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  • Every Indian Should Salute Brave Soldier Aurangzeb

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Every Indian Should Salute Brave Soldier Aurangzeb

Courtesy/By: Sanjeev Sirohi  |  05 Jul 2018     Views:2188

A brave and die hard nationalist like Aurangzeb Khan can never die. His life is the biggest offering that he himself voluntarily sacrificed for the nation! No weapon, no terrorist, no Pakistan, no China or any other country can ever kill the likes of brave soldiers like Aurangzeb of 44 RR who belonged to 4 Jammu and Kashmir Light Infantry at Shadimarg in Shopian and hailed from the village Salani in Poonch district of Jammu.

                                   Any Indian who does not feel to salute Aurangzeb can never be a true Indian! What Aurangzeb has done so willingly cannot be done even by me and I candidly acknowledge this! No award, no Bharat Ratna, no Nobel Prize, no Paramveer Chakra or any other award can ever honour Aurangzeb because Aurangzeb stands tallest above all these petty awards!

                                     Even after being captured by terrorists and even after being tied to a tree, he did not show any sign of fear nor did he plead to be spared. He voluntarily acknowledged his brave role in eliminating several terrorists along with Maj Shukla when cross questioned by terrorists without showing any sign of fear! He could have blamed others for killing terrorists and could have escaped being killed but he dared to confront them and didn’t fear for his life nor pleaded for mercy!

                                   Aurangzeb is our national pride, national icon and no politician, no political party can ever mock at him by denying him any award because he stands above all such petty considerations and his supreme sacrifice is the biggest testimony to it. The biggest tribute that we can pay to Aurangzeb is by adopting zero tolerance policy towards terrorists and Pakistan! No license should ever again be given to Pakistan or terrorists in the name of Ramzan because this tantamount to mocking at Ramzan which under no circumstances can ever be associated with terrorists and Pakistan who leave no opportunity to slaughter our citizens and soldiers whenever they get any opportunity to do so!

                               Mohammad who is Aurangzeb’s brother and who himself serves in the Army and is currently posted in Pune was very angry over the cowardly and dastardly manner in which his brother Aurangzeb was murdered by terrorists after capturing him at gun point says point blank: “We want justice for Aurangzeb. The terrorists who carried out his assassination must be eliminated. We want revenge. I am myself prepared to do this. Post me in Kashmir and I will see to it that I kill my brother killers ruthlessly. I spoke to Aurangzeb on Thursday morning, the day he was kidnapped, we both planned to celebrate Eid in a grand way with our parents in our native village.” His anger stands perfectly justified. Every patriotic Indian stands with him, his father and mother in this hour of grief! He certainly deserved to live much longer but terrorists killed him!

                                    How long will politicians plead ceasefire for terrorists, traitors and Pakistan? How long will politicians plead “talks and dialogues” with these rogues? How long will politicians refuse to learn anything from past experiences like the brutal murder of Lieutenant Umar Fayyaz and continue appeasing terrorists and Pakistan? How long will Most Favoured Nation (MFN) status for Pakistan continue since 1996 unilaterally like unilateral ceasefire till now? How long will Pakistan enjoy benefit of Indus Water Treaty will killing our citizens mercilessly?

                                                    Mohammad Haneef Khan who is Aurangzeb’s father who is himself an ex-serviceman stands perfectly justified when he says that, “I want to ask PM Modi if he’s listening to me, why are you appeasing stone-pelters and separatists? Punish the terrorists who killed my son. Why was Ramzan ceasefire announced? Terrorists have no religion, then why operations were stopped against them during Ramzan? Why Pakistani flags are allowed to be waved openly in India?” What Mohammad Haneef has said is perfectly right and no sane person will ever question this!

                                         How can cases be withdrawn suddenly against more than 10,000 stone-pelters by J&K State Government? How can a crime be encouraged openly by a duly elected State Government? How can Centre too endorse it by doing nothing to stop this? Does Centre favour stone pelting on our soldiers! Never saw stone pelting on such a large scale as we are now seeing in PM Narendra Damodardas Modi’s Raj!

