ABDUL RASHID SHEIKH Vs. NIA

JUDGEMENT

(1.) The present petitioner was arrested on 9/8/2019 in connection with the case registered by NIA as RC-10/2017/NIA/DLI dtd. 30/5/2017 under Ss. 120B/121/121A IPC and Ss. 13, 16, 17, 18, 20, 38, 39 and 40 of Unlawful Activities (Prevention) Act, 1967.

(2.) The case of the prosecution is that based on credible information that Hafiz Muhammad Saeed, Amir of Jammat-ud-Dawah and secessionist and separatist leaders, including members / cadres of the Hurriyat Conference, have been acting in connivance with active militants of proscribed terrorist organizations viz. Hizb-ul-Mujahideen (HM), Dukhtaran-e-Millat, Lashkar-e-Taiba (LeT), and other terrorist organizations / associations / gangs for raising, receiving and collecting funds domestically and abroad through various illegal channels, including hawala, for funding separatist and terrorist activities in Jammu and Kashmir.

(3.) The investigation revealed that various terrorist organizations viz. Jammu Kashmir Liberal Front (JKLF), HM, LeT, in connivance with various secessionist groups particularly the APHC / Hurriyat Conference and its constituents funded by Pakistan and its agencies and terror groups have entered into a criminal conspiracy to wage war against the Government of India. Hurriyat leaders and their supporters were and are following the ideology of 'freedom' i.e. secession of the State of Jammu and Kashmir from the Union of India.