IRFAN SHAIKH Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant criminal appeal has been filed by the appellant, Irfan Shaikh alias Irfan Khan, under Sec. 21 (4) of the National Investigation Agency Act, 2008 (hereinafter referred to as "Act, 2008"), challenging the order dtd. 21/10/2021 of refusal of bail to the appellant by the learned Special Judge, N.I.A./A.T.S./Additional District and Sessions Judge, Court No.3, Lucknow in Bail Application No. 6152 of 2021 : Irfan Khan alias Irfan Shaikh Vs. State of U.P.

(2.) It transpires that S.I. Vinod Kumar had furnished an information to A.T.S. that some anti-national/anti-social elements and religious organizations, on the dictate of ISI and foreign organizations, have indulged in getting the peoples converted in Islam by getting funds from foreign countries for this purpose. Such anti-national/anti-social elements have targeted the people by creating and promoting rumor about other religion by giving hatred speech, by insulting the religion and religious feelings of a class of citizens with deliberate and malicious intention. It also alleged that such anti-social and anti national have targeted the peoples of weaker Sec. of the society, children, women and people belonging to Scheduled Caste and Scheduled Tribes etc. Their object and goal is to change the demography of country by converting the citizen from one religion to another religion and to disturb the peace and tranquility of society and to disturb the public order.

(3.) Heard Shri O.P. Tiwari and Shri Furkhan Pathan, learned Counsel for the appellant, Shri S.N. Tilhari, learned Additional Government Advocate for the State-respondent and perused the material brought on record.