NIA Special Court, PHC, New Delhi sentenced convict Abi Mohammed Ansari s/o Late Lek Mohammed Ansari r/o Hariharpur, Simraungarh, District Bara, Nepal to 05 years rigorous imprisonment and fine of Rs. 2000 in RC 02/2014/NIA/DLI.
The case pertains to seizure of high quality Fake Indian Currency Notes (FICN) of Rs 1000/- denomination having face value of Rs. 49,88,000/- by DRI from IGI Airport, New Delhi on 18.04.2014 which was re-registered by NIA on 25.06.2014.
After investigation a Chargesheet was filed against 2 accused persons on 02.01.2015 and subsequently supplementary chargesheet was filed against three accused persons on 23.11.2017. Earlier on 04.04.2022, the NIA Special Court New Delhi had convicted one accused in the case.
Further trial in the case.
Picture Source :
