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Bombay HC Allows Application by Victim of 2008 Malegaon Blast Victim Who Lost His Son - (27 Nov 2020)

CRIMINAL

Bombay High Court has allowed an intervention application filed by Nisar Ahmed Haji Sayed Bilal, a victim of the 2008 Malegaon blast who also lost his son in the blast, in the writ petition filed by accused Lt. Col. Prasad Purohit challenging the sanction granted to prosecute him as an accused in the case.

Tags : BOMBAY HIGH COURT   2008 MALEGAON BLAST VICTIM WHO LOST HIS SON  

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