July,3,2016:
A petition has been filed in Court for seeking lodging of a sedition case against Asaduddin Owaisi AIMIM chief,in Meerut.
Meanwhile BJP and the JD(U) have demanded legal action against him while seeking his immediate arrest.
This is in wake of Owaisi's decision to extend legal help to suspects arrested by NIA on the allegation of being members of an ISIS module.
BJP has accused him of "betraying" the Nation and is seeking legal action against him for "helping" the terror group activists.
T Raja Singh, Telangana BJP MLA has demanded immediate arrest of the Owaisi who is a Lok Sabha MP from Hyderabad.
TRS government is requested to register a sedition case against him with demand that Owaisi be put behind bars.
Petition has been filed by Sh. Anil Kumar Bakshi, a member of UP Bar Council.
It is alleged that Owaisi's remark shows that he is supporting Terrorism in the Country.
The hearing on the complaint will be held on July 6 before the subordinate Court.
On Friday Owaisi had said that his party would provide legal aid and help to the persons arrested by the NIA on charges of involvement in an alleged ISIS terror module, but he simultaneously asserted his party does not support terrorism in any form.
Mukhtar Abbas Naqvi, Senior BJP leader and Union minister on his part alleged that Owaisi is giving "oxygen" to terrorists and that he is being looked upon as "standing with extremists".
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