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Bombay High Court Gives bail to Accused in Malegaon Blasts Case - (14 Jun 2019)

CRIMINAL

Bombay High Court has granted bail to four accused in the 2006 Malegaon blasts case. The four accused have been in jail since their arrest in 2013 and had approached the High Court in 2016 after a special court dismissed their bail pleas.

Tags : BOMBAY HIGH COURT   MALEGAON BLASTS CASE  

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