FAIZAN KHAN Vs. FAIZAN KHAN

JUDGEMENT

(1.) Present petition has been filed under section 439 Cr.P.C. seeking regular bail in pursuance to FIR No.59/2020 registered at Police Station Crime Branch, investigated by the Special Cell, New Delhi for the offences punishable under section 147/148/149/120B IPC.

(2.) To oppose the present petition, the State has filed the status report stating therein that on 06.03.2020, source information was received in the Crime Branch that the communal riot incidents of February 23-25, 2020 in Delhi were pre-planned and the same were hatched by one Umar Khalid, a student of Jawahar Lal University (JNU) and his associates and that all linked with different-2 groups. As per pre-planned conspiracy, the accused Umar Khalid gave provocation speeches at various places and appealed to minority gathering to block roads and other public places during the visit of Mr. Donald Trump, Hon'ble President of USA on February 24/25, 2020, so that a propaganda may be flashed at international platform that the Minorities in India are being tortured. To achieve this objective, firearms, inflammable substances, petrol bombs, acid bottles, stones, sling shots and other dangerous articles were gathered at various places including Maujpur, Jafarabad, Chand Bagh, Gokulpuri and Shiv Vihar, Delhi. In order to achieve target, initially Jamia students along with locals and others started riots in the garb of anti-CAA protest which was passed by the Parliament in December 2020.

(3.) Thereafter, a Jamia Coordination Committee (JCC) was formed, which included various groups and organizations, and with a pre-planned and predetermined strategy, protests against CAA started at various sites in Delhi. The said protest leads to various intermittent violent activities at various places of NCT of Delhi. The said pre-planned protests finally ended with riots incidents at the various places in the Trans Yamuna area mainly in North East Delhi area between February 24/25, 2020.