1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL  APPEAL NO.  578  OF  2019

(Arising out of SLP(Crl.) No.7857 of 2018)

National Investigation Agency      …..Appellant(s)

:Versus:

Zahoor Ahmad Shah Watali     ....Respondent(s)

J U D G M E N T

A.M. K   hanwilkar    , J.

1.Leave granted.

2.The respondent is named as Accused No.10 in the First

Information Report dated 30

th

  May, 2017, registered by the

Officer­in­charge   of   Police   Station,   NIA,   Delhi,   for   offences

punishable under Sections 120B, 121 and 121A of the Indian

Penal Code (“IPC”) and Sections 13,16,17,18,20,38,39 and 40

of the Unlawful Activities (Prevention) Act, 1967, (for short

“the 1967 Act”). The respondent (Accused No.10) filed an

application for bail before the District and Sessions Judge,

2

Special Court (NIA), New Delhi, which came to be rejected on

8

th

  June, 2018. That order has been reversed by the High

Court of Delhi at New Delhi in Criminal Appeal No.768/2018

vide   order   dated   13

th

  September,   2018.   The   High   Court

directed release of the respondent on bail subject to certain

conditions. That decision is the subject matter of this appeal

filed by the prosecuting agency ­ the appellant herein.  

3.The   Designated   Court   opined   that   there   are   serious

allegations against the respondent Zahoor Ahmad Shah Watali

(Accused No.10) of being involved in unlawful acts and terror

funding in conspiracy with other accused persons; he had

acted as a conduit for transfer of funds received from terrorist

Accused  No.1  Hafiz   Muhammad   Saeed,  ISI,   Pakistan  High

Commission, New Delhi and also from a source in Dubai, to

Hurriyat   leaders/secessionists/terrorists;   and   had   helped

them in waging war   against the Government of India by

repeated   attacks   on   security   forces   and   Government

establishments and by damaging public property including by

burning schools etc. It then noted that the accusation against

3

the respondent (Accused No.10) was of being a part of a larger

conspiracy   to   systematically   upturn   the   establishment   to

cause secession of J & K from the Union of India.  Keeping in

mind the special provisions in Section 43D of the 1967 Act

and the exposition  in Hitendra Vishnu Thakur and Ors. Vs.

State of Maharashtra and Ors .,

1

 Niranjan Singh Karam

Singh Punjabi, Advocate Vs. Jitendra Bhimraj Bijjaya and

Ors.

2

,    Manohar   Lal   Sharma   Vs.   Union   of   India

3

  and

Jayanta Kumar Ghosh and Ors. Vs. State of Assam and

Anr.

4

,  it proceeded to analyse the material on record and

observed thus:  

“7.5Let me now see whether on the basis of the material

on record, allegations against the accused are prima facie

made out or not. Mindful of the fact that this is not the stage

to examine and analyze the evidence placed on record in

detail,   let   me   refer   to   the   same.   Allegation   against   the

accused that certain businesses of his, were just a front/

sham for routing of funds received from abroad/ terrorist A­

1/ High Commission, Pakistan/ Dubai/other sources and

that   there   were,   unaccounted   financial   transactions,   is

prima facie borne out from statement of the witnesses PW1,

1

  (1994) 4 SCC 602

2

  (1990) 4 SCC  76

3

  (2017) 11 SCC 783

4

  (2010) 6 Gauhati Law Reports 727

4

PW28 and PW29 and documents including D­202 & D­214.

It has also come in the statements of PW38 & PW39, who

prepared   balance   sheets   of   accused’s   firms/companies

namely Trison Farms and Constructions Pvt. Limited, M/s

Trison International, M/s Yasir Enterprises, M/s 3Y, M/s

Kashmir   Veneer   Industries   &   M/s   Three   Star,   that   the

accused   never   produced   any   supporting   documents   with

respect to remittances received from NZ­International Dubai­

FZC, owned by him; and that he did not even inform about

the actual execution of business despite asking of PW39. The

fact that the balance sheets of M/s Trison International, M/s

3Y   were   forcefully   got   signed   from   the   protected   witness

PW43 without providing him any document, has come in his

statement. It has also come in the statement of PW44 that

the audit report of the aforesaid companies were got signed

from him without producing books for verification.”

Again in paragraph 7.8 to 7.10 the Court observed:

“7.8The   fact   that   the   accused   received   money   from

abroad /A­1, chief of proscribed (terrorist) organization, HCP

(High Commission, Pakistan) and others and was passing on

the said funds to Hurriyat leaders, is prima facie borne out

from   D­152   read   with   statement   of   PW29   and   D­154

(Expert’s Report), as per which the signatures of the accused

on D­152 were compared with his admitted handwriting and

were verified and found to be similar. In view of the same,

the Ld. Defence counsel’s argument that the said document/

D­152 cannot be looked into at all even to form prima facie

opinion, cannot be accepted. Thus, the judgment of Hon’ble

Supreme   court   in  Manohar   Lal   Sharma’s   Case  (Supra),

relied upon Ld. Defence counsel is also of no assistance to

the accused. 

7.9Further,   the   association/proximity   of   Altaf   Ahmad

Shah @ Fantoosh (A­4), Farooq Ahmad Dar @ Bitta Karate

5

(A­6) with accused, is also prima facie borne out from the

statement of protected witness PW48. Accused’s links with

people who have role in governance of Pakistan and with

Hurriyat leaders has also prima facie come on record vide

statement of PW52, documents D­3, D­4 (e) etc. and other

material on record. 

7.10In   view   of   the   above   facts   and   circumstances,   the

statements   of   witnesses/material/documents   and   other

material placed on record by NIA, offences as alleged against

the accused are prima facie made out. Therefore, in view of

the   bar   under   proviso   to   Section   43D(5)   UA(P)   Act,  the

accused’s prayer for bail cannot be granted.” 

Further the Court observed:

“8.1.1    Ld.   Special   PP,   NIA   also   submitted   that   the

applicant/accused is an influential person/ business man

and has a  great clout in the valley,  as has come in the

statement   of   PW48.   All   the   witnesses   are   known   to   the

applicant/   accused.   There   is   every   likelihood   of   the

applicant/accused   influencing/   intimidating   witnesses/

tempering with evidence, in the event of his release even on

interim bail.” 

4.The  respondent  had  also  prayed for grant  of  bail on

health grounds, which plea was duly considered and rejected

in the following words:

“8.2I have duly considered the submissions made by both

the sides. Perusal of the record reveals that as and when

requested   by   the   accused,   he   was   provided   medical

treatment from time to time. Pursuant to the directions of

this court, the accused was taken to the premier medical

institute of India/AIIMS for necessary medical examination.

6

This   was   besides   being   provided   appropriate   medical

attention  to Jail hospital  and in­patient   treatment  at  Dr.

RML   hospital   from   01.09.2017   to   05.09.2017.   As   per

medical status report dated 26.09.2017, the accused was

extensively evaluated at Dr. RML Hospital for chest pain and

cause of cardiac disease was ruled out. Even subsequently,

the   accused   was   reviewed   at   Central   Jail   Hospital   and

detailed blood investigation was carried out and medication

was provided. On his complaint of anxiety, severe low back

pain and bleeding per­rectum on 24.09.2017, the accused

was admitted to M.I. Room, Dispensary, Central Jail No. 8/9

from   24.09.2017   to   26.09.2017.   Vide   subsequent   report

dated 11.10.2017, Medical Officer  I/c, Central Jail Tihar,

Dispensary   8/9,   reported   that   the   accused   was   getting

treatement under regular follow up of Medicine Specialist,

jail visiting SR surgery. It may further be mentioned that

accused was constantly reviewed at short intervals and was

provided all advised medication. 

8.3It has also come in order sheet dated 03.01.2018 that

as per medical report of accused received from AIIMS New

Delhi,   the   accused   was   evaluated   in   seven   speciality/

superspeciality OPDs but was not found to be suffering from

any specific ailment except for his known history of Type 2

diabetes mellitus, hypertension & hypothyroidism for which

requisite   medications   to   be   taken   regularly,   were   already

prescribed.   The   Colonoscopy   test   of   the   accused   was

scheduled for 15.01.2018. Medical status report of accused

Zahoor Ahmad Shah Watali received from the Medical Officer

Incharge,   Central   Jail   Dispensary,   Tihar,   New   Delhi,

mentioned that the accused despite being counseled several

times to continue his treatment at AIIMS Hospital, refused to

visit AIIMS for treatment/further management. 

9.0From   the   above,   it   is   evident   that   the   applicant/

accused   is   being   provided   necessary   medical   attention/

treatment as and when prayed for, not only inside the jail

but also at AIIMS and other Govt. Hospitals.  Thus, taking

into  account  the   law  as  laid   down   in   Redual   Hussain

Khan’s case (Supra), no ground for grant of interim bail

on health grounds is made out. 

9.1However,   Jail   Superintendent   is   directed   to

provide   proper   medical   care   and   treatment   to   the

applicant/ accused, as requested/ called for.”  

7

5.The respondent carried the matter before the High Court

by way of Criminal Appeal No.768 of 2018 under Section 21(1)

read with Section 21(4) of the National Investigation Agency

Act, 2008. The High Court noticed that after filing of the

charge­sheet,   accused   Nos.11   and   12   had   been   granted

regular bail, while accused Nos.1 and 2 had not been arrested.

Rest   of   the   accused,   including   the   respondent   (Accused

No.10),  were   in  judicial   custody.   The   respondent   (Accused

No.10) was arrested on 17

th

  August, 2017 and had been in

judicial   custody   since   then.   His   age,   as   indicated   in   the

charge­sheet,   was   about   70   years.   The   High   Court   then

adverted  to  paragraph 17.6.5  onwards of  the  charge­sheet

[report under Section 173 of the Code of Criminal Procedure

(Cr.P.C.)] and summarized the allegations against respondent

(Accused No.10) as follows:

“18. Specific to the Appellant are the allegations made in

Paragraph   17.6.5   of   the   charge­sheet   which   is   subtitled

‘Hawala’.   This   being   the   principal   allegation   against   the

Appellant, requires to be summarized as under: 

(i) The Appellant is one of the conduits to bring money from

off­shore   locations   of   India   to  fuel   anti­India   activities   in

8

Jammu and Kashmir. Reference is again made to the same

incriminating document i.e. D No.132 (a). 

(ii) A­10 was bringing money from off­shore locations to India

“by layering it through the scores of firms and companies he

has opened”. Reference is made to an NRE account of the

Appellant at the J&K Bank where, from 2011 till 2013, he is

said  to have  received  Rs.93,  87,   639.   31  from   ‘unknown

sources’. 

(iii) The Appellant was showing foreign remittances under

‘other   income’  in   his   proprietorship   M/s   Trison

International, Srinagar. Foreign remittances in the sum of

Rs.2,26,87,639.31 were received by the Appellant in different

accounts   from   2011   to   2016.   It   is   repeated   that

Rs.93,87,639.31 was received in his NRE account from 2011

to 2013. 

(iv) It is stated that Rs.14 lacs were remitted in the account

of a medical college in Jammu through NEFT on 9th April,

2013 against the fees deposited for his son (who incidentally

is a medical doctor and through whom the present appeal

has been filed). It is stated that Rs.60 lacs were remitted in

the current account of the Appellant in J&K Bank. Rs.5 lacs

were   remitted   in   the   account   of   M/s   Trison   Farms   and

Constructions   Pvt.   Limited   (‘TFCPL’).   It   is   stated   that   all

these foreign remittances “are from unknown sources”. 

(v) On 7th November, 2014, one Nawal Kishore Kapoor (who

initially was a witness but has, since the filing of the charge­

sheet, been arrayed as an accused himself), a resident of

United Arab Emirates (‘UAE’) entered into an agreement with

TFCPL, whose Managing Director (‘MD’) is the Appellant to

take land measuring 20 kanals in Budgam in J&K on lease

in consideration of a sum of Rs.6 crores as premium and

Rs.1,000/­   annual   rent   for   an   initial   period   of   40   years

which could be extended through mutual agreement. In the

said agreement, TFCPL was declared as the absolute owner

of the land. Mr. Kapoor remitted a total sum of Rs.5.579

crores   in   22   instalments   between   2013   and   2016   to   the

Appellant. 

(vi) During investigation it was revealed that no land exists in

the   name   of   TFCPL   as   per   the   balance   sheet   of   that

9

company. Further, it was ascertained that Rs.5,57,90,000

was mobilized by Mr. Kapoor from unknown sources and

remitted to Appellant to lease a piece of land which does not

even exist in the name of TFCPL and therefore the agreement

itself lacks legal sanctity. According to the NIA, this “proves

that   the   said   agreement   was   a   cover”   created   by   the

Appellant   “to   bring   foreign   remittances   from   unknown

sources to India”. 

(vii) The Chartered Accountant (‘CA’) who signed the audited

balance sheet of M/s Trison International., TFCPL and M/s

Yasir   Enterprises   for   various  years  between   2013­14  and

2015­16 “did so without seeing any supporting documents”.

According   to   the   NIA,   the   balance   sheets   of   the   above

entities/companies were sent to the CA by Mustaq Mir, Cost

Accountant and Shabir Mir, CA from Wizkid Office, Srinagar

through email and he was asked to sign on them in Delhi

without showing any documents. According to the NIA, this

also clearly showed that the Appellant was remitting money

received from unknown sources to India. 

(viii) TFCPL raised an unsecured loan of Rs.2,65,55,532/­

from the Directors of the company, i.e. the Appellant, his

wife, and his three sons in the Financial Year (‘FY’) 2010­11

in the form of both cash and cheque and this was used to

repay the secured loan of Rs.2,94,53,353/­ in the books of

J&K Bank. The source of money with the Directors could not

be explained satisfactorily by the Appellant. 

(ix) The seizure from the house of the Appellant of a list of ISI

officials and a letter from Tariq Shafi, proprietor of Al Shafi

Group addressed to the PHC recommending grant of visa to

the   Appellant   “shows   his   proximity   with   Pakistani

Establishment”.  It is stated that the name of Tariq Shafi

figures in the document of foreign contributions seized from

the   house   of   the   Appellant‟s   cashier­cum­accountant

Ghulam Mohd. Bhatt.” 

6.The High Court also adverted to the accusations against

respondent (Accused No.10) in paragraphs 17.9 and 17.10 of

the charge­sheet, to the effect that CDRs relied upon by the

10

prosecution revealed that the accused persons were in contact

“with each other, with some militants/OGWs (Over Ground

Workers) and the hawala conduit” i.e. the respondent (Accused

No.10) and the other accused, that the respondent (Accused

No.10) was in constant contact on telephone with A­3, A­4, A­

5 and A­6 and that A­3 to A­12 were in contact with each

other, either directly or indirectly. In paragraph 17.10 of the

charge­sheet, it is stated that respondent (Accused No.10) was

a known hawala dealer and financer and a number of cases

were registered against him, which were being investigated by

the sister investigating agencies. The High Court, however,

noted that the charge­sheet neither gave details of the other

cases registered and being investigated against the respondent

nor revealed the details thereof to the Court. The High Court

also   noted   accusations against   the   respondent   (Accused

No.10) in paragraphs 18.10, 18.13 and 18.14, revealing the

linkage between A­3 to A­10 and indicating clear meeting of

minds   of   the   said   accused   in   hatching   the   conspiracy   in

11

support of A­1 and A­2 and other Hurriyat leaders and other

terrorist organizations in J & K.

