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2008 Malegaon Blasts: Bombay HC Upholds UAPA Charges, Rejects Purohit’s Plea Challenging Them - (19 Dec 2017)

Bombay High Court has rejected a petition filed by Lt Col Prasad Purohit and Sameer Kulkarni, both accused in 2008 Malegaon bomb blasts case, challenging the application of the stringent provisions of the Unlawful Activities (Prevention) Act (UAPA), 1967, to the case.

Tags : BOMBAY HC   MALEGAON BLASTS  

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