The hearing on the bail petition of Waiz-ul-Islam, an accused in the Pulwama terror attack case, was not taken up today by the special NIA Court in Jammu on Thursday as it was closed due to Coronavirus testing.
Waiz-Ul-Islam had moved an application in the special NIA Court seeking bail in the case to appear for the National Eligibility cum Entrance Test (NEET) exams. The Bail petition was listed to come up for hearing on Sept 3 but was not taken up.
The National Investigation Agency (NIA) had last month filed a charge sheet against Jaish-e-Mohammed chief Masood Azhar Alvi & 18 others in a special NIA Court in Jammu in connection with the Pulwama terror attack, in which 40 CRPF personnel were killed.
The main case is slated to come up before the Court on Sept 15.
According to NIA sources, the 13,500-page charge sheet has named several Pakistani nationals as accused in the case including Masood Azhar Alvi, Rouf Asgar Alvi, Ammar Alvi, Mohd Ismail, Muhammad Umar Farooq, Mohd Kamran Ali, & Qari Yasir.
In July, the NIA had informed that it has arrested the seventh accused named, Bilal Ahmed Kuchey, whom the agency has termed as "a terror associate" on July 5.
According to the agency, Kuchey a resident of Hajibal, Kakapora, Jammu & Kashmir, runs a sawmill at his place & harboured & extended logistic support to the Jaish-e- Mohammad (JeM) terrorists involved in the Pulwama attack.
The main perpetrators in the case stayed in his house & Kuchey further introduced them to other over ground workers (OGWs) who provided safe houses during their stay & planning of the attack.
In Feb 2019, 40 CRPF personnel were killed in a JeM-orchestrated terror attack in South Kashmir's Pulwama district. The incident took place when a CRPF convoy, consisting of around 2,500 personnel, was attacked by a suicide bomber who rammed a car laden with explosives into one of the buses on the Jammu-Srinagar highway.
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