NAJMUS SAKIB Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The present petition has been filed under section 482 of the Code of Criminal Procedure, 1973 seeking to set aside the impugned orders dated 16.12.2020 passed by the Ld. Additional Sessions Judge-03, Special Judge, NIA, Patiala House Court, New Delhi, whereby period of investigation and custody of above petitioners was extended for a further period of 45 days with the directions to the investigating agency to expedite the investigation.

(2.) The brief facts of the case are that petitioner Najmus Sakib is a twenty-two year old student of B.Sc (Honours) Computer Science at Dumkal College, Murshidabad affiliated to Kalyani University, West Bengal and he recently gave his 4th Semester examinations form Jail No. 8, Tihar Jail Complex where he is currently lodged. And petitioner Al Mamun Kamal is around 36 years old wage labourer, who last worked as a mason and driver during lockdown and his family holds the Priority Household ration card under the National Food Security Act, 2013. He is currently lodged in Jail No. 4, Tihar Jail Complex.

(3.) Briefly stated, it is stated in the present petitions that as per the FIR registered on 11.09.2020, the "suspected offence" was that a group of "jihadi terrorists" inspired by the globally proscribed terrorist organization Al Qaeda, consisting of more than 10 members mostly of Bengali origin were planning "anti-national/terrorist" activities at several locations in India. The present petitioners are not named in the said FIR.