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The newly elected BJP's Member of Parliament from Bhopal and 2008 Malegaon blast accused Pragya Singh Thakur finally gave an appearance before the Special National Investigation Agency (NIA) Court in Mumbai on 7th June after the court order. Thakur was absent in the previous court hearings citing health reasons. The Special NIA Court of Mumbai have till now examined 116 witnesses in the matter. However, upon enquiry thakur denied any knowledge about the blast which took place on September 29, 2008.
Pragya Thakur is charged by ATS that her motorcycle was used in the blast that killed six and injured 101 persons. The Special NIA Court on the basis of Charge sheet framed charges of murder, attempt to murder, voluntarily causing grievous hurt by dangerous weapons or means, promoting enmity between different groups and punishment of criminal conspiracy against her. She is also charged under the Unlawful Activities Prevention Act, Explosive Substances Act, 1908 and the Arms Act.
In an earlier hearing on 3rd June Thakur’s advocate prayed for exemption to Pragya from appearance on the pretext of election formalities but the court rejected her application stating her presence is necessary at this stage. The Court directed her to appear for hearing on 7th June or else "face the consequences" after which she attended the hearing.
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