June 22,2018:
Centre has banned terror organisation Al-Qaida in Indian Subcontinent (AQIS) and all its manifestation under the stringent Anti-Terror Law i.e Unlawful Activities (Prevention) Act, as per an official order.
A notification in this regard was issued by Home Ministry on June 19, which stated “both Al-Qaida in Indian Subcontinent (AQIS) and Islamic State of Iraq and the Sham-Khorasan (ISIS-K), an Afghanistan-based affiliate of ISIS, have been declared unlawful by the Union home ministry as they were found to be radicalising Indian youths for ‘global jihad’ and encouraging terror acts on Indian interests.”
While taking cognizance of continued acts of terrorism both in India and neighbouring countries, Ministry in its order stated that these organistaion has been promoting and encouraging terror acts.
Ministry in its order pointed out that these organisations have persistently attempted radicalisation and recruitment of youths from India.
Order states that said that ISKP/ISIS Wilayat Khorasan has been promoting and encouraging terrorism in Indian Sub-continent, adding that organisation has been committing terrorist acts to consolidate its position by recruiting youths for ‘global jihad’ and to achieve the objective of establishing its own ‘caliphate’ by overthrowing democratically elected governments.
Ministry warned that outfits that have been banned consider India and Indian interests as its targets.
Ministry stated that radicalisation of youths was a matter of grave concern both for national and international peace.
At Present, 39 terror outfits including ISIS, LeT, Jaish and BKI have been banned under UAPA (Unlawful Activities (Prevention) Act).
Source PTI
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