Lahore HC on Tuesday issued notices to Counter Terrorism Department (CTD) over a petition seeking to quash cases against UN-proscribed terrorist & Jammat-ud Dawah (JuD) chief Hafiz Saeed & 65 others.
The court in its notices sought a reply over the matter from the parties within 2 weeks.
The petition was submitted by a JuD affiliate, Malik Zafar Iqbal. The HC took up the matter for hearing on Aug 22.
Iqbal, in his petition, contended that the complaints are "without lawful authority & are of no legal effect", Dawn News reported.
Last month, the Counter-Terrorism Department (CTD) officials arrested Saeed in Gujranwala, Punjab. The terrorist was charged with gathering funds for banned outfits.
On July 3, top 13 leaders of the banned Jammat-ud Dawah (JuD), including Saeed & Naib Emir Abdul Rehman Makki, were booked in nearly 2 dozen cases of terror financing & money laundering under the Anti-Terrorism Act, 1997.
The Counter-Terrorism Department (CTD), which registered the cases in 5 cities of Punjab in Pakistan, had stated that Jammat-ud Dawah (JuD) was involved in terror funding collected through organisations including Al-Anfaal Trust, Dawatul Irshad Trust, & Muaz Bin Jabal Trust.
The terrorist was reportedly on his way to an Anti-Terrorism Court (ATC) in Gujranwalato seek bail when he was arrested.
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