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SC Extends Time by 2 Months to Decide Bail Pleas of 2008 Malegaon Blast Case Accused - (01 Dec 2015)

Supreme Court has granted two more months to a special court in Maharashtra to hear and decide bail applications of accused in 2008 Malegaon blast case including Lt Col S P Purohit and sadhvi Pragya Singh Thakur.

Tags : SUPREME COURT   MALEGAON BLAST CASE  

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