September 13, 2018
He was charged with hatching a conspiracy with Saeed and Salahuddin to wage a war against India to secede Jammu and Kashmir.
On Thursday, Delhi High Court granted bail to Kashmiri businessman Zahoor Ahmad Shah Watali in a terror funding case & directed him not to leave the country without permission.
A bench of Justice S. Muralidhar & Justice Vinod Goel asked him to furnish a personal bond of ₹2 lakh with 2 sureties of the like amount.
Watali had challenged the trial court’s 8th June order rejecting his bail plea. The High Court set aside the trial court’s 8th June order.
The High Court said that he'll not influence or intimidate the witnesses or tamper with the evidence in any manner & surrender his passport.
The Court directed Watali to report to the investigating officer of the case as & when required, provide the phone no. on which he can be contacted & his current address to the probe agency & the trial court & inform promptly if there's any change in either.
Watali was arrested on 17th August 2017 & was charge-sheeted by the National Investigation Agency (NIA) on 18th January along with Pakistan-based terrorist leaders Hafiz Saeed, Syed Salahuddin, 7 Kashmiri separatist leaders & others in the case of alleged terror funding in the Kashmir Valley.
They were charge-sheeted under stringent anti-terror laws for hatching a conspiracy with Saeed & Salahuddin to wage a war against India to secede Jammu & Kashmir.
The separatists, who were arrested on July 24, 2017, are Aftab Hilali Shah alias Shahid-ul-Islam, Ayaz Akbar Khandey, Farooq Ahmad Dar alias Bitta Karate, Nayeem Khan, Altaf Ahmad Shah, Raja Mehrajuddin Kalwal & Bashir Ahmad Bhat alias Peer Saifullah.
Altaf Ahmad Shah is the son-in-law of hardline Hurriyat leader Syed Ali Shah Geelani, who advocates Jammu & Kashmir’s merger with Pakistan.
Shahid-ul-Islam is an aide of moderate Hurriyat leader Mirwaiz Umar Farooq, & Khandey is the spokesperson for Geelani-led Hurriyat.
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