On Thursday, a National Investigation Agency (NIA) Court discharged four persons in an alleged terror funding case against Falah-i-Insaniyat Foundation (FIF) and stated material placed before the court is not sufficient.

Special Judge NIA, Praveen Singh ordered that "I find that the material placed before the court is not sufficient to raise grave suspicion of commission of offences punishable under the Section 17,20 and 21 of UA(P) Act and u/s 120B IPC by accused Mohd. Salman, Mohd.Saleem, Arif Gulam Bashir Dharampuria and Mohd. Hussain Molani. The accused are accordingly discharged for these offences".

The judge said:

"I find that although the activities of accused Mohd. Salman were suspicious in nature and he along with other co-accused was engaged in illegal activities of Hawala transactions, however, the prosecution has failed to bring forth any evidence which would raise grave suspicion that either the funds that were being sent from Dubai and were being received by accused Mohd. Salman through other accused was terror funds/funds originated from terrorist organizations or that these funds were intended to be used for terror activities i.e. creation of sleeper cells/sympathizers/hideouts/ logistic support for the terrorists of LeT/ JuD and FIF."

 According to the investigation agency charge sheet against three persons - Mohammad Salman from Delhi, Mohammad Salim from Rajasthan and Mohammad Kamran (absconding), a native of c - in a case related to the FIF.

Later NIA filed a supplementary charge sheet against one more accused.

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