MEHBOOB PASHA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Challenging the order passed on his application for interim bail, accused No.1 in Spl.C.No.320/2020 on the file of XLIX Addl City Civil and Sessions Judge (Spl Judge for trial of NIA cases), Bengaluru has preferred this appeal.

(2.) The appellant and 22 others are being tried in the said case for the offences punishable under Ss. 153A, 121A, 122, 123, 124A, 125 read with Sec. 120B of IPC and Ss. 13, 18 and 20 of Unlawful Activities Prevention Act, 1967 ('UAP Act' for short) on the basis of charge sheet filed by NIA.

(3.) It is alleged that the appellant and his co-accused motivated by fanatic religious ideologies formed terrorist gang by name Al Hind, joining hands with the terrorist organization by name Islamic State of Iraq and Syria (ISIS), hatched conspiracy to break the sovereignty of India and to establish Islamic Caliphate. It was further alleged that to break the unity and security of India, they mobilized funds, fetched arms and ammunitions, indoctrinated the muslim youth to indulge in terrorist activities and in that direction were training them in martial arts and weapons' handling etc. They have built up terrorist groups to carry out attack on public transport, made preparations to attack Hindu leaders, Police Officials and high profile individuals in Karnataka and Tamil Nadu.