7.After   noting   the   relevant   facts   emanating   from   the

charge­sheet   filed   against   the   respondent,   the   High   Court

adverted to the conclusions recorded by the Trial Court. It

then proceeded to analyse the relevant provisions of the 1967

Act and the principle underlying the decisions of this Court

concerning  the Terrorist and Disruptive Activities (Prevention)

Act, 1985 (“TADA”) and the Maharashtra Control of Organised

Crime   Act,   1999   (“MCOCA”),   in   light   of   the   exposition   in

Hitendra   Vishnu   Thakur  (supra)   and    Niranjan   Singh

Karam Singh Punjabi (supra), and posed a question to itself

as to whether the material gathered by the NIA in the present

case   could   have   enabled   the   Trial   Court   to   come   to   the

conclusion that there were reasonable grounds for believing

that the accusation against the respondent (Accused No.10)

was  prima facie  true. After so noting, it observed that the

statements   of   the   proposed/prospective   witnesses   recorded

under   Section   161   Cr.P.C.   did   not   constitute   admissible

12

evidence. Those could only be used to confront the witnesses

who would subsequently appear at the trial. It noted that this

crucial aspect had to be kept in view while referring to such

statements at that stage. The High Court then noted that the

Investigating   Agency   had   recorded   the   statements   of   the

witnesses under Section 164 of Cr.P.C. but had kept the same

in a sealed cover enclosed to the charge­sheet. The High Court

noted that the statements at serial Nos.277 and 278 were of

protected witnesses “Charlie” and “Romeo” respectively, and

those at serial Nos.279 to 284 were described as statements of

protected   witnesses   “Romeo”,   “Alpha”,   “Gamma”,   “Pie”,

“Potter”, “Harry” and “xxx”. These statements were kept in a

sealed cover and not supplied to the respondent  (Accused

No.10).   Further,   these   statements   were   presumably   not

perused by the Designated Court. Notably, the application

moved by the Investigating Agency under Section 44 of the

1967 Act to accord protection to those witnesses remained

pending   before   the   Designated   Court.   Here,   it   may   be

mentioned that during the pendency of the present appeal

13

before this Court, the said application has been decided in

favour   of   the   Investigating   Agency   vide   order   dated   11

th

January, 2019 passed by the Designated Court. We shall refer

to this a little later. 

8.Reverting to the judgment of the High Court, it opined

that the said statements under Section 164 of Cr.P.C. could

not be considered, as copies thereof had not been provided to

the respondent. It then proceeded to hold that Section 44 of

the 1967 Act merely permitted the identity and address of

such witnesses to be kept secret by the Court. It held that it

was not possible to read Section 17 of the NIA or Section 44 of

the 1967 Act as an exception to Section 207 read with Section

173   Cr.P.C.,   which   mandates   that   the   accused   shall   be

supplied copies of the police report and other documents relied

upon by the prosecution in the charge­sheet, without delay

and free of cost. It then proceeded to analyse the interplay

between Sections 207, 161, 164 and 173 of Cr.P.C. and opined

that even in respect of statements recorded under Section 161

of Cr.P.C., there was no wholesale  exclusion of the entire

14

document   from   being   provided   to   the   accused.   What   was

permitted was the redaction of such portion of the document

which could reveal the identity and address of the maker of

the statement.  Be it noted that the High Court did not think it

necessary to direct the Designated Court to first decide the

application filed by the Investigating Agency under Section 44

of the 1967 Act before proceeding with the hearing of the

appeal   filed   by   the   respondent.   Instead,   the   High   Court

preferred to exclude those statements kept in a sealed cover

from consideration. The High Court did not advert to Section

48 of the 1967 Act, which makes it amply clear that the

provisions   of   the   Act   shall   have   effect   notwithstanding

anything inconsistent therewith contained in any enactment

other than the said Act etc. The High Court then went on to

observe   that   the   charge­sheet   made   no   reference   to   the

statements recorded under Section 164 of the witnesses in

respect of whom protection was sought by the Investigating

Agency. The High Court distinguished the decision of this

Court   in  K.   Veeraswami   Vs.   Union   of   India   and   Ors.

5

5

(1991) 3 SCC 655

15

pressed into service by the Investigating Agency to buttress its

submission that it is not necessary that the charge­sheet must

contain detailed analysis of the evidence, and that the Trial

Court ought to consider not only the narration in the charge­

sheet but also all documents accompanying thereto. The  High

Court, however, opined that in the context of the relatively

high burden placed on the accused in terms of the proviso to

Section 43D(5) of the 1967 Act, of having to demonstrate that

the prosecution had not been able to show that there existed

reasonable grounds to show that the accusation against him

was prima facie true, the absence of any reference in the

charge­sheet to the statements under Section 164 Cr.P.C.,

which are of a higher probative value than the statements

under Section 161 Cr.P.C., was significant. It thus observed

that   such   statements   could   not   be   kept   back   from   the

accused.   Resultantly,   the   statements   of   the   protected

witnesses recorded under Section 164 Cr.P.C. were kept out of

consideration by the High Court, with liberty to the parties to

16

independently make submissions before the Trial Court at the

appropriate stage. 

9.The High Court then straightaway proceeded to analyse

the efficacy of document D­132(a) forming part of the charge­

sheet. In light of the statement of Ghulam Mohammad Bhatt

from whom the same was recovered, it noted in paragraph 61

of   the   impugned   judgment   that   it   was   unlikely   that   the

document   D­132(a)   was   recovered   from   the   residence   of

Ghulam   Mohammad   Bhatt   till   16

th

  August,   2017,   and

thereafter proceeded to observe thus: 

“62.   While   the   genuineness   and   the   evidentiary   value   of

Document 132 (a) is yet to be established by the NIA at the

trial, since this one document is being relied upon by the

NIA as being central to its case against the Appellant, it is

but inevitable that the trial Court and now this Court has to

discuss it in some detail for the purpose of deciding whether

the Appellant can be released on bail. 

63. The question that arises is whether there is anything to

show with reference to each of the dates mentioned in the

above Document No. 132 (a) that the figures shown against

the entry on each date (purporting to be specific amounts of

money) was in fact received by the Appellant in his personal

accounts or in the accounts of any of his entities. Although

the case of the NIA is that the money has been received,

there is no document or statement, which forms part of the

charge sheet, which in fact indicates this. 

64. The above document is also relied upon by the NIA as

providing   proof   of   the   linkages   of   the   Appellant   to   A­1,

through   the   entry   dated   3rd   May,   2015   and   with   the

17

Pakistan High Commission (PHC) through the entries dated

15th and 20th October, 2016. Yet none from the PHC has

been named, much less statement of such a person been

recorded to confirm that those figures represented money

that was received from the PHC. 

65. The case of the NIA in the charge sheet is that the same

document   is   also   proof   of   the   fact   that   the   monies   so

received were passed on to the Hurriyat leaders. Reference is

made to the fourth column of the above document where the

names   of   some   of   the   Hurriyat   leaders   are   mentioned.

However,   there   is   nothing   to   show   that   the   money   was

received by the Appellant and then transmitted by him to

any   of  the  named   Hurriyat   leaders.   Nor   have   any   of   the

‘prospective   witnesses’   including   Mr   Bhatt   made   any

statement to that effect. 

66. Mr. Luthra urged that the signature of the Appellant in

the  right   hand   bottom   corner   of   the  document  has   been

confirmed by the handwriting expert to match the specimen

signature of the Appellant. In reply it was pointed out by Mr.

Vikas Pahwa, learned Senior counsel for the Appellant, that

the mere fact that the Appellant’s signature appeared on the

document   did   not   mean   that   he   had   in   fact   signed   the

document   in   acceptance   of   the   truth   of   its   contents.

According to him, it is too early to speculate whether the

Appellant   when   he   signed   the   paper,   if   at   all,   put   his

signature on a blank green legal size paper which may be

have then been used for legal purposes for an affidavit etc. 

67. It is indeed too early in the case to speculate whether the

Appellant in fact signed the document after it was typed out

and whether his signature amounts to accepting the truth of

its contents or for that matter whether the contents of the

document in question constitute conclusive proof of what the

NIA alleges the document to be. 

68. In the circumstances, the Court is not satisfied that a

sheet of paper containing typed entries and in loose form,

not shown to form part of the books of accounts regularly

maintained by the Appellant or his business entities, can

constitute   material   to   even   ‘prima   facie’  connect   the

Appellant   with   the   crime   with   which   he   is   sought   to   be

charged.   The   conclusion   of   the   trial   Court   that   this

18

document shows the connection of the Appellant with the

other accused as regards terrorist funding does not logically

or legally flow from a plain reading of the document.”

10.The High Court then adverted to the other documents. It

analysed the concerned documents and concluded that the

entire bunch of documents did not reveal that the trading

activities undertaken by the respondent were geared towards

funding of terrorist activities, as alleged in the charge­sheet. It

may be apposite to reproduce the relevant extract from the

impugned judgment in this regard, which reads thus:

“69. Mr. Luthra then referred to the statements of Mustaq

Ahmad Mir and Shabbir Ahmad Mir, the reply of Mr Mustaq

Ahmad   Mir   (Ex.D­214),   the   CFSL   report   dated   6th

November, 2017 (document D­154); the seizure memo dated

3rd June, 2017 (document D­3) regarding the recovery being

made from the residence of the Appellant; the seizure memo

of  the  same date of the  recoveries   from  the office   of the

TFCPL (document D­4); and the bunch of papers seized from

the Appellant [D­4(e)] referred to by the trial Court. 

70. Beginning with the last referred document, [D­4(e)], it is

actually a bunch of documents, the first of which is a letter

dated 28th June, 2016,  written by the Prime Minister  of

Pakistan   Mr   Mohammad   Nawaz   Sharif   to   the   Appellant

thanking him for the bouquet sent to him with wishes for his

good health and well being. 

71. Then there is a letter dated 20th November, 2007 from

the President of the Azad Jammu and Kashmir, Chambers of

Commerce   and   Industry,   addressed   to   the   Appellant,

appointing the Appellant as an Honorary Trade Consultant

at   Srinagar.   It   notes   that   Pakistan   and   India   had

initiated/undertaken   a   number   of   Kashmir   related   CBMs

19

(confidence building measures) in the recent past to provide

respite to the Kashmiris on both sides of the LoC (Line of

Control): 

‘1.Pakistan   and   India   have   initiated/undertaken   a

number   of   Kashmir   related   CBMs   in   recent   past   to

provide respite to the Kashmiris on both sides of the

LoC. One such CBM which is under active consideration

is   commencement   of   trade   between   both   parts   of

Kashmir. Necessary modalities including the items to be

traded are being worked out.’ 

72. The other documents reflect the correspondence carried

out   in   the   regular   course   of   business   between   the

Appellant’s business entities and other entities including the

Al­Shafi Group of companies, headquartered at Lahore. A

business invitation was extended to the Appellant on 7th

February, 2014 by Mohd. Tariq Shafi, the director of Al­Shafi

Group of companies to visit them for business negotiations.

There is a letter of the same date addressed by Mr. Mohd.

Tariq Shafi to the PHC in New Delhi for grant of Pakistan

Business Visa to the Appellant. 

73. It must be noticed at this stage that the NIA does not

dispute   that   the   Appellant   is   a   leading   businessman   in

Kashmir. He runs a conglomerate of business entities and

has been active in the context of the Indo­Pakistan trade.

Nothing has been shown to this Court from the entire bunch

of documents which would suggest that these trade activities

were geared toward funding of terrorist activities, as alleged

in the charge­sheet.”

11.The   High   Court   then   adverted   to   the   statements   of

Mustaq Ahmad Mir and Shabbir Ahmad Mir and noted that

the same had no evidentiary value since they were merely

statements under Section 161 Cr.P.C. and even if taken at

their face value, they would only indicate that some of the

entries in the accounts and, in particular, the source of credit

20

entries were not explained properly. Further, the accounts of

the entities of the respondent were regularly audited and it

was not possible to prima facie conclude that these unknown

sources were, in fact, connected to the other accused and that

remittances were received from Pakistan or UAE for terrorist

activities. The Court noted that there must be something more

substantial than mere audited accounts that may have entries

that require explanation to the Income Tax Authorities. As a

result, the High Court concluded that the documents relied

upon by the Investigating Agency did not persuade the Court

to prima facie conclude that the respondent received money

from A­1 or Pakistan High Commission or others and was

passing on the said funds to the Hurriyat leaders for funding

terrorist activities and stone­pelting.   The High Court also

adverted to the statement of the ‘protected witness’   W­48

about the proximity of the respondent (Accused No.10) with A­

4 and A­6 and opined that the same could not be construed as

material   that   would   enable   the   prosecution   to   show   that

accusation against the respondent about his funding terrorist

21

activities was  prima facie  true.   Lastly, the High Court dealt

with transaction of lease involving Naval Kishore Kapoor and

noted thus: 

“77. Turing to the transaction of lease involving Mr. Naval

Kishore Kapoor, it is explained on behalf of the Appellant

that   only   individuals   domiciled   in   Kashmir   can   hold

properties there. There was no declaration of ‘ownership’ of

lands by the companies and in any event it was a lease. The

lease itself has not been shown to be a sham transaction. As

regards the NRE account, it is pointed out that it has since

been closed and the fine amount was also paid. As regards

the   CDRs,   it   is   pointed   out   that   there   may   have   been

exchange of calls between the Appellant and A­6 but not

between the Appellant and A­3, A­4 or A­5. This cannot at

this stage be said to constitute material to show that the

accusation of a criminal conspiracy between the Appellant

and A­6 for commission of terrorist offences is prima facie

true. It also emerged during the course of the hearing of this

appeal that neither the APHC nor any of its 26 constituent

organisations are ‘banned’ organisations within the meaning

of the UAPA.” 

12.Having said thus, the High Court proceeded to conclude

that the order passed by the Designated Court was cryptic and

unsustainable both on facts and in law. It then went on to

observe   that   there   was   nothing   on   record   to   indicate   the

previous criminal involvement of the respondent in any offence

or the possibility of the respondent fleeing from justice, if

released   on   bail.   Further,   the   respondent   who   was   a

septuagenarian   and   was   suffering   from   various   medical

22

ailments, was in judicial custody for more than a year and had

not tampered with the evidence or interfered with any of the

‘prospective/protected’ witnesses. The High Court then went

on to rely on the dictum in  Davender Gupta Vs. National

Investigating   Agency

6

  and  Sanjay   Chandra   Vs.   CBI 

7

.

Finally, the High Court directed the release of respondent on

bail and issued directions in that regard subject to conditions

stated in the concluding part of the impugned judgment which

reads thus:

“Conclusion 

82. The impugned order dated 8th June, 2018 of the trial

Court is accordingly set aside. The Appellant is directed to be

released on bail subject to his furnishing a personal bond in

the sum of Rs.2 lakhs with two sureties of like amount to the

satisfaction of the trial Court, and further subject  to the

following conditions: 

(i) The Appellant shall report to the IO in charge of the

case as and when required. He shall provide to the IO as

well as the trial Court the mobile phone on which he

can be contacted and his current address where he will

be available. He will keep both the IO and the trial Court

informed promptly if there is any change in either. 

(ii)   He   will   not   influence   or   intimidate   the

proposed/prospective   Crl.A.768/2018   Page   40   of   40

prosecution witnesses or tamper with the evidence of

the prosecution in any manner. 

(iii) The Appellant will surrender his passport before the

trial Court at the time of execution of the bail bonds. He

will   not   travel   out   of   the   country   without   prior

permission of the trial Court. 

6

  (2014) SCC Online AP 192

7

  AIR 2012 SC 830

23

(iv) If there is any breach of the above conditions, it will

be   open   to   the   NIA   to   apply   to   the   trial   Court   for

cancellation of bail. 

83. It is clarified that the observations of this Court in this

order   both   on   facts   and   law   are   based   on   the   materials

forming   part   of   the   charge   sheet   and   are   prima   facie   in

nature and for the limited purpose of considering the case of

the Appellant  for   grant  of bail.  They  are not  intended  to

influence the decisions of the trial Court at any stage of the

case hereafter. 

84. The appeal is allowed in the above terms.”

13.The view so taken by the High Court has been assailed by

the Investigating Agency – the appellant herein, on diverse

counts.   According   to   the   appellant,   the   High   Court   has

virtually   conducted   a   mini   trial   and   even   questioned   the

genuineness of the documents relied upon by the Investigating

Agency. In that, the High Court adopted a curious approach in

finding fault with the Investigating Agency for not naming any

official from the High Commission of Pakistan as accused or

recording   their   statements   as   witnesses,   for   inexplicable

reasons.   In so observing, the High Court clearly overlooked

the fact that the officials of the High Commission are accorded

diplomatic   immunity.   Not   only   that,   while   considering   the

statements   of   witnesses   recorded   under   Section   161   of

24

Cr.P.C., the High Court went on to observe that the same were

inadmissible in evidence and discarded it from consideration

for forming opinion as to whether the accusations against the

respondent (Accused No.10) were prima facie true. The Court,

however, was obliged to consider all the statements recorded

under Section 161 of Cr.P.C. in light of the exposition in

Salim Khan Vs. Sanjai  Singh and Anr.

