ISIS Operative and 17 Others not COVID-19 Positive, Tihar Jail tells Court

On Friday, Tihar jail officials told a Delhi Court that none of eighteen inmates, including an alleged ISIS operative, who had reportedly developed symptoms of Coronavirus, are found corona positive.

Asif Ali, alleged ISIS operative arrested for conspiring to carry out terror attacks in various parts of the country, had sought medical treatment for himself & others complaining of having Coronavirus sysmptoms.

In its reply, the Jail officials told the Court that the medical checkup of all the 18 accused persons was conducted & the report came normal.

After the submissions made by the jail officials, the Court disposed of the petition, with a direction to take all the necessary precautions & provide treatment as & when required.

Lawyer Qausar Khan, appearing for Ali, had told Special Judge Praveen Singh that eighteen Jail inmates including him had developed symptoms like cough, cold & fever.

He had urged the Court to direct Tihar jail authorities to provide proper medical treatment to the accused or send him to a hospital.

The accused was arrested by the National Investigating Agency in a case lodged in Dec 2015 for allegedly conspiring to carry out terror attacks in various parts of the country.

The National Investigating Agency had filed a charge sheet against sixteen suspected ISIS operatives, arrested from across the country allegedly on the charges of recruiting & financing people to join the terror group.

The probe agency had outlined the role of all the accused in a larger conspiracy of ISIS to further its ideology.

It had alleged that members of banned terror group -- Islamic State (IS) or Islamic State of Iraq & Syria (ISIS) or Islamic State of Iraq & Levant (ISIL) -- in connivance with a few resident & non-resident Indians, have been indulging in identification, radicalization, recruitment, training.

The accused were arrested from different parts of the country for allegedly recruiting & financing people to join the terror organisation.

They were arrested under several sections of the Unlawful Activities (Prevention) Act & Indian Penal Code (IPC).

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