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2008 Malegaon Blast Case: Supreme Court Grants Bail to Lt Col Prasad Purohit - (21 Aug 2017)

Supreme Court has granted bail to Lt Colonel Shrikant Prasad Purohit in 2008 Malegaon blast case. Col Purohit has been in prison for the last nine years.

Tags : SUPREME COURT   MALEGAON BLAST CASE  

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