On Friday, the Apex Court allowed jailed JKLF chief Yasin Malik to cross-examine witnesses in two cases through video conferencing from Tihar Jail.
The order came on a plea filed by the Central Bureau of Investigation (CBI) seeking transfer of the trials in the 1989 case of the kidnapping of Rubaiya Sayeed, daughter of former union minister Mufti Mohammed Sayeed, & the 1990 Srinagar shootout case, from Jammu to New Delhi.
The plea is over the two cases in which four Indian Air Force (IAF) personnel were killed on January 25, 1990 in Srinagar & the abduction which took place on December 8, 1989.
A bench of Justices Abhay S Oka & Ujjal Bhuyan perused the report submitted by the registrar IT of Delhi High Court & registrar general of the Jammu & Kashmir High Court regarding facilities of video conferencing available in Tihar jail & Jammu respectively.
The top court noted the Jammu sessions court was "well-equipped" with the video-conferencing system enabling the virtual examination.
It also recorded the submission of Malik that he does not wan to engage a lawyer for cross-examination of witnesses.
Rubaiya, who was freed five days after her abduction when the then BJP-backed V P Singh government at the Centre released five terrorists in exchange, now lives in Tamil Nadu. She is a prosecution witness for the CBI, which took over the case in the early 1990s.
Malik has been lodged in Tihar Jail after he was sentenced by a special NIA court in May 2023 in a terror-funding case.
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