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Supreme Court Grants Interim Bail to 'Misguided' Muslim Youth Convicted of Karnataka Church Blast - (26 Dec 2019)

CRIMINAL

Supreme Court has released on interim bail a Karnataka church blast case convict, who was dubbed by the high court as a misguided Muslim youth indulging in anti-national activity. Izher Baig, along with seven others, was handed out life term by the Karnataka High Court under charge of waging a war against India and creating religious disharmony after being held guilty of carrying out serial blasts in the State between June and July 2000.

Tags : SUPREME COURT   BAIL  

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