Allow Cookies!
By using our website, you agree to the use of cookies
Pragyasingh Chandrakantsingh Thakur, one of the accused in 29th September 2008 Malegaon bomb blast is a BJP candidate from Bhopal constituency in 2019 parliamentary election. In an application filed by Nisar Ahmed whose son in the said explosion has expired on spot has requested to restrict Pragya Thakur from contesting election in the upcoming Lok Sabha elections. The Malegaon blast in which Pragya is one of the main accused lead to the death of 6 persons and more than 100 persons sustained grievous injury.
The NIA court framed charges against all accused including Pragya. They had been charged with Murder, Attempt to murder, voluntarily causing grievous hurt by dangerous weapons or means, promoting enmity between different groups and punishment of Criminal Conspiracy.
The accused Pragya Thakur was arrested on 23rd October 2008 and was in custody for more than 8 Years but she was released on bail by the court upon the pretext that she is suffering from ‘Breast Cancer’. The medical report of Pragya indicated that ‘she has become infirm to an extent that she cannot even walk without support’. However, the applicant in the present application argued that Pragya misguided the court about her health condition for seeking bail as she is healthy enough to fight the elections in the crippling summer heat.
The applicant through this application filed before the court of special judge constituted under NIA act and Maharashtra Control of organized crime Act, 1999 has prayed for restriction of Pragya from contesting 2019 Parliamentary election and also sought directions for her to attend court in Mumbai as the trial is still underway.
86540
103860
630
114
59824