                                          Why this blind appeasement of Pakistan since 1947 which never deserved independence as an independent nation? Why whole of J&K not annexed? Why people of Pakistan Occupied Kashmir keep agitating against Pakistan and why India allowed Pakistan to get away with it? Why even after winning 1971 war decisively did we not annex Bangladesh as well as whole of Kashmir? Why we gave back more than 93,000 Pakistani soldiers who were captured as prisoners of war even though  they didn’t free more than 100 of our soldiers and they were ruthlessly tortured by Pakistani soldiers as testified by former Pakistan PM Zulfikar Ali Bhutto in his book who wrote that he could not sleep whole night as he could hear helpless cries of Indian soldiers being beaten mercilessly?

                                       Why Pakistani invader Gen Pervez Musharraf who masterminded Kargil intrusion as he himself claims that he entered about 15 km inside Indan territory to boost soldiers and terrorists to brutally slaughter our soldiers was given a red carpet welcome to India just 2 to 3 months after Kargil war and who had even dared to nuke India if we dared to step even one step inside Pakistani territory as Pakistani forces he feels alone has the right to intrude? Why the brutal torture of 5 soldiers of 4 Jat Regiment led by Captain Saurav Kalia who were tortured for not 5 days or 10 days or 15 days or 20 days but for nearly a month before blinding them with hot iron rods, maiming their body parts like nose, ears and even private parts before shooting them at head and then handing over dead body to India back? Why this was never raked up by India in any international forum even though former PM Atal Bihari Vajpayee along with former Defence Minister Jaswant Singh had assured the same to father of Captain Kalia?

                                       Why was “talks and dialogues” held with dreaded terror groups who were behind Kargil war and merciless killing of our soldiers? Why was Ramzan ceasefire declared which had to be revoked later? Why terrorists were given so freedom that they dared to then hijack plane which led to release of 3 dreaded terrorists including Omar, Mehmood Azhar, attack Indian Parliament, attack J&K State Assembly, Red Fort, etc and blow off train in which more than 300 people were killed in July 2006 near Mumbai?

                                           Why politicians never want Pakistan to be declared a “terror state” and named “Aatankistan” as demanded by Maulana Mehmood Madani  who is leader of Jamiat Ulama-i-Hind and MP from Bangalore Rajeev Chandrashekhar even though they demand the same from world at very international forum like UN? What is the real mystery behind this? Why is free license given to “traitors, terrorists and Pakistan” to kill our brave soldiers and others during Ramzan? Is Ramzan meant to kill Indians? How long will leaders fool themselves and this nation?

                                      Subramanium Swamy who hails from BJP which is the ruling party too is critical of his own party’s handling of J&K. He slams it as “political impotency” while calling for the dismissal of Mehbooba government who is too soft on terrorists and Pakistan and cutting Pakistan into 4 pieces! Why has Centre encouraged stone pelters to freely attack our soldiers by allowing withdrawal of criminal cases against them and instead allowing police to register FIR against soldiers in many cases like we saw when father of an Army officer approached Supreme Court to seek relief which he did get?

                                       What is happening now so brazenly in PM Modi’s time in Kashmir is most shocking and still he keeps appearing in fitness challenge along with his cabinet colleagues like Colonel Rajyavardhan Singh Rathore who inspite of having an Army background shamelessly does “fitness exercise” even as Pakistan kills many of our BSF soldiers in Samba along with an Assistant Commandant as also Aurangzeb and a senior journalist Shujaat Bukhari who was editor of “Rising Kashmir” and bombards our border areas forcing lakhs to migrate and here too many women and children are killed! Pakistan merges PoK with Pakistan but our politicians don’t have the guts to ensure the “full and final merger of J&K with India! Why can’t we also act similarly?

