The NIA Special Court, Patna, Bihar convicted one accused in case RC-08/2016/NIA-DLI for his involvement in proliferation of FICN in India. The case involved seizure of a parcel containing High Quality FICN having face value of around twenty five Lakhs. The accused Mohd. Ali Akhtar Ansari had come to Raxaul, to take delivery of the said FICN consignment on 30th September, 2015 and was subsequently arrested.
Investigation had established that the seized FICN had been smuggled from a foreign country into India and the consignment was to be delivered to the accused Abi Mohammad @ Nabi Mohammad of Nepal. It was also revealed that Syed Muhammad Shaffi, a Pakistani national, but now residing in UAE, had couriered the parcel from UAE through ICS (International Courier Service). After thorough investigations by NIA, two charge-sheets against arrested accused Mohd. Ali Akhtar Ansari and Abi Mohammad @ Nabi Mohammad (Nepalese) were filed in September, 2016 and October, 2017.
Mohd. Ali Akhtar Ansari has been convicted today under sections 489B, 489C of IPC and 16 of UA (P) Act and the quantum of punishment would be pronounced on 22.07.2022.
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