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SC Issues Notice in Appeals Challenging Bombay HC’s Judgment Acquitting Accused in Train Blast Case - (24 Jul 2025)

CRIMINAL

SC has issued notice in criminal appeals filed by State of Maharashtra that challenged the judgment of Bom. HC acquitting all accused in 7/11 Mumbai train blasts case. The Court held that the judgment shall not be treated as a precedent and to that extent, there is a stay of the impugned judgment.

Tags : SUPREME COURT   BOMBAY HIGH COURT   MUMBAI TRAIN BLASTS  

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