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Malegaon Case: SC Asks Bombay HC to Hear Purohit's Plea on Sanction to Prosecute - (20 Nov 2018)

Supreme Court has asked Bombay High Court to hear a plea of Lt. Col. Prasad Shrikant Purohit, one of the accused in 2008 Malegaon blast case, that he was being prosecuted for terror charges without any valid sanction.

Tags : SUPREME COURT   BOMBAY HIGH COURT   MALEGAON CASE   PUROHIT  

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