 8

  Similarly, the

statements recorded under Section 164, which were produced

in   a   sealed   cover,   had   been   completely   discarded.   The

approach of the High Court, to say the least, contends the

learned Attorney General, was tenuous and not permissible at

the stage of consideration of prayer for bail. The analysis done

by the High Court is bordering on being perverse as it has

virtually conducted a mini trial at the stage of consideration of

the prayer for bail. According to the appellant, the charge­

sheet   filed   against   the   respondent   was   accompanied   by

documentary   evidence,   statements   of   prospective   witnesses

and   other   evidence   which   indicated   complicity   of   the

respondent and reinforced the aspect that the accusations

8

  (2002) 9 SCC 670

25

made against him were prima facie true. It is submitted that at

the stage of consideration of bail, the totality of the evidence

available against the respondent must be reckoned and ought

to be taken into account as it is, without anything more. The

question of admissibility of such evidence would be a matter

for trial. The sufficiency or insufficiency of the evidence cannot

be the basis to answer the prayer for grant of bail.   It is

contended that after considering the statements of protected

witnesses recorded under Section 164 of the Code, the same

reinforces   the   accusations   made   against   the   respondent

(Accused No.10) as being  prima facie  true. Accordingly, it is

submitted that the High Court order be set aside and the

application   for   bail   preferred   by   the   respondent   (Accused

No.10) be rejected. 

14.Learned counsel for the respondent, on the other hand,

submits that the  High Court justly came to hold  that  no

evidence was forthcoming to indicate the complicity of the

respondent in the commission of the alleged offences and that

the documents and evidence relied upon by the Investigating

26

Agency were not enough to sustain the accusations,   much

less   as   being  prima   facie  true.   It   is   submitted   that   the

accusations made against the respondent in the charge­sheet

do not fall under Chapters IV and VI of the 1967 Act.  Further,

the pivotal document D­132(a) was not sufficient to fasten any

criminal liability upon the respondent.  As a matter of fact, the

said document is a loose sheet of paper and cannot be looked

at in view of the mandate of Section 34 of the Evidence Act. To

buttress this submission, reliance has been placed on Central

Bureau of Investigation Vs. V.C. Shukla and Ors.

9

  In any

case, the said document itself cannot and does not prima facie

suggest that the funds, as shown, were received and disbursed

in the manner described in the document.  Further, there is

no   independent   corroboration   forthcoming   much   less   to

establish the complicity of the respondent in attracting the

imperatives of Section 17 of 1967 Act. It is submitted that

even if the contents of the said document were taken as it is,

with  the  exception  of  accused  No.4  (Altaf  Ahmad  Shah  @

9

  (1998) 3 SCC 410

27

Fantoosh), no other person to whom the amount was paid or

from whom the amount was received, has been arrayed as an

accused   in   the   charge­sheet.   The   statements   of   witnesses

recorded under Section 161 or Section 164 of Cr.P.C. do not

mention anything about the involvement of the respondent in

commission of the stated offences. The statements of the co­

accused cannot be considered as admissions, much less used

against the respondent. Further, there was no evidence to

indicate   the   involvement   of   the   respondent   in   the   larger

conspiracy   much   less   regarding   terrorist   activity.   It   is

submitted that the High Court was justified in analysing the

materials   on   record   to   satisfy   itself   as   to   whether   the

accusations made against the respondent were prima facie

true. That enquiry was permissible in terms of the exposition

in  Ranjitsing   Brahmajeetsing   Sharma   Vs.   State   of

Maharashtra and Anr.

10

   and  Chenna Boyanna Krishna

Yadav Vs. State of Maharashtra and Anr.

11

   According to

the respondent, no fault can be found with the High Court and

10

  (2005) 5 SCC 294 

11

  (2007) 1 SCC 242

28

the view taken by the High Court, being a possible view, did

not require any interference in exercise of the power under

Article 136 of the Constitution of India. It is finally submitted

that   this   Court,   if   it   so   desires,   may   impose   additional

conditions whilst upholding the order of bail passed by the

High Court. 

15.Before we proceed to analyse the rival submissions, it is

apposite to restate the settled legal position about matters to

be considered for deciding an   application for bail,   to   wit,

(i) whether there is any prima facie or reasonable ground to

believe that the accused had committed the offence; (ii) nature

and gravity of the charge; (iii) severity of the punishment in the

event of conviction; (iv) danger of the accused absconding or

fleeing, if released on bail; (v) character, behaviour, means,

position and standing of the accused; (vi) likelihood of the

offence being repeated; (vii) reasonable apprehension of the

witnesses being tampered with; and (viii) danger, of course, of

29

justice being thwarted by grant of bail. (State of U.P. through

CBI Vs. Amarmani Tripathi

12

). 

16.When   it   comes   to   offences   punishable   under   special

enactments, such as the 1967 Act, something more is required

to be kept in mind in view of the special provisions contained

in Section 43D of the 1967 Act, inserted by Act 35 of 2008

w.e.f.   31

st

  December,   2008.     Sub­sections   (5),   (6)   and   (7)

thereof read thus: 

“43D. Modified application of certain provisions of the

Code.­    xxx xxx xxx xxx

(5)   Notwithstanding   anything   contained   in   the   Code,   no

person accused of an offence punishable under Chapters IV

and VI of this Act shall, if in custody, be released on bail or

on   his   own  bond   unless   the   Public   Prosecutor   has   been

given an opportunity of being heard on the application for

such release:

Provided that such accused person shall not be released on

bail or on his own bond if the Court, on a perusal of the case

diary or the report made under section 173 of the Code is of

the opinion that there are reasonable grounds for believing

that the accusation against such person is prima facie true. 

(6)   The   restrictions   on   granting   of   bail   specified   in   sub­

section (5) is in addition to the restrictions under the Code or

any other law for the time being in force on granting of bail.

 (7) Notwithstanding anything contained in sub­sections (5)

and (6), no bail shall be granted to a person accused of an

offence punishable under this Act, if he is not an Indian

citizen   and   has   entered   the   country   unauthorisedly   or

illegally   except   in   very   exceptional  circumstances   and   for

reasons to be recorded in writing.” 

12

  (2005) 8 SCC 21 (para 18)

30

17.By virtue of the proviso to sub­section (5), it is the duty of

the Court to be satisfied that there are reasonable grounds for

believing that the accusation against the accused is  prima

facie  true   or   otherwise.   Our   attention   was   invited   to   the

decisions of this Court, which has had an occasion to deal

with  similar  special   provisions   in  TADA  and   MCOCA.   The

principle underlying those decisions may have some bearing

while considering the prayer for bail in relation to offences

under   the   1967   Act   as   well.   Notably,   under   the   special

enactments such as TADA, MCOCA and the Narcotic Drugs

and Psychotropic Substances Act, 1985, the Court is required

to record   its opinion that there are reasonable grounds for

believing that the accused is “not guilty” of the alleged offence.

There is degree of difference between the satisfaction to be

recorded by the Court that there are reasonable grounds for

believing that the accused is “not guilty” of such offence and

the satisfaction to be recorded for the purposes of the 1967

Act that there are reasonable grounds for believing that the

accusation against such person is “prima facie”  true. By its

31

very nature, the expression “prima facie true” would mean that

the materials/evidence collated by the Investigating Agency in

reference to the accusation against the concerned accused in

the first information report, must prevail until contradicted

and overcome or disproved by other evidence, and on the face

of it, shows the complicity of such accused in the commission

of the stated offence. It must be good and sufficient on its face

to establish a given fact or the chain of facts constituting the

stated offence, unless rebutted or contradicted.  In one sense,

the degree of satisfaction is lighter when the Court has to

opine that the accusation is “prima facie true”, as compared to

the   opinion     of     accused   “not   guilty”   of   such   offence   as

required under the other special enactments. In any case, the

degree of satisfaction to be recorded by the Court for opining

that   there   are   reasonable   grounds   for   believing   that   the

accusation against the accused is prima facie true, is lighter

than the degree of satisfaction to be recorded for considering a

discharge   application   or   framing   of   charges   in   relation   to

offences   under   the   1967   Act.   Nevertheless,   we   may   take

32

guidance   from   the   exposition   in   the   case   of  Ranjitsing

Brahmajeetsing   Sharma  (supra),   wherein   a   three­Judge

Bench of this Court was called upon to consider the scope of

power of the Court to grant bail. In paragraphs 36 to 38, the

Court observed thus: 

“36.  Does   this   statute   require   that   before   a   person   is

released on bail, the court, albeit prima facie, must come to

the conclusion that he is not guilty of such offence? Is it

necessary   for   the   court   to   record   such   a   finding?   Would

there be any machinery available to the court to ascertain

that  once  the accused  is  enlarged on  bail, he would not

commit any offence whatsoever?

37.  Such findings are required to be recorded only for the

purpose of arriving at an objective finding on the basis of

materials on record only for grant of bail and for no other

purpose.

38.  We are furthermore of the opinion that the restrictions

on the power of the court to grant bail should not be pushed

too far. If the court, having regard to the materials brought

on record, is satisfied that in all probability he may not be

ultimately convicted, an order granting bail may be passed.

The satisfaction of the court as regards his likelihood of not

committing an offence while on bail must be construed to

mean   an   offence   under   the   Act   and   not   any   offence

whatsoever be it a minor or major offence. … What would

further be necessary on the part of the court is to see the

culpability   of   the   accused   and   his   involvement   in   the

commission   of   an   organised   crime   either   directly   or

indirectly.   The   court   at   the   time   of   considering   the

application for grant of bail shall consider the question from

the angle as to whether he was possessed of the requisite

mens rea….”

And again in paragraphs 44 to 48, the Court observed:    

33

“44. The wording of Section 21(4), in our opinion, does not

lead   to   the   conclusion   that   the   court   must   arrive   at   a

positive finding that the applicant for bail has not committed

an offence under the Act. If such a construction is placed,

the court intending to grant bail must arrive at a finding that

the applicant has not committed such an offence. In such an

event, it will be impossible for the prosecution to obtain a

judgment of conviction of the applicant. Such cannot be the

intention   of   the   legislature.   Section   21(4)   of   MCOCA,

therefore,   must   be   construed   reasonably.   It   must   be   so

construed   that   the   court   is   able   to   maintain   a   delicate

balance between a judgment of acquittal and conviction and

an order granting bail much before commencement of trial.

Similarly, the court will be required to record a finding as to

the possibility of his committing a crime after grant of bail.

However, such an offence in futuro must be an offence under

the Act and not any other offence. Since it is difficult to

predict the future conduct of an accused, the court must

necessarily consider this aspect of the matter having regard

to the antecedents of the accused, his propensities and the

nature and manner in which he is alleged to have committed

the offence.

45.  It   is,   furthermore,   trite   that   for   the   purpose   of

considering an application for grant of bail, although detailed

reasons are not necessary to be assigned, the order granting

bail must demonstrate application of mind at least in serious

cases as to why the applicant has been granted or denied the

privilege of bail.

46.  The duty of the court at this stage is not to weigh the

evidence meticulously but to arrive at a finding on the basis

of broad probabilities. However, while dealing with a special

statute   like   MCOCA   having   regard   to   the   provisions

contained in sub­section (4) of Section 21 of the Act, the

court may have to probe into the matter deeper so as to

enable it to arrive at a finding that the materials collected

against the accused during the investigation may not justify

a judgment of conviction. The findings recorded by the court

while   granting   or   refusing   bail   undoubtedly   would   be

tentative in nature, which may not have any bearing on the

merit of the case and the trial court would, thus, be free to

decide the case on the basis of evidence adduced at the trial,

without in any manner being prejudiced thereby.

34

47. In Kalyan Chandra Sarkar v. Rajesh Ranjan

13

 this Court

observed: (SCC pp. 537­38, para 18)

‘18. We agree that a conclusive finding in regard to the

points urged by both the sides is not expected of the

court considering a bail application. Still one should not

forget, as observed by this Court in the case  Puran  v.

Rambilas

14

 : (SCC p. 344, para 8)

‘Giving reasons is different  from discussing  merits or

demerits.   At   the   stage   of   granting   bail   a   detailed

examination of evidence and elaborate documentation of

the merits of the case has not to be undertaken. … That

did not mean that whilst granting bail some reasons for

prima facie concluding why bail was being granted did

not have to be indicated.’

We   respectfully   agree   with   the   above   dictum   of   this

Court. We also feel that such expression of prima facie

reasons   for   granting   bail   is   a   requirement   of   law   in

cases   where   such   orders   on   bail   application   are

appealable,   more   so   because   of   the   fact   that   the

appellate court has every right to know the basis for

granting the bail. Therefore, we are not in agreement

with the argument addressed by the learned counsel for

the accused that the High Court was not expected even

to indicate  a  prima   facie  finding  on  all points  urged

before it while granting bail, more so in the background

of the facts of this case where on facts it is established

that a large number of witnesses who were examined

after the respondent was enlarged on bail had turned

hostile and there are complaints made to the court as to

the   threats   administered   by   the   respondent   or   his

supporters   to   witnesses   in   the   case.   In   such

circumstances, the Court was duty­bound to apply its

mind to the allegations put forth by the investigating

agency and ought to have given at least a prima facie

finding in regard to these allegations because they go to

the very root of the right of the accused to seek bail. The

non­consideration   of   these   vital   facts   as   to   the

allegations   of   threat   or   inducement   made   to   the

witnesses by the respondent during the period he was

on bail has vitiated the conclusions arrived at by the

High Court while granting bail to the respondent. The

other   ground   apart   from   the   ground   of   incarceration

13

  (2004) 7 SCC 528

14

  (2001) 6 SCC 338

35

which appealed to the High Court to grant bail was the

fact   that   a   large   number   of   witnesses   are   yet   to   be

examined and there is no likelihood of the trial coming

to an end in the near future. As stated hereinabove, this

ground on the facts of this case is also not sufficient

either   individually   or   coupled   with   the   period   of

incarceration to release the respondent on bail because

of   the   serious   allegations   of   tampering   with   the

witnesses made against the respondent.’

48. In Jayendra Saraswathi Swamigal v. State of T.N.

15

  this

Court observed: (SCC pp. 21­22, para 16)

‘16. … The considerations which normally weigh with

the court in granting bail in non­bailable offences have

been explained by this Court in  State  v.  Capt. Jagjit

Singh

16

   and  Gurcharan Singh  v.  State (Delhi Admn.)

17

and basically they are — the nature and seriousness of

the   offence;   the   character   of   the   evidence;

circumstances   which   are   peculiar   to   the   accused;   a

reasonable possibility of the presence of the accused not

being secured at the trial; reasonable apprehension of

witnesses being tampered with; the larger interest of the

public or the State and other similar factors which may

be relevant in the facts and circumstances of the case.’ ”

18.A priori, the exercise to be undertaken by the Court at

this stage ­ of giving reasons for grant or non­grant of bail ­ is

markedly different from discussing merits or demerits of the

evidence.   The   elaborate   examination   or   dissection   of   the

evidence is not required to be done at this stage. The Court is

merely expected to record a finding on the basis of broad

15

  (2005) 2 SCC  13

16

  (1962) 3 SCR 622

17

  (1978) 1 SCC 118

36

probabilities regarding the involvement of the accused in the

commission   of   the   stated   offence   or   otherwise.   From   the

analysis of the impugned judgment, it appears to us that the

High Court has ventured into an area of examining the merits

and demerits of the evidence.  For, it noted that the evidence

in the form of statements of witnesses under Section 161 are

not admissible. Further, the documents pressed into service

by the Investigating Agency were not admissible in evidence. It

also noted that it was unlikely that the document had been

recovered from the residence of Ghulam Mohammad Bhatt till

16

th

 August, 2017 (paragraph 61 of the impugned judgment).

