a High Court Judge. The council is headed by Chief Justice of Pakistan Mian Saqib Nisar.
At an event organised by the Rawalpindi District Bar Association, Siddiqui had said that the said Security Agency (Pakistan's ISI) wanted former Prime Minister Nawaz Sharif & his daughter Maryam to remain in jail till the elections in the country got over which were held on 25 July.
He had reportedly alleged that the ISI was involved in “manipulating judicial proceedings” and also forming Court Benches at its will.
According to Siddiqui, the ISI had asked Islamabad High Court Chief Justice Muhammad Anwar Khan Kasi that they did not want Nawaz and Maryam out of jail before elections.
They had also allegedly asked the Chief Justice to keep Siddiqui out of the bench hearing the 'Avenfield Case'.
The Judge was also said that the Pakistan Judiciary is in control of “those with guns”.
He too alleged the role of the Pakistan Army in a major protest/sit-in organised by Imran Khan’s Pakistan Tehreek-e-Insaf (PTI) in Rawalpindi in 2017.
Source: Zee News
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