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In one of the most controversial cases of recent time, the Bombay High Court granted bail to four accused in the 2006 Malegaon Blasts case, namely Dhan Singh, Manohar Nawaria, Rajendra Chaudhary and Lokesh Sharma. Additionally they were asked to pay Rs 50,000 as bail bond.The order was passed by a Division Bench of Justices Indrajit Mahanty and AM Badar. The accused were in custody since their arrest by the NIA in 2013.They had approached the Bombay High Court in 2016 after a special court had rejected their bail plea in June that year.
In 2006, the Maharashtra Anti-Terrorism Squad had arrested nine men from the minority community. The case however was further investigated by the CBI and the NIA. The NIA concluded that the blasts were carried out by people belonging to the majority community. The agency arrested the four appellants and certain others in 2013. The appellants sought bail on the ground that there was no solid case against them and that they should be released.
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