Similarly,   the   approach   of   the   High   Court   in   completely

discarding the statements of the protected witnesses recorded

under Section 164 of Cr.P.C., on the specious ground that the

same was kept in a sealed cover and was not even perused by

the   Designated   Court   and   also   because   reference   to   such

statements having been recorded was not found in the charge­

sheet already filed against the respondent  is, in our opinion,

in complete disregard of the duty of the Court to record its

37

opinion   that   the   accusation   made   against   the   concerned

accused is prima facie true or otherwise.  That opinion must

be   reached   by   the   Court   not   only   in   reference   to   the

accusation in the FIR but also in reference to the contents of

the case diary and including the charge­sheet (report under

Section 173 of Cr.P.C.) and other material gathered by the

Investigating Agency during investigation. Be it noted that the

special provision, Section 43D of the 1967 Act, applies right

from   the   stage   of   registration   of   FIR   for   offences   under

Chapters IV and VI of the 1967 Act until the conclusion of the

trial thereof. To wit, soon after the arrest of the accused on the

basis of the FIR registered against him, but before filing of the

charge­sheet by the Investigating Agency; after filing of the

first charge­sheet and before the filing of the supplementary or

final charge­sheet consequent to further investigation under

Section 173(8) Cr.P.C., until framing of the charges or after

framing of the charges by the Court and recording of evidence

of key witnesses etc. However, once charges are framed, it

would be safe to assume that a very strong suspicion was

38

founded upon the materials before the Court, which prompted

the Court to form a presumptive opinion as to the  existence of

the factual ingredients constituting the offence alleged against

the accused, to justify the framing of charge. In that situation,

the accused may have to undertake an arduous task to satisfy

the court that despite the framing of charge, the materials

presented along with the charge­sheet (report under Section

173   of   Cr.P.C.),   do   not   make   out   reasonable   grounds   for

believing that the accusation against him is prima facie true.

Similar opinion is required to be formed by the Court whilst

considering the prayer for bail, made after filing of the first

report made under Section 173 of the Code, as in the present

case. 

19.For that, the totality of the material gathered by the

Investigating Agency and presented along with the report and

including the case diary, is required to be reckoned and not by

analysing   individual pieces of evidence or circumstance. In

any case, the question of discarding the document at this

stage, on the ground of being inadmissible in evidence, is not

permissible.   For,   the   issue   of   admissibility   of   the

39

document/evidence would be a matter for trial. The Court

must look at the contents of the document and take such

document into account as it is.  

20.The question is whether there are reasonable grounds for

believing that the accusations made against the respondent

(Accused No.10) are  prima facie  true. That will have to be

answered keeping in mind the totality of materials including

the one presented along with the police report. Be it noted that

the prosecution is relying on several documents forming part

of the first charge­sheet (pending further investigation) filed

against the respondent (Accused No.10) allegedly showing his

involvement   in   the   commission   of   the   stated   offences.

Reference has been made to some of the crucial documents

mentioned   in   the   chart   handed   over   to   the   Court   by   the

appellant. The same, inter alia, read thus:

NIA CASE NO.RC­10/2017/NIA/DLI

TERROR FUNDING IN JAMMU & KASHMIR

EVIDENCES FILED WITH CHARGE­SHEET

(Excluding Supplementary Charge sheet)

Against Accused Zahoor Ahmed Shah Watali (A­10)

Exhibit Details of Documents

D­1 Order no.11011/26/2017­IS.IV, dated 30.05.2017 of Sh. N.S.

40

Bisht, Under Secretary, GOI, MHA, New Delhi.

D­2 FIR No.RC­10/2017/NIA/DLI dated 30.05.2017, PS NIA New

Delhi.

D­3 Seizure   memo   dated   03.06.2017   in   respect   of   search   and

recovery   of   articles/documents   seized   from   the   premises   of

accused Zahoor Ahmed Shah Watali (A­10).

D­3aIncome Tax Returns of Three Star Enterprises seized from the

premises of accused Zahoor Ahmed Shah Watali ( A­10) dated

03.06.2017.

D­3bIncome Tax Returns of Trisons Farms and Construction Pvt.

Ltd. seized from the premises of accused Zahoor Ahmed Shah

Watali (A­10) dated 03.06.2017.

D­3cAcknowledgment ITR­4 of Yamin Zahoor Shah seized from the

premises of accused Zahoor Ahmed Shah Watali ( A­10) dated

03.06.2017.

D­3d Acknowledgment ITR­4 of Yawar Zahoor Shah seized from the

premises of accused Zahoor Ahmed Shah Watali ( A­10) dated

03.06.2017.

D­3eIncome Tax Returns of M/s Three Y seized from the premises

of   accused   Zahoor   Ahmed   Shah   Watali   (A­10)   dated

03.06.2017.

D­3fIncome Tax Returns in respect of Yasir Enterprises seized from

the premises of accused Zahoor Ahmed Shah Watali ( A­10)

dated 03.06.2017.

D­3gOne blue colour small pocket diary seized from the premises of

accused Zahoor Ahmed Shah Watali (A­10) dated 03.06.2017.

D­3h One blue booklet containing I.D.D Codes and Phone numbers

seized   from   the   premises   of   accused   Zahoor   Ahmed   Shah

Watali (A­10) dated 03.06.2017. 

D­3iA bunch of papers related to Pakistan Steel Mill Corp. Ltd.

seized   from   the   premises   of   accused   Zahoor   Ahmed   Shah

41

Watali (A­10) dated 03.06.2017.

D­3jA   bunch   of   papers   containing   Court   documents   related   to

Zahoor   Ahmad   Shah   Watali   seized   from   the   premises   of

accused Zahoor Ahmed Shah Watali (A­10) dated 03.06.2017. 

D­3k A   bunch   of   papers   containing   Misc.   documents   related   to

Zahoor   Ahmed   Shah   seized   from   the   premises   of   accused

Zahoor Ahmed Shah Watali (A­10) dated 03.06.2017.

D­3lA bunch of papers containing various letter heads related to

Zahoor Ahmad seized from the premises of accused Zahoor

Ahmed Shah Watali (A­10) dated 03.06.2017.

D­4 Production cum Seizure Memo dated 03.06.2017 regarding the

seizure   of   documents/articles   from   the   office   of   accused

Zahoor   Ahmad   Shah   Watali   (A­10)   i.e.   Trison   Farms   and

Construction Pvt. Ltd. 

D­4aCopies   of   documents   related   to   N.Z.   International,   Yasir

Enterprises,   Trison   Farms   &   Construction,   Trison

International, Trison Power Pvt. Ltd., M/s 3Y, Kashmir Veneer

Industry along with Passport details of Zahoor Ahmad Shah

Watali (A­10) and his family members seized from the office of

accused  Zahoor Ahmad Shah Watali i.e.  Trison Farms and

Construction Pvt. Ltd.

D­4bCopy of order number DMS/PSA/37/2011 dated 28.09.2011

issued by District Magistrate Srinagar regarding detention of

one Tariq Ahmad Khan @ SanjMolvi seized from the office of

accused Zahoor Ahmed Shah Watali ( A­10) i.e. Trison Farms

and Construction Pvt. Ltd.

D­6cOne blue Colour Diary “Evergreen Traders” seized from the

premises of accused Altaf Ahmad Shah @ Fantoosh ( A­4) on

03.06.17.

D­6eA   press   Note   containing   anti   India   talks   seized   from   the

premises of accused Altaf Ahmad Shah @ Fantoosh ( A­4) on

03.06.17.

42

D­6fA program issued on 04.08.2016 under the signature of Syed

Ali  Shah  Geelani,   Chairman,   All  Party   Hurriyat   Conference

seized   from   the   premises   of   accused   Altaf   Ahmad   Shah   @

Fantoosh (A­4) on 03.06.17.

D­6gOne   paper   containing   details   of   amount   received   from

chairman and others showing an amount of Rs.1,15,45,000/­

seized   from   the   premises   of   accused   Altaf   Ahmad   Shah   @

Fantoosh (A­4) on 03.06.17.

D­7aTwo letters dated 10.03.2006 and 17.03.2006) written by the

Area   Commander   of   Hizbul   Mujahideen   (HM)   to   accused

Nayeem Khan (A­5) seized from the house of accused nayeem

Khan dated 03.06.2017.

D­7bLetter   heads   of   proscribed   terrorist   organization   Lashkar   e

Toiba   (LeT),   Jammu   &   Kashmir   seized   from   the   house   of

accused Nayeem Khan (A­5) dated 03.06.2017.

D­7cLetter written to Pakistan Embassy by accused Nayeem Khan

(A­5) for recommending Visa to visit Pakistan seized from the

house of accused Nayeem Khan dated 03.06.2017.

D­7d Letter heads of National Front containing pro Pak and anti­

India talks in urdu seized from the house of accused Nayeem

Khan (A­5) dated 03.06.2017.

D­7eOne letter head of Mujahidin Jammu & Kashmir seized from

the house of accused Nayeem Khan (A­5) dated 03.06.2017.

D­7gA   bunch   of   hand   written   and   printed   papers   containing

recommendation Letters written to Pakistan Embassy for Visa

for students etc. seized from the house of accused Nayeem

Khan (A­5) dated 03.06.2017.

D­9aHand written (Urdu) letters from LeT on the letter head titled

as   “Lashkar­e­Tuibah   Jammu   Kashmir   Head   Office

Muzafarabad.” seized from the house of accused Shahid­ul­

Islam @ AftabHilali Shah (A­3) on 03.06.2017.

D­9bA photograph of Aftab Hilali Shah @ Shahid­ul­Islam holding

43

AK­47   with   other   cadres   seized   from   the   residence   of

AftabHilali Shah @ Shahid­Ul­Islam (A­3) on 03.06.2017.

D­9cPhograph of Aftab Hilali Shah @ Shahid­ul­Islam (A­3) with

Proscribed terrorist organization Hizbul Mujahiddin Chief Syed

Salahuddin (A­2) seized from the residence of AftabHilali Shah

@ Shahid­Ul­Islam (A­3) on 03.06.2017.

D­9d 04   hand   written   loose   papers   seized   from   the  residence   of

AftabHilali Shah @ Shahid­Ul­Islam (A­3) on 03.06.2017.

D­9eOne letter head in respect of All Parties Hurriyat Conference

addressed to Deputy High Commissioner, High Commission of

Pakistan   New   Delhi   from   Media   advisor   APHC,   Advocate

Shahidul Islam for issuing the Visa seized from the residence

of Aftab Hilali Shah @ Shahid­Ul­Islam (A­3) on 03.06.2017.

D­9gList of active militants (year 2016­17) of different outfits in the

valley seized from the residence of Aftab Hilali Shah @ Shahid­

Ul­Islam (A­3) on 03.06.2017.

D­11dThe photocopy of the hand written letter written by Afzal Guru

to   SAS   Geelani   seized   from   the   premises   of   Mohd.   Akbar

Khandey @ Ayaz Akbar (A­7) on 04.06.17.

D­19 Letter   no.22/NIA/CIV/CR/17/6547   dated   12.07.2017   from

Sh. Kulbir Singh, AIG (CIV), PHQ, J&K Srinagar in reply NIA

Letter   No.   RC­10/2017/NIA   providing   details   pertaining   to

case RC­10/2017 to CIO NIA.

D­20 Scrutiny report of Inspector Vinay Kumar related to 07 CDs

received   vide   letter   no.   22/NIA/CIV/CR/17/6547   dated

12.07.2017 from PHQ, J&K Srinagar along with photo album.

D­42 Letter dated 27.06.2017  from TV Today  Network Ltd. India

Today Group Mediaplex, Film City, Sector 16A, Noida to CIO,

NIA   forwarding   exact,   true   and   correct   copy   of   India

Television’s raw footage.

D­43 Letter   no.   RC­10/2017/NIA/DLI/7831   dated   14.06.2017   to

DG, BSF, Lodhi Road, New Delhi for providing details of stone­

pelting, burning of schools & college buildings and damage to

44

Govt. property as reported in Kashmir Valley since July, 2016.

D­44 Letter   no.   26/Kmr/Ops(B)W/BSF/17/18758   dated   2/3

August 2017  from  Director  General, BSF (Ops  Directorate),

New   Delhi   to   CIO,   NIA   details   of   stone­pelting,   burning   of

schools & college buildings and damage to Govt. property as

reported in Kashmir Valley since July, 2016.

D­63 Letter   dated   28.08.2017   from   Nodal   Officer   Vodafone,   New

Delhi to CIO NIA forwarding certified copies of CDR, CAF and

65B   Certificate   in   respect   of   mobile   Nos.   9796158864   &

9811813796. 

D­65 Letter   dated   01.12.2017   from   Nodal   Officer,   Reliance   Jio

Infocomm. Ltd., Delhi to CIO, NIA forwarding certified copies of

CDR,   CAF   and   65B   Certificate   in   respect   of   mobile   nos.

7006046476, 7006208314 & 7889521803.

D­70 The transcripts of the audio­video of sting operation by the

reporters   of   India   Today   related   to   accused   Mohd.   Nayeem

Khan (A­5).

D­71 The transcripts of the audio­video of sting operation by the

reporters of India Today related to accused Farooq Ahmad Dar

@ Bitta Karate (A­6).

D­75 Letter No. 22/NIA­III/CIV/CR/17/10275­76 dated 23.09.2017

from Sh. Kulbir Singh AIG (CIV), J&K PHQ, Srinagar to CIO

NIA forwarding details of accused persons of the case. 

D­127Letter   No.   I&O/IMS/T­ACT/3/2015   NIA/10011   dated

03.08.2017   from   Sh.  Vishwas  Kumar  Singh,   (W­196),  ASP,

I&O, NIA New Delhi to CIO, NIA.

D­130Seizure   memo   dated   16.08.2017   in   respect   of   search   and

seizure   of   articles/documents   found   from   the   premises   of

Ghulam Mohd. Rather@Gulla (W­29).

D­132Seizure   memo   dated   16.08.2017   in   respect   of   search   and

seizure   of   articles/documents   found   from   the   premises   of

Ghulam Mohd. Bhatt (W­29).

D­132aVarious   miscellaneous   papers   related   financial   transactions

seized from the premises of Ghulam Mohd. Bhatt ( W­29) on

45

16.08.2017.

D­132bOne   small  diary   title   Arun  (11)   Notes   Pad   seized   from   the

premises of Ghulam Mohd. Bhatt (W­29) on 16.08.2017.

D­132cOne green colour diary of 2009 seized from the premises of

Ghulam Mohd. Bhatt (W­29) on 16.08.2017.

D­132eOne brown colour diary of 2010 seized from the premises of

Ghulam Mohd. Bhatt (W­29) on 16.08.2017.

D­132fOne dark brown colour diary mark Frankford (A division of

Ultramark group) seized from the premises of Ghulam Mohd.

Bhatt (W­29) on 16.08.2017.

D­133Seizure   memo   dated   16.08.2017   in   respect   of   search   and

seizure   of   articles/documents   found   from   the   premises   of

Ghulam Mohd. Bhatt@Mohd. Akbar ( W­29).

D­135Seizure   memo   dated   16.08.2017   in   respect   of   search   and

seizure of articles/documents found from the premises of Dr.

Peerzada Kaiser Habeeb Hakeem.

D­135aOne  transparent  file  folder  of  Trison  International  group of

companies seized from the premises of Dr. Peerzada Kaiser

Habeeb Hakeem on 16.08.2017.

D­135bOne   orange   colour   file   folder   of   account   statement   of   M/s

Three Star Enterprises for the year of 2005­06 seized from the

premises   of   Dr.   Peerzada   Kaiser   Habeeb   Hakeem   on

16.08.2017.

D­135cOne Khaki colour folder of Johar Enterprises stamp paper file

no.47/P   seized   from   the   premises   of   Dr.   Peerzada   Kaiser

Habeeb Hakeem on 16.08.2017.

