SEYID NABEEL AHAMMED Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred by accused No.2 against the order of the Special Court for the Trial of NIA Cases, Ernakulam dtd. 11/4/2025 in Crl.M.P.No.106/2025 in S.C.No.1/2024/NIA. By the impugned order, the learned Special Judge dismissed the bail application filed by the appellant/accused No.2.

(2.) The prosecution case as revealed from the final report is as follows:

(3.) The specific charge alleged against the appellant in the final report is that he being an active cadre of Popular Front of India (PFI) and having involved in violent criminal activities of PFI, got acquainted with Mathilakath Kodayil Ashif @ Ashif (A-1) at Thrissur, associated with India Fraternity Forum (IFF), the overseas forum of PFI while in Qatar since 2012. In 2014, he knowingly and willingly subscribed to the violent jihadi ideologies of Jabath Al Nusrah, precursor to ISIS (pro-AQIS). In 2016, while in Qatar he knowingly and willingly conspired with the 1st accused to physically join ISIS, a proscribed terrorist organisation by performing Hijrah to the controlled territories of ISIS, which did not materialize. Thereafter, he knowingly and willingly conspired with the 1st accused to return to India, to establish an ISIS module in Kerala and recruit gullible youths to the module. They further conspired to become members of ISIS, raise funds for furthering the activities of ISIS and to perform Hijrah by committing crimes of looting the wealth of non-believers as a part of Ghanimah ideology. Subsequently, in 2017, the 1st accused and in 2020, the 2nd accused returned to India.