RIZWAN AHMED @ KHALI @ AZAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under Sec. 21 of the National Investigation Agency Act, 2008 ("the NIA Act") is directed against an order dtd. 10th May, 2021, passed by the learned Special Judge (NIA), on an application (Exhibit-174) in NIA Special Case No.3 of 2016, preferred by the appellant - accused no.1 for enlarging him on bail during the pendency of the said case, whereby the said application came to be rejected.

(2.) Shorn of unnecessary details, the background facts leading to this appeal can be stated as under:

(3.) The gravamen of indictment against the appellant is that the appellant was involved in the criminal conspiracy with co- accused no.2 Mohsin and wanted accused Ayaz Mohammed and Yusuf in propagating the jihadi related activities of ISIS with the common objective and intention to join ISIS, a banned terrorist organization, and to participate in its terrorist activities. In pursuance of the aforesaid criminal conspiracy the appellant and co-accused Mohsin started making efforts to instigate, intimidate and influence vulnarable Muslim youths of Malvani (Malad) Mumbai with a view to compel them to become Fidayeen or to leave for Hijart with an ultimate objective of motivating them to join ISIS.