D­137Seizure   memo   dated   26.08.2017   in   respect   of   search   and

seizure of articles/documents found from the office of Zahoor

Ahmad Shah Watali (A­10) i.e. Trison Farms and Construction

Pvt. Ltd.

D­137aOne ledger and cash book of Trison Farms and construction

Pvt. Ltd. Baba Dharam Das Complex, Khayam Srinagar for the

46

year   2010­11   seized   from   the   office   of   Trison   farms   and

construction private Limited on 26.08.2017.

D­137bOne ledger and cash book of M/S Yasir Enterprises, Baghat

Barzullah,   Sanat   Nagar,   Srinagar   for   the   year   of   2010­11

seized from the office of Trison farms and construction private

Limited on 26.08.2017.

D­137cOne   ledger   and   cash   book   of   M/S   Three   Y,   Sanat   Nagar,

Srinagar for the year 2010­11 seized from the office of Trison

farms and construction private Limited on 26.08.2017.

D­137dOne ledger and cash book of M/S Tirson International for the

year   2010­11   seized   from   the   office   of   Trison   farms   and

construction private Limited on 26.08.2017.

D­137fA   bunch   of   documents   related   to   Enforcement   Directorate

seized from the office of Trison farms and construction private

Limited on 26.08.2017.

D­154 Letter report no. CFSL­2017/D­993/3953  dated 06.11.2017

from   CFSL,   (CBI),   Lodhi   Road,   New   Delhi   to   CIO   NIA

containing handwriting examination report alonwith original

seizure   seized   from   the   house   of   Ghulam   Mohd.   Bhat   r/o

Tarahama.

D­167 Memoramdum for specimen voice sample in respect of accused

Mohd. Nayeem Khan (A­5) dated 31.07.2017.

D­168 Memorandum for specimen voice smaple in respect of accused

Farooq Ahmed Dar @ Bitta Karate (A­6) dated 31.07.2017.

D­169 Letter No. I&O/IMS/DE/33/2017/NIA dated 29.11.2017 from,

Inspector,   IMS,   NIA   New   Delhi   to   CIO   NIA   alongwith

transcripts of conversation and videos.

D­183 Technical analysis report in respect of accused Farooq Ahmad

Dar   @   Bitta   Karate   (A­6)   forwarded   vide   Inter   office   note

No.RC­10/2017/NIA/DLI/reports/1351 dated 10.12.2017. 

D­184 Report on Protest calendar taken out from the open source

alongwith source path forwarded vide Inter office note No.RC­

10/2017/NIA/DLI/reports/1351 dated 10.12.2017.

D­197 Letter No.D.III.a/2017­Ops (NIA) dated 25.07.2017 from 2 I/C

47

(Ops/Int.),   Office   of   Inspector   General   CRPF,   Brein   Nishat,

Srinagar, J&K to CIO NIA.

D­204 Original agreement documents between M/s Trison Farms and

Mr. Nawal Kishore Kapoor dated 07.11.2014.

D­205 Notice  under  section  43  (F)  UA(P) Act  dated  30.11.2017  to

Nawal   Kishore   Kapoor   ( W­28)   for   furnishing

information/document from Insp T TBhutia, NIa, New Delhi.

D­206 Reply dated 4.12.201of Notice under section 43(f) of UA(P) Act

dated 30.11.2017 from Nawal Kishore Kapoor (W­28). 

D­207 Notice to witness under Section Cr.P.C.& 43 (F) of UA (P) Act

dated   07.11.2017   to   CVO,   SBI,   Mumbai   to   provide   bank

account   details of  account   no.274724019   of  Nawal  Kishore

Kapoor (W­28) from Sh Jyotiraditya, DC.

D­208 Letter   No.   Gen/2017­18/46   dated   18.11.2017   from   Asst.

General   Manager,   SBI   NRI   Branch,   Jalandhar,   Punjab

forwarding   certified   copies   of   account   opening   form   and

account statement of account number 20074724019 of Nawal

Kishore Kapoor (W­28).

D­211 Letter   No.   F.No.   ITO/W­3(4)   Antg/2017­18/3540   dated

20.10.2017/11.12.2017   from   Income   Tax   Officer,   Anantnag

containing   income   tax   return   details   for   last   six   years   in

respect of accused Zahoor Ahmad Shah Watali (A­10).

D­212 Production   cum   receipt   memo   dated   17.11.2017   related   to

documents produced by Naval Kishore Kapoor ( W­28) along

with documents.

D­220 Production  cum  Receipt  Memo  dated 14.12.2017  related  to

production of copy of text audit reports and audit financial

statements of Ms. Trison Farms and Construction Pvt. Ltd.

Etc. along with received documents. 

D­222 Inter   office   Note   No.I&O/IMS/DE/33/2017/NIA/722   dated

17.01.2017   from   Inspector   S.K.   Tyagi,   IMS   to   CIO   NIA

forwarding 03 video clips Indentifying the voice of Hafiz Saeed

48

along certificate 65 B of IEA.

D­224 Letter No.F. No. T­3/1/FE/SRZO/2013 dated 12.12.17 from

Sh.   Sharad   Kumar,  (W­1)  Assistant   Director,  Directorate  of

Enforcement,   Government   of   India,   Durani   House   Rajbagh,

Srinagar   to   Sh.   Ajeet   Singh,   SP   NIA   (W­229)   forwarding

alongwith   enclosures   therein   proceedings   against   accused

Zahoor Ahmed Shah Watali (A­10) under the FEMA Act.

D­248 Letter No. RC­10/2017/NIA/DLI/354 dated 11.01.2018 from

Sh. Rajesh Kumar, Inspector NIA (W­209) to CIO forwarding of

report on international linkage, India Hit report and report on

Pakistani   based   Hurriyat   representative   along   with   65­B

Certificate.

D­252 No.   RC­10/2017/NIA/DLI/646   dated   15.01.2018   received

from SI Sangram Singh, NIA (W­220) pertaining to transcripts

of downloaded videos.

D­256 Letter   No.   RC­10/2017/NIA/DLI/5706   dated   26.12.2017   to

GM (CM), Nodal Officer, BSNL, 4

th

 Floor, Telephone Exchange,

Trikuta Nagar, Near RBI Jammu, J&K from CIO NIA to provide

CDRs, CAF and 65 Certificate of mobile nos. mentioned in the

letter. 

D­257 Certified   copies   of   CDRs,   CAF   and   Form   65   B   of   mobile

numbers   9419011561,   9419504376,   9419075468,

9419547999,   9419006355,   9419008421,   9419001097   &

9469037774 (BSNL J&K) received from BSNL, J&K.

D­259 Letter of Nodal Officer Bharti Airtel Ltd. Forwarding certified

copies   of   CDR,   CAF   of   mobile   numbers   9596070530,

9906519595, 8494071470 & 8491001561 alongwith certificate

u/s 65B of Indian Evidence Act.” 

  (emphasis supplied in italics and bold)

21.During the hearing, emphasis was placed by the learned

Attorney General on documents D­132, D­132(a)/23, D­3/6,

49

D­3g/20, D­3h/28, D­3j to D­3j/5, D­9b, D­9c, D­154 and D­

185/10.   Besides   these   documents,   our   attention   was   also

invited to the statements of Ghulam Mohammad Bhatt (W­29)

dated 30

th

 August, 2017, and 23

rd

 November, 2017, as well as

the   redacted   statements   of   protected   witnesses   (“Charlie”,

“Romeo”, “Alpha”, “Gamma”, “Pie”, “Potter”, “Harry” and “xxx”)

recorded under Section 164, which have now been taken on

record by the Designated Court in terms of order dated 11

th

January, 2019.  Notably, the order passed by the Designated

Court permitting redaction of those statements has not been

assailed by the respondent. In our opinion, the High Court,

having noticed that the Designated Court had not looked at

the stated statements presented in a sealed cover, coupled

with the fact that the application under Section 44 filed by the

Investigating Agency was pending before the Designated Court,

and   before   finally   answering   the   prayer   for   grant   of   bail,

should have directed the Designated Court to first decide the

said   application   and   if   allowed,   consider   the   redacted

statements,   to   form   its   opinion   as   to   whether   there   are

50

reasonable   grounds for believing that the accusation made

against the respondent is prima facie true or otherwise. For, in

terms of Section 43D, it is the bounden duty of the Court to

peruse the case diary and/or the report made under Section

173   of   the   Code   and   all   other   relevant   material/evidence

produced   by   the   Investigating   Agency,   for   recording   its

opinion. We could have relegated the parties before the High

Court   but   the   counsel   appearing   for   the   respondent,   on

instructions, stated that the respondent would prefer to await

the decision of the Designated Court and, depending on the

outcome of the application under Section 44 of the Act, would

contest the proceedings before this Court itself. Accordingly, at

the request of the respondent, we kept the present appeal

pending.  Since the Designated Court has finally disposed of

the   application   preferred   by   the   Investigating   Agency   vide

order dated 11

th

 January, 2019, the correctness whereof has

not   been   challenged   by   the   respondent,   the   redacted

statements of the concerned protected witnesses have been

taken on record. 

51

22.Accordingly, we have analysed the matter not only in

light of the accusations in the FIR and the charge­sheet or the

police   report   made   under   Section   173,   but   also   the

documentary   evidence   and   statements   of   the   prospective

witnesses recorded under Sections 161 and 164, including the

redacted statements of the protected witnesses, for considering

the prayer for bail. 

23.As   regards   the   redacted   statements,   objection   of   the

respondent was that the certificate given by the competent

authority is not in conformity with the certificate required to

be given in terms of Section 164(4) of Cr.P.C.  This objection

has been justly countered by the learned Attorney General

with the argument that the objection borders on the issue of

admissibility   of   the   said   statements.   We   find   force   in   the

submission   that   the   issue   regarding   admissibility   of   the

statements   and   efficacy   of   the   certificates   given   by   the

competent   authority,   appended  to  the   redacted   statements

would be a matter for trial and subject to the evidence in

reference to Section 463 of Cr.P.C. and cannot be overlooked

52

at   this   stage.   Viewed   thus,   the   exposition   in   the   case   of

Ramchandra Keshav Adke (dead) by LRs. and Ors. Vs.

Govind Joti Chavare and Ors.

18

, in paragraph 25 of the

reported judgment will be of no avail to the respondent. 

24.After having analyzed the documents and the statements

forming   part   of   the   charge­sheet   as   well   as   the   redacted

statements   now   taken   on   record,   we   disagree   with   the

conclusion recorded by the High Court. In our opinion, taking

into account the totality of the report made under Section 173

of   the   Code   and   the   accompanying   documents   and   the

evidence/material already presented to the Court, including

the redacted statements of the protected witnesses recorded

under Section 164 of the Code, there are reasonable grounds

to believe that the accusations made against the respondent

are  prima facie  true. Be it noted, further investigation is in

progress.  We may observe that since the prayer for bail is to

be rejected, it may not be appropriate for us to dilate on

matters   which   may   eventually   prejudice   the   respondent

18

  (1975) 1 SCC 559 = AIR 1975 SC 915

53

(Accused No.10) in any manner in the course of the trial.

Suffice   it   to   observe   that   the   material   produced   by   the

Investigating Agency thus far (pending further investigation)

shows the linkage of the respondent (Accused No.10) with A­3,

A­4,   A­5   and   A­6   and,   likewise,   linkages   between   the

respondent (Accused No.10) and A­3 to A­12, as revealed from

the CDR analysis. The Chart A showing the inter­linkages of

the named accused inter se and Chart B showing the inter­

linkages of the named accused with others and the frequency

of their interaction on phone during the relevant period are as

under: 

54

55

56

25.The summing up of the outcome of the investigation done

until filing of the first report is noted in paragraph 17.10,

which reads thus:

“17.10 SUMMING UP:

Hence,   as   has   been   discussed   above,   the   investigation   has

established that:­

1.The terrorist and Hurriyat leaders have a close nexus with the

active militants, OGWs and stone­pelters in Kashmir Valley.

They are closely coordinating with each other and have formed

a terrorist gang to achieve their common goal of secession

from the Union of India by way of an armed rebellion. 

2.To fuel the secessionist activities, Pakistan is providing funds

to the Hurriyat leaders and the same are channelized through

Hawala, LoC trade and other means. Sometimes, the funds

are provided directly by Pakistan High Commission in India. 

3.Hurriyat has convenor/representative(s) in Pakistan who liaise

with Pakistan agencies and also with the Kashmir Cell of the

ISI, the United Jehad Council and the Jamaat­Ud­Dawah. 

4.The   benefits  drawn  out   of  the  LoC   trade  are  reaching  the

Hurriyat leaders for fuelling the unrest in the Valley. 

5.Funds are raised locally by way of collecting donations from

the common people in the name of Zakat and Betul Maal. 

6.The   Hurriyat   leaders   are   working   in   a   systematic   and

organized manner as per the instructions of their Pakistani

handlers by setting up a network of their cadres at village

level, block level and District level. 

7.The   High  Commission   of   Pakistan   organizes   functions   and

meetings in New Delhi, to which the Hurriyat leaders from

Kashmir are invited and they are given instructions and funds

so that the unrest in the Valley can be fuelled in an organized

manner. 

57

8.The   Hurriyat   leaders   are   raising   funds   from   the   Pakistani

establishments/agencies   in   the   name   of   helping   the   youth

injured/killed during the action of security forces. 

9.The families of the active militants and killed militants are

supported by the Hurriyat leaders financially, socially as well

as by arranging for the higher education of their wards in

Pakistan. 

10.The Hurriyat leaders attend the funeral of killed militants,

eulogise them as ‘martyrs’, hail their anti­India activities as

‘gallant’ and deliver speeches against the Government of India

and motivate the youth of Kashmir to join militancy for the so­

called freedom of Kashmir by way of an armed struggle. They

misguide   the   common   man   by  spreading   false   propaganda

against the Government of India. 

11.To   further   this   conspiracy,   the   Hurriyat   leaders,   the

terrorists/terror organizations and stone­pelters are working

in tandem and they are getting financial and logistic support

from Pakistan.”

26.The   accusation   and   charge   against   the   accused,

including the respondent, is in paragraph 18 of the report

which reads thus:

“18.CHARGE    :

18.1In the instant case, there is sufficient evidence in the

form of incriminating documents, statements of witnesses

and digital evidence that establishes beyond any reasonable

doubt that the accused persons i.e. the Hurriyat leaders,

terrorists and stone­pelters have been orchestrating violence

and unrest in Jammu & Kashmir as a part of well­planned

conspiracy under the overall patronage and financial support

of Pakistani Establishment  and agencies and that all the

accused persons were acting in pursuance of their common

goal   i.e.   to   achieve   secession   of   the   State   of   Jammu   &

Kashmir from the Union of India by waging a war against the

Government of India. 

58

18.2The   documentary   evidences   seized   during   various

searches   such   as   letters   of   the   banned   terrorist

organizations seeking financial assistance from the Hurriyat

leaders,   blank   letterheads   of   terror   organisations,

conversations between Hafiz Saeed @ Burhan Wani, Hafiz

Saeed and Asiya Andrabi, support extended by Hafiz Saeed

and Syed Salahuddin to the protest calendars issued by the

Hurriyat leaders,  all these show  that Hurriyat and terror

organizations   are   working   hand   in   glove.   Their   common

objective is to attain secession of Jammu & Kashmir from

the Union of India and to achieve this objective, they have

established a network of cadres throughout Kashmir Valley

who motivate and incite the youth to attack all symbols of

Indian authority, especially Indian security forces who have

been deployed there for the maintenance of law and order.

To achieve their objective, they are mobilizing funds from all

possible sources. They are getting funds from Pakistani

Establishment through the Pakistan High Commission;

the   funds   are   being   remitted   to   India   from   offshore

locations   through   hawala   and   accused   A­10   Zahoor

Ahmad Shah Watali is an important conduit for the

same. They are raising funds through local donations such

as Zakaat & Betulmaal, etc. They are generating funds by

resorting   to   illegalities   and   irregularities   such   as   under­

invoicing   and   cash­dealings   in   LoC   barter   trade.   All   this

money is used to fund stone­pelting, to support the families

of killed and active militants and to help pellet victims and to

fuel   terrorism   in   Jammu   &   Kashmir   with   the   ultimate

objective   of   breaking   Jammu   &   Kashmir   away   from   the

Union of India. 

