NIA Special Court, Mumbai convicted chargesheeted accused persons Rizwan Ahmed and Mohsin Ibrahim Sayyed in NIA case.
The case was registered against the two accused for trying to radicalise Muslim youth to join Islamic State (IS). They had further instigated these youth to travel abroad to become members of IS/ISIL/ISIS in order to wage war against allied nations of India.
The case was originally registered by the Anti-Terrorism Squad (ATS), Police Station Kalachowki, Mumbai, Maharashtra on 30.12.2015 and NIA had re-registered the case as RC-02/2016/NIA/Mum on 18.03.2016. After completing the investigation, NIA had filed charge-sheet on 18.07.2016.
Investigation revealed that Rizwan Ahmed and Mohsin Ibrahim Sayyed had instigated, intimidated and influenced vulnerable Muslim youth from Malwani area, Malad (W), Mumbai and compelled them to become fidayeen fighters for the cause of Islam, and were instrumental in sending them for hijarat for joining ISIS.
On 05.01.2022, NIA Special Court, Mumbai convicted both the accused.
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