NIA Special Court, Kolkata, convicted accused Samad Mia @ Tanvir @ Saiful @ Tushar Biswas @ Tusar Biswas (26 yrs) s/o Kalamdar Ali @ Kalandar Ali, r/o village-Katashola, PO Monipur, PS-Chhattak, Dist-Sunamganj, Sylhet, Bangladesh u/s 120B, 121A, 125, 468, 471 of IPC, Sections 18 & 38 of UA(P)Act, Section 14 of Foreigners Act, 1946 and sentenced him to rigorous imprisonment of 07 years and fine of Rs. 16,000/-.
The case was initially registered by STF Kolkata on 21.11.2017 pertaining to arrest of five (05) members of Ansarullah Bangla Team (ABT) in Kolkata. Four of the arrested members were Bangladeshi nationals and one was an Indian national. ABT is a proscribed terrorist organization in Bangladesh.
NIA had taken over the investigation of the case on 01.03.2018 and established that Bangladeshi members of ABT had entered India in 2016 in pursuance of the conspiracy to commit terrorist acts in India. The accused persons had travelled and stayed at Hyderabad, Pune and Mumbai in the guise of labourers and tried to procure chemicals from a shop in Patna. They had also tried to procure arms and ammunition in Kolkata and establish hideouts in Ranchi.
After completion of investigation all the 05 arrested accused persons were charge sheeted by NIA. Earlier 03 accused persons out of 05 charge sheeted accused were convicted by the Special NIA Court, Kolkata.
Further trial against the remaining one arrested charge-sheeted accused continues.
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