18.3They are all working in sync to achieve their greater

goal. The nexus between the Pakistani agencies, Hurriyat

leaders and terror organizations is amply substantiated by

the chats retrieved  from their email accounts, WhatsApp,

Facebook   profiles   and   Websites   and   also   from   the

statements of the protected witnesses.  Their nexus with

hawala conduit, Zahoor Watali is also substantiated by

the documentary and digital evidence. 

18.4Though the Constitution of Jammu & Kashmir, 1957,

declares the State of Jammu & Kashmir to be an integral

part of India, and the said pronouncement is irrevocable, the

59

accused persons have been incessantly engaged in violence

and  carrying   out   subversive  and  secessionist  activities  in

Jammu & Kashmir by waging a war against the Government

of India. 

18.5Hence,   as   discussed   in   the   foregoing   paras,   the

evidence   collected   during   investigation,   prima   facie,

establishes   a   case   against   all   the   accused   persons   for

conspiring to wage war against the Government of India by

way of establishing a network of cadres of banned terrorist

organizations LeT & HM as well as cadres in the garb of so­

called political front viz., the All Parties Hurriyat Conference.

18.6The scrutiny of the documents and the recovery

from the digital devices have provided a large data of

incriminating material in which the above accused A­3

to A­12 are a part of a gang who with the help of A­1 &

A­2 and others collaborate and coordinate with each

other   to   form   strategies   and   action   plan   to   launch

massive   violent   protests,   hartaals,   bandhs,   strikes,

processions, demonstrations during which stone pelting

is   organised   on   security   forces   and   government

establishments.  These   documents   and   digital   evidences

clearly indicates an action plan to instigate general public to

observe   strikes,   hold   anti­India   protests   through   press

releases, social media and use of Immams and mosques. The

recovery of protest calendars from A­4 and the direct impact

of such orchestrated protests have led to enormous loss of

life and property which have been explained in detail. 

18.7The   investigation   have   revealed   linkage   of   A­1

and A­2 with A­3 to A­12 in a web of directions being

passed through e­mails, SMSs, WhatsApp, videos and

other means of communication to form a clear nexus

between the above accused and the leaders of Hurriyat

Conference.  The   recovery   of   a   number   of   incriminating

videos   in   which   the   separatists   leaders   and   accused   are

exhorting   the   general   public,   sympathizing   with   the

militants,   seeking   support   and   donations   to   carry   out

militant activities and instigating general public, especially

youth to raise a revolt and launch violence against security

forces   and   wage   a   war   against   Government   of   India,   is

clearly established. 

60

18.8The   secessionists,   especially   the   leaders   of   the

Hurriyat   Conference   and   the   accused   are   a   part   of   the

terrorist designs to raise funds to propagate their ideology

and   agenda   of   secessionism   and   subversive   activities

prejudicial to the law of the land. The investigations have

clearly  brought  out  that  the Hurriyat  has formed  a  well­

developed network of cadres with district presidents, block

level leaders and workers who collect donations from public,

businessmen, apple growers and draw gains from profits of

unregulated LoC trade.  The money is routed through a

complex system of hawala transfers and cash couriers

using conduits such as A­10 who gathers money from

Pakistan High Commission in New Delhi and through

fake and bogus companies floated in UAE and other

countries   and   delivers   the   funds   to   the   Hurriyat

leadership for subversive activities. 

The documents recovered and statements of witnesses

to that effect also clearly establish the mechanism of funding

and complicity of the accused in generating funds for its

further use in organizing violent protests, assistance to the

militants and creating an atmosphere of terror, chaos and

uncertainty. 

18.9During the investigation about the past conduct of the

accused,   it   is   ascertained   that   as   A­1   is   a   designated

terrorist   being   the   head   of   proscribed   terror   organisation

Lashker­e­Toiba, A­2 is the head of proscribed organisation

Hizb­Ul­Mujahideen. A­3, A­4, A­5, A­6, A­8, A­9 are former

militants with various cases of terrorism against them and

have   been   detained   under   the   Public   Safety   Act   on

numerous occasions. A­10 is a known hawala dealer and

financer and has a number of cases against him which

are being investigated by sister investigation agencies. 

18.10 The   CDR   Linkages   and   technical   analysis   of

social media clearly establish that the accused A­3 to A­

10 are in constant communication with each other and

there is a clear meeting of minds of the above accused

in hatching the conspiracy with the support of A­1 and

A­2 as well as other secessionist leaders of the Hurriyat

61

Conference and other proscribed terrorist organizations

of Jammu & Kashmir.  

18.11  This case is a terror conspiracy case in which the

terrorist act is not a single act of terror like an incident or

series of incidents. It is a terrorist act as defined under UA

(P) Act­1967 wherein the intention is to threaten the unity,

integrity and sovereignty of India by striking terror in the

people or any section of people in India by overawing by

means of criminal force or show of criminal force causing

death of any public functionary or attempts to cause death

of any public functionary. The terrorist gang of the accused

above,   have   also   committed   terrorist   act   as   they   have

disrupted the essential services and daily life of the citizenry

of   Jammu   &   Kashmir   and   have   caused   damage   and

destruction   of   property   in   India   intended   to   be   used   in

connection  with any  other   purpose  of the Government  of

India, any State Government or any of their agencies. 

18.12  The analysis of documentary evidences seized during

the   searches,   the   statement   of   witnesses   and   the

incriminating   material   recovered   from   the   digital   media

seized from the accused clearly bring out the fact that with

the   active   support   and   connivance   of   Pakistani

establishments,   Pakistani   agencies,   terrorist   groups

operating   from   Pakistani   soil,   the   above   accused   have

hatched   a   criminal   conspiracy   to   engage   in   violence   and

carry out subversive and secessionist activities in Jammu &

Kashmir and to achieve their objectives, have established a

network   of   cadres   who   are   funded   through   Pakistani

agencies   via   hawala   dealers,   local   conduits   and   also   by

raising   funds   through   local   donations   and   by   generating

illegal   profits   through   the   barter   LoC   trade.   The   accused

have used these funds for organised stone pelting through a

set charter of protests and demonstrations which are issued

in the form of “protest calendars” on regular basis resulting

in an atmosphere of chaos, terror, uncertainty and fear in

the State of Jammu & Kashmir. The main aim and objective

of this entire conspiracy is to secede the State of Jammu &

Kashmir, which is an integral part of India, from the Union

of India and wage war against the Government of India to

meet the objectives. 

62

18.13 Hence, the accused persons are liable for prosecution

under the following sections of law:­

63

Accuse

d

Name of 

Accused

Liable for prosecution under sections 

of law

A­1 Hafiz 

Muhammad 

Saeed

section 120B, 121, 121A &124A of IPC, 

section 13, 16, 17, 18, 20, 38, 39 & 40 

of Unlawful Activities (Prevention) Act, 

1967.

A­2 Mohd. Yusuf

Shah @ Syed

Salahuddin

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 38, 39 & 40 

of Unlawful Activities (Prevention) Act, 

1967.  

A­3 Aftab Ahmad

Shah @ 

Aftab Hilali 

Shah @ 

Shahid­ul­

Islam

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­4 Altaf Ahmad 

Shah @ 

Fantoosh

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­5 Nayeem 

Ahmad Khan

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­6 Farooq 

Ahmad Dar 

@ Bitta 

Karate

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­7 Md. Akbar 

Khanday

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­8 Raja 

Mehrajuddin

Kalwal

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­9 Bashir 

Ahmad Bhat 

@ Peer 

Saifullah

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities (Prevention) Act, 

1967.  

A­10 Zahoor 

Ahmad Shah

Watali

section 120B, 121, 121A & 124A of IPC, 

section 13, 16, 17, 18, 20, 39 & 40 of 

Unlawful Activities(Prevention) Act,1967.

A­11 Kamran 

Yusuf

section 120B, 121 & 121A  of IPC, 

section 13, 16, 18 & 20 of Unlawful 

Activities (Prevention) Act, 1967.  

A­12 Javed 

Ahmad Bhat

section 120B, 121 & 121A  of IPC, 

section 13, 16, 18 & 20 of Unlawful 

64

18.14  The sanction for prosecution under section 45(1)(i)(ii)

of the UA (P) Act in respect of the accused persons for the

offences under section 13, 16, 17, 18, 20, 38, 39 and 40 of

the UA (P) Act and under section 196 CrPC for the offences

under section 121, 121A and 124A of IPC has been accorded

by the Ministry of Home Affairs, Government of India vide

order No.11011/26/2017/IS­IV dated 16

th

  January, 2018.

The sanction for prosecution under section 188 CrPC has

also   been   accorded   by   Government   of   India   vide   order

No.11011/26/2017/IS­IV dated 16

th

  January, 2018 for the

offences committed outside of India.

18.15 It is therefore, prayed that, the Hon’ble Court may

please take cognizance of the offences under sections 120B,

121, 121A & 124A of the IPC, sections 13, 16, 17, 18, 20,

38, 39 & 40 of the Unlawful Activities (Prevention) Act, 1967

in respect of the accused A­1 to A­12 (As per the mentioned

in para 18.13), issue process to the accused persons and try

the   aforesaid   accused   persons   and   punish   them   in

accordance with law.” 

(emphasis supplied in italics and bold)

27.The charge against respondent is not limited to Section

17 of the 1967 Act regarding raising funds for terrorist acts

but also in  reference to Sections 13,16,18,20,38,39 and 40 of

the 1967 Act.  Section 13 is in Chapter II of the 1967 Act. The

special   provisions   regarding   bail   under   Section   43D(5),

however, are attracted in respect of the offences punishable

under Chapters IV and VI, such as Sections 16,17,18,20,38,39

and 40 of the 1967 Act. Sections 39 and 40 form part of

Chapter VI, whereas other sections (except Section 13) form

65

part of Chapter IV to which the subject bail provisions are

applicable,   mandating   the   recording   of   satisfaction   by   the

Court that there are reasonable grounds for believing that the

accusation against such person is prima facie true.   

28.Reverting to the documents  on which emphasis has been

placed, document D­132 is the Seizure Memo of properties

seized from the premises of Ghulam Mohammad Bhatt (W­29),

the   then   Munshi/Accountant   of   the   respondent   (Accused

No.10).     Document   D­132(a)   is   the   green   page   document,

seized during the search of the residence of said Ghulam

Mohammad   Bhatt,   containing   information   about   foreign

contributions and expenditures of the respondent (Accused

No.10)   during   2015/2016.   Whether   this   document   is

admissible in evidence would be a matter for trial. Be that as it

may, besides the said document, the statement of Ghulam

Mohammad Bhatt (W­29) has been recorded on 30

th

 August,

2017 and 1

st

 November, 2017. Whether the credibility of the

said witness should be accepted cannot be put in issue at this

stage.   The   statement   does   make   reference   to   the   diaries

66

recovered from his residence showing transfer of substantial

cash amounts to different parties, which he has explained by

stating   that   cash   transactions   were   looked   after   by   the

respondent (Accused No.10) himself.   He had admitted the

recovery of the green colour document from his residence,

bearing   signature   of   the   respondent   (Accused   No.10)   and

mentioning about the cash amounts received and disbursed

during   the   relevant   period   between   2015   and   2016.   The

accusation against the respondent (Accused No.10) is that

accused A­3 to A­10 are   part of the All Parties Hurriyat

Conference which calls itself a political front, whereas their

agenda is to create an atmosphere conducive to the goal of

cessation of J & K from the Union of India. The role attributed

to the respondent (Accused No.10) is that of being part of the

larger conspiracy and to act as a fund raiser and finance

conduit.   Ample   material   has   been   collected   to   show   the

linkages   between   the   Hurriyat   leaders   of   the   J   &   K   and

terrorists/terrorist   organizations   and   their   continuous

activities to wage war against Government of India. Regarding

67

the funding of terrorist activities in J & K and, in particular,

the   involvement   of   the   respondent   (Accused   No.10),   the

charge­sheet mentions as under: 

“17.6Funding of Secessionist and Terrorist Activities in

Jammu & Kashmir:

If publicity and propaganda is oxygen for the terror groups,

terror financing  is its life­blood. Terror financing provides

funds   for   recruitment,   operationalization   of   training   and

training   camps,   procurement   of   arms   and   ammunition,

operational cost of planning and resources for terrorist acts,

running   of   underground   networks,   well­planned   stone

pelting, school burnings, targeted attacks, provision of legal

support   for   terrorists   and   over­ground   workers   facing

judicial   process,   ex­gratia   payment   for   militants   killed   in

terrorist   operations,   regular   payments   to   the   families   of

terrorists   and   militants   killed   or   convicted,   funds   for

propaganda to clergy as well as relief measures for civilian

population   and   also   in   case   of   natural   disasters.   The

investigation in the case has revealed that the secessionists

are mobilizing funds from all possible sources to fuel unrest

and support the on­going secessionist and terrorist activities

in Jammu & Kashmir. 

17.6.1 Funding from Pakistan:

i) The Hurriyat leaders are receiving funds from Pakistan

through   conduits   and   also   from   the   Pakistan   High

Commission   directly. It   was   substantiated   by   an

incriminating   document   seized   from   the   house   of

Ghulam   Mohd.   Bhatt   druing   search.   Ghulam   Mohd.

Bhatt   worked   as   the   cashier­cum­accountant   with

accused   A­10   Zahoor   Ahmad   Shah   Watali,   a   known

Hawala   conduit.     The   document   clearly   shows   that

accused A­10 Zahoor Ahmad Shah Watali was receiving

money from Accused A­1 Hafiz Saeed (Head of Jamaat­

ud­Dawa),   from   the   ISI,   from   the   Pakistan   High

Commission at New Delhi and also from a source based

in Dubai. Accused A­10 was remitting the same to the

Hurriyat   leaders,   separatists   and   stone­pelters   of

Jammu   &   Kashmir.   The   said   document   has   been

68

maintained   in   regular  course  of   his   business   and   is

signed   by   accused   Zahoor   Watali   himself.   This

document   clearly   shows   that   Hurriyat   leaders   were

receiving funds from Pakistan through the officials of

Pakistan High Commission and through accused A­10

Zahoor Watali. 

The signature of Accused A­10 Zahoor Watali has

also   been   verified   and   as   per   the   expert   report,   his

signature on the questioned document matches with his

specimen   handwriting   as   well   as   his   admitted

handwriting. 

ii)Further, the role of Pakistan in funding secessionist

activities   also   surfaced   in   the   scrutiny   of   the  un­edited

version of the audio/video furnished by the office of India

Today   T.V.   News   Channel   wherein   accused   A­5   Nayeem

Khan   admits   that   the   secessionists   and   terrorists   of   the

Valley are receiving  financial support from Pakistan  and

would have received approximately Rs.200 crores to organise

anti­India protests and agitations after the killing of Burhan

Wani, the Commander of the proscribed terror organisation

Hizb­ul­Mujahiddin. He further speaks about funds reaching

them from Saudi Arabia/Dubai through   Hawala  via Delhi

(Balimaran/Chandni Chowk). He admits that S.A.S. Geelani

(Chairman, APHC­G), Mirwaiz Umar Farooq (APHC­M) and

Yasin Malik (JKLF) are receiving funds from Pakistan. He

further admits the pivotal role played by the Pakistan High

Commission  to   convey   and   receive   instructions   from

Pakistan. Nayeem Khan also stated that the accused  Hafiz

Mohd   Saeed  has   supported   S.A.S.   Geelani,   Chairman,

APHC­G by paying at least 10­12 crores during anti­India

agitation   after   killing   of   Burhan   Wani.   Accused   Nayeem

Khan further admitted that, if funded, he can fuel unrest in

the Valley any time. 

iii)Similarly, the scrutiny of the audio/video of the sting

operation   also   reveals   accused  A­6   Farooq   Ahmad   Dar

Bitta Karate admitted that the funds are being sent by

Pakistan   to   the   secessionists   and   terrorists   in   the

Kashmir   Valley  including   him   for   organizing   forcible

closures,   anti­India   protests   and   processions   and   stone­

pelting on the security forces. He further claimed that he has

69

his cadres in every part of Kashmir who can act on his call

at any given point of time and fuel unrest in the Valley.