                                        Former CJI JS Khehar while in office as CJI had rightly said that, “How can one country have two flags, two Constitutions, two laws and two citizenship?” Why can’t Centre abrogate Article 370 and Article 35A which are most discriminatory and forbids Indians from outside the state to settle there or even appear in any exam there? What have we gained by it? Flags of Pakistan and ISIS! For how long this disgraceful appeasement will continue? No law, no Constitution, no Judge, no court not even Supreme Court can be above the unity and integrity of India which has to be ensured under all circumstances!

                                             Many small children tell me that Ramzan means the most sacred time when Pakistan and terrorists are given complete free hand by Centre headed by PM Narendra Damodardas Modi along with Home Minister Rajnath Singh to mercilessly kill our soldiers, journalists and all those who stay close to our border areas so that more soldiers and journalists get opportunity to join forces and press in their place! Who is responsible for it? Centre itself!

                                           What message is Centre sending by caring a damn for the repeated killings of our brave soldiers and instead appearing in news channels to issue “fitness challenge” to heroes, heroines, and others? What message is Centre sending by celebrating “Yoga Day” and caring a damn for the anger of the families of our brave soldiers like Aurangzeb who got killed because of this Ramzan ceasefire? Is this the biggest tribute that is being paid to our soldiers? Should we be proud of it?

                                      ISI plots attack on Pathankot and we invite ISI agents to inspect the place where attack was carried out! What is happening in our country? Who is the great military adviser who is advising and guiding our PM and Home Minister to resort to all such foolish and self-destructive actions like Ramzan ceasefire, continuing with MFN status for Pakistan unilaterally, retaining Article 370 and Article 35A, continue spending Rs 560 crore every year from taxpayers money on Hurriyat leaders who openly shout slogans favouring Pakistan, continue allowing Pakistan to take advantage of Indus Water Treaty which Modi had earlier himself criticised  and many more such foolish acts? On a concluding note, Aurangzeb is a national icon who needs no recommendation or citation or award or anything else from any leader or politician to be respected because every true Indian will salute him always for the supreme sacrifice that he has rendered without any hesitation!


Courtesy/By: Sanjeev Sirohi  |  05 Jul 2018     Views:2188

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Special Olympics International Football Championsh...
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Interest Of Victim And Society At Large Must Also ...
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Abolition of Colonial Decorum in Courts...
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Review And Reconsider Conviction And Sentencing Of...
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Plaintiff Cannot Be Forced To Add Parties Against ...
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Right To Shelter A Fundamental Right; State Has Co...
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Ban Advocates From Carrying Weapons Inside Court P...
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Enact Strict Law To Ensure Personal Safety Of Doct...
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Mere Aggressive Behaviour Of Wife Not A Ground Of ...
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Extra-Judicial Confession Of Accused Need Not In A...
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Every Indian Should Salute Brave Soldier Aurangzeb...
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Have A Functional National Law University Within 3...
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Establish Regional Bench Of AFT In The State Withi...
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No Politics Please Over Plan To Assassinate PM Mod...
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Free Mentally Ill Children And Formulate Policies ...
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SC Finally Steps In To Expedite POCSO Cases...
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Make BCCI A Public Body: Law Panel...
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Self-Styled Godman Asaram Awarded Life Until Death...
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19 Mar 2018     Views:895
Finance Act-2018 And Customs Act-1962 (Amendments)...
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Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:1133
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12 Feb 2018     Views:877
Shopian Firing: Major's Dad Moving SC For Quashing...
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Soldiers Have Every Legal Right To Kill Stone Pelt...
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Attack On Lawyers: Delhi HC Issues Notice To Delhi...
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Female Foeticide Must Be Punished Most Strictly...
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New Consumer Protection Bill 2018 Will Entail More...
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CJI Brings Out A Roster To Allot Cases...
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Five Year Jail Term For Lalu In Third Fodder Scam ...
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SC Quashes All The 88 Mining Leases In Goa...
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Prevention Of Money Laundering Act -2002 (PMLA-20...
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Prevention Of Money Laundering Act-2002 Amended ...
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Prevention Of Money Laundering Act-2002 PMLA...
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Right to Know...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
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