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Bajrang Dal leader Babu Bajrangi was granted bail by the Supreme Court on medical grounds. The convict is undergoing a Life sentence in the Naroda Patiya Massacre of 2002.
He has states in his bail application that he has turned 100% blind and is suffering from profound hearing loss. He is not able to move on his own and cannot carry out his daily chores by himself, thus, requires assistance. The State of Gujarat in its responses, submitted the the convicts medical certificates were authentic & the ailment suffered y him, is correct.
The bench of Justice AM Khanwilkar & Justice Ajay Rastogi ordered:
"Taking overall view of the matter, we are inclined to direct release of the applicant, Babubhai @ Babu Bajrangi Maratha, Accused No. 18 on bail to the satisfaction of the Trial Court and on such terms and conditions as may be imposed by the Trial Court."
The life sentence awarded to the convict was upheld by the Gujarat High Court, last year. The court observed that the conspiracy charges against the convict had been established beyond reasonable doubt in thr Naroda Patiya Massacre of 2002 were 97 were killed.
A day after the Sabarmati Express was burnt at Godhra, which took lives of 1,000 people, another 97 people were killed in the Naroda Patiya massacre where most of them belonged to the minority community on February 28, 2002.
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