Kashmiri Woman in NIA custody tests COVID-19 Positive, Court directs agency to admit in Hospital

On Sunday, a Delhi Court ordered the National Investigating Agency (NIA) to admit a Kashmiri woman, who is in its custody, & tested positive for Coronavirus in Lok Nayak Jai Prakash Hospital with immediate effect.

The Patiala House Court Complex Duty Magistrate's direction came after hearing that Kashmiri woman Hina Bashir Beigh had tested COVID-19 positive.

Meanwhile, Hina Bashir Beigh's lawyer MS Khan moved an application for her interim bail. The interim bail was sought for 2 months citing that there is a lack of proper treatment facilities in Govt hospitals as the city is struggling to cope up with the rising number of corona positive cases.

The Kashmiri woman, along with her husband Jahanzaib Sami, was arrested by NIA on May 29 for allegedly promoting the Islamic State's ideology & instigating protests against the Citizenship Amendment Act (CAA).

On Sunday, they were presented before a Delhi Court, who remanded the couple & other accused Abdul Basith, to judicial custody in the case.

Earlier on the directions of the court, the COVID-19 tests were conducted on June 6. The NIA told the court that the report of the COVID-19 test of accused persons namely Sami & Basith came negative.

A COVID-19 test of the third accused person was conducted by a private laboratory on June 6 while she was in NIA custody.

The COVID-19 report of Beigh came positive.

The Special Cell had arrested the three accused, for allegedly having links with Islamic State Khorasan Province in March. The case was later transferred to NIA.

The Investigating Agency later approached a Special Court here seeking the 10-days custodial interrogation of 3 accused, which was allowed with a direction to the Tihar jail authorities to hand over their custody to NIA after conducting their Coronavirus test.

They are booked under charges dealing with criminal conspiracy, sedition, & provocation for causing riot of Indian Penal Code & under the stringent Unlawful Activities (Prevention) Act (UAPA).

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