When   given   an   offer   of   financial   support,   accused   Bitta

Karate put forth a demand of Rs.70 crores for fuelling unrest

upto six months. 

The  voice   samples  of   Nayeem   Khan   and   Farooq

Ahmad Dar @ Bitta Karate have been forensically examined

and the CFSL report has confirmed the match with their

voices.

iv)Further, the investigation has revealed that the senior­

most officials of the High Commission of Pakistan were in

regular   contact   with   the   Hurriyat   leaders.   The   High

Commission   of   Pakistan   in   New   Delhi   used   to   organise

functions and meetings in New Delhi, to which the Hurriyat

leaders   from   Kashmir   were   invited   and   they   were   given

instructions   and   funds   on  a   regular   basis.  These  funds

were given to various allied groups of the APHC and

investigation have revealed that a First Secretary level

officer   of   Pakistan   High   Commission   in   New   Delhi

would act as a channel and A­10 Zahoor Ahmed Shah

Watali would act as a courier to deliver the funds to

the   Hurriyat   leadership.   These   funds   as   explained

above   were   used   to   foment   the   secessionist   and

separatist   activities   and   unrest   in   the   valley   in   an

organized   manner. One   such   invitation   card   from   the

Pakistan High Commission was seized from the house of A­6

Farooq Ahmad Dar @ Bitta Karate:­

On the occasion of the National Day

Pakistan High Commissioner and

Mrs. Salman Bashir

Request the pleasure of the company of

Mr. Farooq Ahmed Dar

At a Reception

on Friday, 22 March 2013 from 1930 to 2100 hrs.

Venue:                       R.S.V.P.

2/50­G, Shantipath, Tel.             011­24121819

Chanakyapuri, New Dehli          Fax 011­26872339

Dress: National/Lounge Suit/Uniform  E­mail:pakhcnd@gmail.com

70

(Please bring this card with you)

Investigation has also established that the accused A­4 was

in direct contact with the High Commissioner of Pakistan in

New Delhi and would apprise him about the situation in

Jammu & Kashmir. 

17.6.2  Funding   from   Terrorist   Organisations   based   in

Pakistan:

During the course of investigation, it is also ascertained that

the separatists and secessionists of Jammu & Kashmir were

also   receiving   money   from   the   terrorists   and   terrorist

organizations   operating   out   of   Pakistan/PoK.  The

incriminating   document   seized   from   the   house   of

Ghulam   Mohd.   Bhatt   who   worked   as   a   cashier­cum­

accountant   with   accused   A­10   Zahoor   Watali   shows

that Zahoor Watali received money from accused A­1

Hafiz Saeed, Head of JuD and Chief of proscribed terror

organisation   Lashkar­e­Toiba   and   remitted   it   to   the

Hurriyat  leaders espousing the cause of  secession  of

Jammu & Kashmir from the Union of India. 

17.6.3 Local Donations/Zakat/Baitulmal:

During the course of investigation, it is established that the

Hurriyat   has   its   network   of   cadres   at   districts   and   local

levels. There are District Presidents and block level leaders

who   have   the   responsibility   to   raise   the   funds   through

donation   during   the   religious   festivals   and   month   of

Ramzan. In a well­established system, the receipt books are

printed   and   funds   are   collected   from   shopkeepers,

businessmen and residents of Kashmir. The money is also

collected   to  become   a   member   of   the   Tehreek­e­Hurriyat.

Selected members are made as Rukuns and are tasked to

propagate the separatist ideology of Hurriyat. These Rukuns

act as foot soldiers and ensure that bandhs and hartaals are

successful. They also lead the processions and participate in

stone pelting. 

Investigation   also   established   that   various   District

Presidents collect Rs.5 to 10 Lac per district as Baitulmal.

Funds   are   also   collected   from   apple­growers   and

businessmen   who   are   compelled   to   donate   to   Hurriyat

71

central   office.   This   money   is  used   for   administrative   and

operational purposes of organizing protests and strikes as

well as for aid to militants and their families. 

The   seizure   of   unaccounted   receipts   of   an   amount   of

Rs.1,15,45,000/­   from   accused   A­4   Altaf   Ahmad   Shah

Fantoosh also shows that money is being raised by way of

donations. Similarly, records pertaining to the collection of

funds   were   also   seized   from   the   house   of   accused   A­8

Mehrajuddin Kalwal, who was also the District President of

Tehreek­e­Hurriyat for Srinagar and Ganderbal. 

Further,   during   the   course   of   investigation,   it   is   also

established   that   the   Hurriyat   leadership   appeals   to   the

public to contribute money generously by way of donations

for   their   so­called   freedom   movement.   This   is   clearly

reflected   in   the  Website  of   the   Hurriyat   Conference   viz.

www.huriyatconference.com,  which shows a message from

S.A.S.   Geelani  “Help   the   families   of   martyrs   and

prisoners….. people should come forward for donations

in   the   month   of   Ramadan   as   the   number   of   people

affected by this movement is large”. 

This substantiates that Hurriyat is raising  funds through

donations and using the same to fuel secessionist activities

and to support the families of killed and jailed terrorists. 

17.6.4 LOC Trade:

During the course of investigation, it has been established

that the secessionist and separatist leaders are raising funds

through LoC trade by way of directing the Kashmiri traders

to   do   under­invoicing   of   the   goods   which   were   imported

through LoC barter trade. They sell the goods to the traders

in Delhi and a part of the profit of the same is shared with

the Hurriyat leaders and other separatists, which in turn is

used on anti­India propaganda, for mobilizing the public to

organise protests and stone­pelting and to support families

of   killed/jailed   militants.   The   hawala   operators   based   in

Srinagar,   New   Delhi   and   other   parts   of   the   country   and

abroad are being used to transfer the funds so generated.

The investigation has revealed that the funds are generated

by  resorting   to sale  of third­party  goods,   under­weighing,

under­invoicing, large­scale dealings in cash and committing

irregularities   in   maintenance   of   records.   This   modus­

72

operandi leads to generation of huge cash surpluses on the

Indian   side   which   are   then   channelized   through   several

formal   banking   channels   as   well   as   cash   couriers   and

hawala dealers to the separatists and secessionists active in

Jammu & Kashmir. 

Investigation   has   revealed   that   a   significant   number   of

traders engaged in cross LoC trade have relatives across the

border   who   are   closely   associated   with   banned   terrorist

organizations,   especially   Hizb­Ul­Mujahideen.   Investigation

has also revealed that certain ex­militants and their family

members are using proxy companies and are registered as

traders. During the course of investigation, use of LoC trade

route for smuggling of contraband and weapons has also

come to light. A separate investigation is underway regarding

the irregularities in the LoC trade. 

17.6.5 Hawala:

Apart from the above mentioned sources and channels, the

secessionists   depend   heavily   on   the   hawala   network   and

conduits to bring money from off­shore locations to India to

fuel­anti­India activities in Jammu & Kashmir. 

i) During the course of investigation, it was ascertained

that accused A­10 Zahoor Ahmad Shah Watali is one

such   conduit.   The   seizure   of   the   incriminating

document from the house of his cashier­cum­accountant

viz.   Ghulam   Mohd.   Bhatt   regarding   the   foreign

contributions received by Zahoor Ahmad Shah Watali

from Paskistani establishment and terror organizations

and   their  further  remittance  to  the  Hurriyat   leaders

and secessionists of Jammu & Kashmir clearly shows

that he was an active channel to transmit funds from

abroad to India to fuel secessionist activities and to

wage a war against the Government of India. 

ii)During the course of investigation, it is revealed that

accused A­10 Zahoor Ahmad Shah Watali was bringing

money from off­shore locations to India by layering it

through   the   scores   of   firms   and   companies   he   has

opened. It was ascertained that Zahoor Ahmad Shah

Watali has an NRE A/c No.0252040200000505 in J&K

73

Bank and he received foreign remittances to the tune of

Rs.93,87,639.31/­ in this account from 2011 till 2013

from unknown sources. 

iii)During   the   course   of   investigation,   it   was   also

ascertained   that   the   accused   Zahoor   Ahmad   Shah

Watali was showing foreign remittances under ‘ other

income’  in   his   proprietorship   firm   viz.   Trison

International, Srinagar. From the analysis of his bank

accounts,   it   has   been   ascertained   that   foreign

remittances   to   the   tune   of   Rs.2,26,87,639.31   were

received by the accused Zahoor Ahmad Shah Watali in

different   accounts   from   the   year   2011   to   2016.   An

amount   of  Rs.93,87,639.31/­   came   in   Zahoor   Ahmad

Shah   Watali   A/c   No.NRE­0252040200000505   in   J&K

Bank from 2011 to 2013. An amount of Rs.14 lakh was

remitted   in   the   account   of   Acharya   Shri   Chander

College of Medical Sciences (ASCOMs), Jammu account

No.1213040100000229   on   09.04.2013   through   NEFT

against fee deposited for his son, viz., Yawar Zahoor

Shah Watali. An amount of Rs.60 lakh was remitted in

current account of accused Zahoor Ahmad Shah Watali

in J&K Bank A/c No.CD4508. An amount of Rs.5 lakh

was   remitted   in   the   account   of   Trison   Farms   &

Constructions   Pvt.   Ltd.   A/c   OTN­10162.   The

investigation   has   revealed   that   all   these   foreign

remittances are from unknown sources. 

iv)During the course of investigation, it was also revealed

that on 07.11.2014, one Naval Kishore Kapoor, son of

Om Prakash Kapoor, resident of P.O. Box­8669, Aman,

U.A.E.   entered   into  an   agreement   with   Trison   Farms

and   Constructions   Pvt.   Ltd.   through   its   Managing

Director Zahoor Ahmad Shah Watali to take a piece of

land measuring 20 Kanals in Sozeith Goripora Nagbal,

Budgam on lease in consideration of an amount of Rs.6

crore   as   premium   and   Rs.1000/­   annual   rent   for   an

initial   period   of   40   years   extendable   as   may   be

mutually agreed between the parties. In the agreement,

M/s   Trison   Farms   and   Constructions   Pvt.   Ltd.   was

74

declared to be the absolute owner of the piece of land in

question.   Mr.   Naval   Kishore   Kapoor   remitted   a   total

amount of Rs.5.579 crores in 22 instalments between

2013  and   2016  to  the  accused   Zahoor  Ahmad   Shah

Watali. 

v) During the course of investigation, it was ascertained

that no land exists in the name of M/s Trison Farms

and Constructions Pvt. Ltd. as per the balance sheets of

the said company. (AY 2011­12 to 2016­17). It was also

ascertained   that   the   large   sum   of   money   i.e.

Rs.5,57,90,000 was mobilized by Naval Kishore Kapoor

from   unkown   sources   and   remitted   to   the   accused

Zahoor Ahmad Shah Watali over a period of 2 years to

lease a piece of land which is not even existing in the

name of the company mentioned as first party in the

agreement   and   the   agreement   itself   lacks   legal

sanctity. This proves that the said agreement was a

‘cover’   created   by   the   accused   Zahoor   Ahmad   Shah

Watali   to   bring   foreign   remittances   from   unknown

sources to India. 

vi)During   the   course   of   investigation,   it   is   also

ascertained that the Chartered Accountant, who signed

the audited balance sheets of the firms belonging to the

accused   A­10   Zahoor   Ahmad   Shah   Watali   viz.   M/s

Trison   International   (2013­14   and   2015­16),   Trison

Farms & Constructions Pvt. Ltd. (2013­14 and 2015­16),

M/s 3Y (2012­13, 2013­14 and 2015­16) and M/s Yasir

Enterprises   (2013­14   and   2015­16)   did   so   without

seeing any supporting documents. The balance sheets

of these companies were sent to him by one Mustaq Mir,

Cost Accountant and Shabir Mir, Chartered Accountant

from Wizkid Office, Srinagar through email and he was

asked to sign on them in Delhi without showing any

documents. 

This clearly shows that Zahoor Watali was remitting

money received from unknown sources to India. 

75

vii)The investigation has also revealed that in the FY 2010­

11, a firm belonging to accused A­10 Zahoor Ahmad

Shah Watali and his family members viz., Trison Farms

and Constructions Pvt. Ltd. raised unsecured loan of

Rs.2,65,55,532/­ from the Directors of the company, i.e.

the   accused   Zahoor   Ahmad   Shah   Watali,   his   wife

Sarwa Begum and his sons Yassir Gaffar Shah, Yawar

Zahoor & Yamin Zahoor in the form of both cash and

cheque and the same was used towards repayment of

secured loan of  Rs.2,94,53,353/­ in the books of J&K

Bank. The source of money with the Directors could not

be   explained   satisfactorily   by   the   accused   Zahoor

Ahmad Shah Watali. 

viii)The   seizure   from   the   house   of   accused   A­10   Zahoor

Ahmad   Shah  Watali,   of  a   list   of   ISI   officials   and   a

letter from Tariq Shafi, proprietor of AI Shafi group

addressed to Pakistan High Commission recommending

grant of visa to Zahoor Watali shows his proximity with

Pakistani establishment. It is pertinent to mention here

that the name of Tariq Shafi figures in the document of

foreign contributions seized from the house of Zahoor

Watali’s   cashier­cum­accountant   viz.,   Ghulam   Mohd.

Bhatt.”    

(emphasis supplied in italics and bold)

29.In  reference to these accusations, the entry in the diaries

and the green­colour document, recovered from the residence

of   Ghulam   Mohammad   Bhatt,   is   significant.   Further,   the

seizure memo described as document D­3/6, in respect of

search   and   seizure   of   articles/documents   seized   from   the

premises of the respondent (Accused No.10) dated 3

rd

  June,

2017, would unravel the activities of the respondent, including

76

regarding   his   financial   deals.   Another   crucial   document

described   as   D­3g/20   is   a   contact   diary   seized   from   the

respondent   vide   Memo  D­3,   which  contains     the  Pakistan

National   name   and   contact   “Tariq   Shafi   0092425765022…

26A”  whose name figures in document D­132(a)/23. The Code

“0092” pertains to Pakistan. Another contact diary was seized

from the respondent vide Memo D­3, which, at page D­3h/28

contains the same name and contact, namely, “Tariq Shafi

00923008459775/ 0092425765022”. The documents D­3j to

D­3j/5 also indicate  the involvement  of  the respondent  in

terrorist activities, including that three cases of TADA have

been registered against him in the past and investigated and

one case of J & K PSA, 1978. The High Court erroneously

proceeded on the premise that the charge­sheet makes no

reference to any other criminal case against the respondent.

Additionally, the charge­sheet is accompanied with documents

D­9b and D­9c, which are photographs of ex­militant Aftab

Hilali Shah @ Shahid­ul­Islam (A­3) holding AK­47, seen with

other   terrorists.   These   photographs   were   seized   from   the

77

residence   of   the   said   ex­militant   on   3

rd

  June,   2017.   The

prosecution case is that the respondent (Accused No.10) was

in constant touch with the said ex­militant Aftab Hilali Shah @

Shahid­ul­Islam (A­3), as noticed from the inter­linkage chart

depicted   above.   That   fact   is   backed   by   the   CDR   analysis

report, also part of the charge­sheet. The charge­sheet also

contains   document   D­185/10,   which   is   a   contact   list   of

accused   Nayeem   Khan   (A­5)   retrieved   through   forensic

analysis, having mobile numbers of persons associated with

Hurriyat party;  and of one Mudasir Cheema Pak who is none

other than the First Secretary of Pakistan High Commission.

