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Bombay HC Rejects Furlough Plea of Yakub Memon's Sister-in-law Rubina Memon - (22 Dec 2016)

Bombay HC has refused to grant furlough leave to Rubina Memon who has been convicted and sentenced to suffer life imprisonment under Terrorist and Disruptive Activities (Prevention) Act for being a part of serial blast conspiracy.

Tags : BOMBAY HIGH COURT   YAKUB MEMON   TERRORIST AND DISRUPTIVE ACTIVITIES (PREVENTION) ACT   FURLOUGH  

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