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Bombay HC: Causing Bomb Blast Not an Official Duty - (02 Jan 2023)

CRIMINAL

Bombay High Court while rejecting an appeal filed by Lieutenant Colonel Prasad Shrikant Purohit, seeking discharge in the case of 2008 Malegaon blast that killed six people and injured over 101, has held that Causing bomb blast is not an official duty, therefore doesn’t require sanction from Army.

Tags : BOMBAY HIGH COURT   MALEGAON BLAST   OFFICIAL DUTY   ARMY  

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