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Bombay High Court: No Relaxation in 2002 Triple Blast Convict’s Sentence - (11 May 2017)

Bombay High Court has ruled that convict in 2002-03? Mulund, Vile Parle and Mumbai Central? triple bomb blast case, Saquib Nachan, cannot claim relaxation in his sentence based on a period he underwent sentence in another case.

Tags : BOMBAY HIGH COURT   2002 TRIPLE BLAST  

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