On Tuesday, a man, accused in a terror case, moved an application in a Delhi Court seeking proper medical treatment alleging he is suffering from symptoms similar to that of COVID-19.
Accused Asif Ali, in his application, moved through Lawyer MS Khan, told the Court that 18 of his fellow jail inmates have symptoms like cough, cold, & fever.
The Lawyer appearing for Ali requested the Court to direct Tihar jail authorities either to provide him proper medical care or refer him to a hospital for treatment. Khan submitted that Tihar Jail is not doing anything related to medical care.
The plea is likely to come up for hearing before the Delhi court on Wednesday.
Ali is lodged at Tihar Jail under judicial custody in connection with a terror case for allegedly planning terror attacks in various parts of the country. The National Investigation Agency (NIA) had lodged the case in the matter in Dec 2015.
The NIA has already filed a charge sheet against the man & 15 other suspected ISIS operatives under several relevant sections of the Unlawful Activities (Prevention) Act & Indian Penal Code (IPC). The agency accused them of recruiting & financing people to join the banned outfit.
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