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Bombay High Court Dismisses Shrikant Purohit’s Bail Plea, Asks Him to Move Trial Court - (10 Jun 2016)

Bombay High Court has dismissed an appeal filed by Lt Col Shrikant Purohit, one of the main accused in the 2008 Malegaon blast case, against the trial court’s order refusing him bail. A division bench, headed by Justice Naresh Patil, asked Purohit to approach the trial court with a fresh bail plea.

Tags : BOMBAY HIGH COURT   SHRIKANT PUROHI   BAIL  

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