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Bombay HC Denies Bail to Ateef Mulla, Mulund Blast Convict - (08 Jul 2016)

Bombay HC has denied temporary bail to Ateef Mulla, who has been convicted and sentenced to 10 years’ rigorous imprisonment in the Mulund blast case of 2002.

Tags : BOMBAY HC   MULUND BLAST CASE  

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