A Delhi Court has issued notice to the Tihar Jail authority on an application moved by an accused in a terror case, praying for proper medical treatment as he has alleged to be suffering from symptoms similar to Coronavirus.
Accused Asif Ali in his application has told the court that 18 jail inmates are having symptoms like cough, cold & fever.
Special Judge Praveen Singh has sought response of Tihar Jail authorities by June 26.
Ali's Lawyer MS Khan through an application requested the Court to direct Tihar Jail authorities either to provide him proper medical care or refer him to some hospital. He told the Court that Tihar Jail is doing nothing related to medical care.
Ali is undergoing judicial custody in connection with a terror case for allegedly planning terror attacks in various parts of the country. NIA lodged the case in December 2015.
The National Investigation Agency had filed a charge sheet against him & other 15 suspected ISIS operatives. NIA has alleged them for recruiting & financing people to join the banned outfit. NIA has charge-sheeted them under several sections of the Unlawful Activities (Prevention) Act & Indian Penal Code (IPC).
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