ZABIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Challenging the order of dismissal of his bail petition, accused No.16 in Spl.C.C.No.320/2020 on the file of 69th Addl. City Civil and Sessions Judge (Spl. Court for trial of NIA cases), Bengaluru has preferred this appeal.

(2.) The brief facts of the case are as follows: On 10/1/2020, Shri Niranjan Kumar C, Inspector, CCB, Economic Offences Wing, Bengaluru City submitted a written complaint at Suddaguntepalya Police Station, Bengaluru to the effect that, Mehaboob Pasha (A-1), resident of Gurappanapalya, Bengaluru, Karnataka in association with Khaja Moideen (A-2), who was accused in several cases registered in Tamil Nadu related to terrorism, murder etc. formed a terror group with young Muslims in South India. They selected their base at Bengaluru. They conducted several criminal conspiracy meetings at the house of accused Mehboob Pasha (A-1) and Zabiulla (A- 16) and at the Al-Hind Office in Bengaluru and other places in Karnataka and Tamil Nadu since April, 2019. They propagated the ideology of the proscribed terrorist organization ISIS. They conspired to collect Arms and Explosives for murdering Hindu leaders and police officers thereby creating communal riots. They recruited vulnerable Muslim youths with intention to carry out terrorist attacks in South India especially in Karnataka and Tamil Nadu.

(3.) Based on the said written complaint, Crime No.10/2020 dtd. 10/1/2020 under Sec. 153A, 121A, 120B , 122, 123, 124A and 125 of Indian Penal Code, 1860 and Sec. 13, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 ('the UAP Act' for short) was registered at Suddaguntepalya Police Station, Bengaluru, Karnataka against Mehaboob Pasha (A-1) and 16 others.