His   name   also   figures   in   document   D­132(a)/23.   The

Designated  Court, besides  adverting  to  the  aforementioned

documents,   also   adverted   to   other   documents   and   the

statements of the prospective witnesses (Ws­1, 28, 29, 38, 39,

43, 44, 48 and 52). The High Court has not appreciated the

said material which found favour with the Designated Court to

record   its     opinion   that   there   are   reasonable   grounds   for

believing that the accusation against the respondent is prima

78

facie  true.   The view so expressed by the Designated Court

commends to us. Suffice it to observe that the High Court

adopted   a   tenuous   approach   ­   by   first   discarding   the

document   D­132(a)   and   then   discarding   the   statement   of

witnesses recorded under Section 161 and also the statements

recorded under Section 164, presented by the Investigating

Agency in a sealed cover. As aforesaid, the High Court ought to

have taken into account the totality of the materials/evidences

which   depicted   the   involvement   of   the   respondent   in   the

commission of the stated offences and being a member of a

larger conspiracy, besides the offence under Section 17 for

raising funds for terrorist activities. 

30.In the case of  Niranjan Singh Karam Singh Punjabi

(supra), the Court essentially considered the scope and ambit

of the enquiry by the Trial Court at the stage of “discharge”. In

that context, the Court made observations in paragraphs 6

and   8   of   the   said   judgment   which   must   be   understood

accordingly. In the present case, however, we are called upon

to consider the prayer for bail  in the context of the purport of

79

the proviso to Section 43D(5) of the 1967 Act which mandates

that the accused person involved in the commission of offence

referable to Chapters IV and VI of the 1967 Act shall not be

released on bail or on bond. However, the Court may release

such accused on bail only if it is of the opinion, on perusal of

the case diary and/or the report made under Section 173 of

Cr.P.C. that there are “no reasonable grounds” for believing

that the accusation against such person is  prima facie  true.

Conversely, if in the opinion of the Court, there are reasonable

grounds for believing that the accusation against such person

is  prima facie  true, the question of granting bail would not

arise as the bar under the first part of the proviso of no bail in

such cases would operate.

31.The fact that there is a high burden on the accused in

terms of the special provisions contained in Section 43D(5) to

demonstrate that the prosecution has not been able to show

that   there   exists   reasonable   grounds   to   show   that   the

accusation against him is prima facie true, does not alter the

legal position expounded in  K. Veeraswami  (supra), to the

80

effect that the charge­sheet need not contain detailed analysis

of the evidence. It is for the Court considering the application

for   bail   to   assess   the   material/evidence   presented   by   the

Investigating Agency along with the report under Section 173

of Cr.P.C.   in its entirety, to form its opinion as to whether

there are reasonable grounds for believing that the accusation

against the named accused is prima facie true or otherwise. 

32.In the case of  Hitendra Vishnu Thakur    (supra), the

Court was called upon to consider the following questions as

noted in the opening paragraph of the judgment, viz.:  

“In this batch of criminal appeals and special leave petitions

(criminal) the three meaningful questions which require our

consideration are: (1) When can the provisions of Section

3(1)   of  the  Terrorist  and  Disruptive   Activities   (Prevention)

Act, 1987 (hereinafter referred to as the TADA) be attracted?

(2) Is the 1993 Amendment, amending Section 167(2) of the

Code  of Criminal Procedure  by  modifying  Section 20(4)(b)

and adding a new provision as 20(4)(bb), applicable to the

pending cases i.e. is it retrospective in operation? and (3)

What   is   the   true   ambit   and   scope   of   Section   20(4)   and

Section 20(8) of TADA in the matter of grant of bail to an

accused brought before the Designated Court and the factors

which   the   Designated   Court   has   to   keep   in   view   while

dealing with an application for grant of bail under Section

20(4) and for grant of extension of time to the prosecution for

further investigation under clause (bb) of Section 20(4) and

incidentally   whether   the   conditions   contained   in   Section

20(8) TADA control the grant of bail under Section 20(4) of

the   Act   also?   We   shall   take   up   for   consideration   these

questions in seriatim” 

81

The focus essentially was on matters relevant for consideration

of application for bail on the ground of default in filing the

charge­sheet within the statutory period. Indeed, one of the

questions was about the scope of the provisions relating to

grant of bail in respect of offence punishable under special

enactment TADA. That has been discussed in paragraphs 13

and 14 of the reported judgment, which reads thus:

“13.  We would, therefore, at this stage like to administer a

word of caution to the Designated Courts regarding invoking

the   provisions   of   TADA   merely   because   the   investigating

officer at some stage of the investigation chooses to add an

offence under same (sic some) provisions of TADA against an

accused person, more often than not while opposing grant of

bail,   anticipatory   or   otherwise.   The   Designated   Courts

should always consider carefully the material available on

the   record   and   apply   their   mind   to   see   whether   the

provisions of TADA are even prima facie attracted.

14.  The Act provides for  the constitution of one or more

Designated Courts either by the Central Government or the

State Government by notification in the Official Gazette to try

specified cases or class or group of cases under the Act. The

Act makes every offence punishable under the Act or any

rule made thereunder to be a cognizable offence within the

meaning   of   Section   2(c)   of   the   CrPC.   The   Act   vests

jurisdiction in the Designated Court to try all such offences

under the Act by giving precedence over the trial of any other

case against an accused in any other  court (not being  a

Designated   Court)   notwithstanding   anything   contained   in

the Code or any other law for the time being in force. The

conferment of power on the Designated Courts to try the

offences triable by them, punishable with imprisonment for a

term not exceeding three years or with fine or with both, in a

summary   manner   in   accordance   with   the   procedure

prescribed in the CrPC notwithstanding anything contained

82

in Section 260(1) or 262 CrPC by applying the provisions of

Sections 263­265 of the Act is a marked departure. The right

of   appeal   straight   to   the   Supreme   Court   against   any

judgment, sentence or order not being an interlocutory order

vide Section 19(1) of the Act demonstrates the seriousness

with which Parliament has treated the offences under TADA.

An onerous duty is therefore cast on the Designated Courts

to take extra care to scrutinise the material on the record

and   apply   their   mind   to   the   evidence   and   documents

available   with   the   investigating   agency   before   charge­

sheeting   an   accused   for   an   offence   under   TADA.   The

stringent provisions of the Act coupled with the enhanced

punishment prescribed for the offences under the Act make

the   task   of   the   Designated   Court   even   more   onerous,

because the graver the offence, greater should be the care

taken to see that the offence must strictly fall within the four

corners   of   the   Act   before   a   charge   is   framed   against   an

accused   person.   Where   the   Designated   Court   without   as

much as even finding a prima facie case on the basis of the

material on the record, proceeds to charge­sheet an accused

under   any   of   the   provisions   of   TADA,   merely   on   the

statement of the investigating agency, it acts merely as a

post office of the investigating agency and does more harm to

meet   the   challenge   arising   out   of   the   ‘terrorist’   activities

rather than deterring terrorist activities. The remedy in such

cases would be worse than the disease itself and the charge

against the State of misusing the provisions of TADA would

gain acceptability, which would be bad both for the criminal

and   the   society.   Therefore,   it   is   the   obligation   of   the

investigating agency to satisfy the Designated Court from the

material   collected   by   it   during   the   investigation,   and   not

merely by the  opinion  formed by the investigating agency,

that   the   activity   of   the   ‘terrorist’   falls   strictly   within   the

parameters   of   the   provisions   of   TADA   before   seeking   to

charge­sheet an accused under TADA. The Designated Court

must record its satisfaction about the existence of a prima

facie case on the basis of the material on the record before it

proceeds   to  frame  a   charge­sheet   against   an  accused   for

offences covered by TADA. Even after an accused has been

charge­sheeted   for   an   offence   under   TADA   and   the

prosecution leads evidence in the case, it is an obligation of

the   Designated   Court   to   take   extra   care   to   examine   the

evidence with a view to find out whether the provisions of the

Act   apply   or   not.   The   Designated   Court   is,   therefore,

83

expected   to   carefully   examine   the   evidence   and   after

analysing   the   same   come   to   a   firm   conclusion   that   the

evidence led by the prosecution has established that the case

of the accused falls strictly within the four corners of the Act

before   recording   a   conviction   against   an   accused   under

TADA.”

Again,   in   paragraph   22   of   the   said   judgment,   the   Court

observed thus:

“22.  ….The   two   provisions   operate   in   different   and

independent fields. The basis for grant of bail under Section

20(4),   as   already   noticed,   is   entirely   different   from   the

grounds on which bail may be granted under Section 20(8) of

the Act. It would be advantageous at this stage to notice the

provisions of Section 20(8) and (9) of the Act.

‘(8) Notwithstanding anything contained in the Code, no

person accused of an offence punishable under this Act

or any rule made thereunder  shall, if in custody, be

released on bail or on his own bond unless—

(a) the Public Prosecutor has been given an opportunity

to oppose the application for such release, and

(b) where the Public Prosecutor opposes the application,

the court is satisfied that there are reasonable grounds

for believing that he is not guilty of such offence and

that he is not likely to commit any offence while on bail.

(9) The limitations on granting of bail specified in sub­

section (8) are in addition to the limitations under the

Code or any other law for the time being in force on

granting of bail.’

As would be seen from the plain phraseology of sub­section

(8) of Section 20, it commences with a non obstante clause

and in its operation imposes a ban on release of a person

accused of an offence punishable under TADA or any rule

made   thereunder   on   bail   unless   the   twin   conditions

contained in clauses (a) and (b) thereof are satisfied. No bail

can be granted under Section 20(8) unless the Designated

Court is satisfied after notice to the public prosecutor that

there are reasonable grounds for believing that the accused

is not guilty of such an offence and that he is not likely to

commit any offence while on bail. Sub­section (9) qualifies

84

sub­section   (8)   to   the   extent   that   the   two   conditions

contained   in   clauses   (a)   and   (b)   are  in   addition  to   the

limitations prescribed under the Code of Criminal Procedure

or any other law for the time being in force relating to the

grant of bail. Strictly speaking Section 20(8) is not the source

of power of the Designated Court to grant bail but it places

further limitations on the exercise of its power to grant bail

in   cases   under   TADA,   as   is   amply   clear   from   the   plain

language of Section 20(9). The Constitution Bench in Kartar

Singh case

19

 while dealing with the ambit and scope of sub­

sections (8) and (9) of Section 20 of the Act quoted with

approval the following observations from Usmanbhai case

20

:

(SCC p. 704, para 344)

‘Though   there   is   no   express   provision   excluding   the

applicability of Section 439 of the Code similar to the

one contained in Section 20(7) of the Act in relation to a

case involving the arrest of any person on an accusation

of having committed an offence punishable under the

Act or any rule made thereunder, but that result must,

by   necessary   implication,   follow.   It   is   true   that   the

source of power of a Designated Court to grant bail is

not Section 20(8) of the Act as it only places limitations

on such power. This is made explicit by Section 20(9)

which enacts that the limitations on granting of bail

specified   in   Section   20(8)   are   ‘in   addition   to   the

limitations under the Code or any other law for the time

being in force’. But it does not necessarily follow that

the   power   of   a   Designated   Court   to   grant   bail   is

relatable   to   Section   439   of   the   Code.   It   cannot   be

doubted that a Designated Court is ‘a court other than

the   High   Court   or   the   Court   of   Session’   within   the

meaning of Section 437 of the Code. The exercise of the

power to grant bail by a Designated Court is not only

subject to the limitations contained therein, but is also

subject to the limitations placed by Section 20(8) of the

Act.’

and went on to add: (SCC p. 704, para 345)

‘Reverting to Section 20(8), if either of the two conditions

mentioned therein is not satisfied, the ban operates and

the accused person cannot be released on bail but of

course it is subject to Section 167(2) as modified by

19

  (1994) 3 SCC 569

20

  (1988) 2 SCC 271

85

Section 20(4) of the TADA Act in relation to a case under

the provisions of TADA.’

Thus, the ambit and scope of Section 20(8) of TADA is no

longer  res integra  and from the above discussion it follows

that both the provisions i.e. Section 20(4) and 20(8) of TADA

operate in different situations and are controlled and guided

by different considerations.” 

33.We fail to understand as to how this decision will be of

any avail to the respondent.  In our opinion, the Designated

Court had rightly rejected the bail application after adverting

to the relevant material/evidence indicative of the fact that

there are reasonable grounds for believing that the accusation

against the respondent is prima facie true. 

34.With reference to the document D­132(a), the High Court

was   impressed   by   the   argument   that   the   same   would   be

inadmissible. To buttress that opinion of the High Court, the

respondent would rely on the decision of this Court in  V.C.

Shukla    (supra).   Further, it was submitted that in light of

Section 34 of the Evidence Act, the said document could not

be admitted in evidence, since it was not an entry in the books

of account regularly kept in the course of business. In any

case, that document by itself would not be sufficient in the

86

absence   of   any   independent   evidence.   Learned   Attorney

General,   relying   on   the   underlying   principle   in  Khoday

Distilleries  Ltd. and Ors. Vs. State of Karnataka and

Ors.

21

, would contend that there cannot be business in crime

and, as such, Section 34 of the Evidence Act will have no

application. He further submits that the prosecution may use

the facts noted in the said document and prove the same

against the respondent by other evidence. This argument need

not   detain  us.   For,   we   find   force  in   the   argument   of   the

learned Attorney General that the issue of admissibility and

credibility   of   the   material   and   evidence   presented   by   the

Investigating Officer would be a matter for trial. Furthermore,

indubitably,   the   prosecution   is   not   solely   relying   on   the

document D­132(a) recovered from the residence of Ghulam

Mohammad Bhatt  (W­29). There are also other incriminatory

documents recovered from respondent (Accused No.10) himself

during   the   search,   including   other   independent   evidence,

which, indeed, will have to be proved during the trial. 

21

  (1995) 1 SCC 574 (para 60)

87

35.The   appellant   has   relied   on   the   exposition   in  Salim

Khan (supra), to contend that in cases where the High Court

adopted a totally erroneous approach, as in the present case,

discarding the crucial material/evidence which is referred to in

the report under Section 173 Cr.P.C. and presented before the

Designated Court, then the order granting bail by the High

Court   cannot   be   countenanced.   The   argument   of   the

respondent is that the said decision would make no difference

as it is concerning an application for cancellation of bail made

by the informant. However, we find force in the argument of

the appellant that the High Court, in the present case, adopted

an inappropriate approach whilst considering the prayer for

grant of bail. The High Court ought to have taken into account

the totality of the material and evidence on record as it is and

ought not to have discarded it as being inadmissible. The High

Court clearly overlooked the settled legal position that, at the

stage of considering the prayer for bail, it is not necessary to

weigh the material, but only form opinion on the basis of the

material before it on broad probabilities. The Court is expected

88

to apply its mind to ascertain whether the accusations against

the accused  are  prima face true. Indeed, in the present case,

we are not called upon to consider the prayer for cancellation

of bail as such but to examine the correctness of the approach

of the High Court in granting bail to the accused despite the

materials   and   evidence   indicating   that   accusations   made

against him are prima facie true. 

36.In a decision of this Court in Chenna Boyanna Krishna

Yadav (supra), to which reference has been made, the Court

has re­stated the twin conditions to be considered by the

Court before grant of bail in relation to MCOCA offences. We

are of the view that in the present case, the Designated Court

rightly opined that there are reasonable grounds for believing

that the accusation against the respondent is prima facie true.

As we are not inclined to accept the prayer for bail, in our

opinion,   it   is   not   necessary   to   dilate   on   other   aspects   to

obviate prolixity. 

37.A fortiori, we deem it proper to reverse the order passed

by the High Court granting bail to the respondent. Instead, we

89

agree with the conclusion recorded by the Designated Court

that in the facts of the present case, the respondent is not

entitled to grant of bail in connection with the stated offences,

particularly   those falling under Chapters IV and VI of the

1967 Act. 

38.Accordingly,   this   appeal   succeeds.   The   impugned

judgment and order is set aside and, instead, the order passed

by the Designated Court rejecting the application for grant of

bail made by the respondent herein, is affirmed. 

39.All pending applications are also disposed of.

…………………………..….J.

          (A.M. Khanwilkar)

…………………………..….J.

        (Ajay Rastogi)

New Delhi;

April 02, 2019.