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Bombay HC Dismisses Plea Seeking Cancelation of Salman Khan’s Bail Orders - (16 Sep 2015)

Bombay HC has dismissed 2 applications filed by Sushilabai Patil, mother of late Ravindra Patil, complainant in case (Salman’s ex-police bodyguard) who passed away during trial, seeking cancellation of Salman Khan’s bail and enhancement of 5 year jail term awarded to him in 2002 hit-and-run case.

Tags : BOMBAY HC  SALMAN KHAN’S 2002 HIT AND RUN CASE  

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