KHALEEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these appeals filed under Sec. 21 of National Investigation Agency Act, 2008 ("NIA Act" for short), appellants challenge common order passed below Exhibits- 12, 13 and 14 in Special Case No. 58/2023 by learned Additional Sessions Judge, Aurangabad, thereby refusing bail to them.

(2.) On 21/9/2022 FIR is lodged by Rahul Rode, Assistant Police Inspector, Anti Terrorism Squad, Aurangabad alleging that, a secret information was received that on 23/11/2021 near Jama Masjid of Chikalthana, training of karate was arranged for Muslim youths. At that place a banner i.e. "Healthy People Healthy Nation" was displayed. In the said program, Secretary Mohsin Nadvi of Popular Front of India Organization ("PFI" for short) has given a speech propagating that Muslims in India are subjected to mob lynching and Central Government is attacking Muslim people through Hindu organizations in different States. The coming period is difficult for Muslims. Therefore, PFI is working for making Muslim youths physically capable. Similar program was held by PFI on 27/11/2021 at Samosa Ground, Katkat Gate, Aurangabad. In the said program, District President of PFI Irfan Milli and General Secretary Saber were present. They stated in their speeches that present period is difficult for Muslim community. Indian Government is daily conspiring against Muslims. Therefore with a view to resist the Indian Government with arms they are conducting camps. Therefore, Muslim youths should become members of PFI on large scale.

(3.) As per the secret information received from the sources on 3rd and 4/7/2022, PFI had arranged arms and physical training at a hall in front of Masjid-a-Mansab Mir at Naregaon. In the said workshop District President of PFI Imran Shaha and other followers of PFI were present. Except limited trainees nobody else was allowed there. It was learnt that in the said workshop Muslim youths were trained and encouraged to fight against Indian Government with arms and might to protect Muslim religion. It is also learnt that Managing Committee members of PFI namely Sayyad Faisal Sayyad Khaleel resident of Aurangabad and Abdul Hadi, resident of Jalna (appellants in Appeal No. 358/2025) and Parvez Khan, resident of Aurangabad gave hate speeches propagating that Central Government is implementing CAA, NRC, Hijab Ban, Triple Talaq Ban, which are against Muslim religion. They make statement which create unrest, discontent and incite the mob. They call upon Muslim people to fight with arms and to commit Jihad.