Lt. Colonel Purohit, accused in Malegaon Blast, Granted Bail by the Supreme Court

August 21,2017:

Lt Colonel has spent nine years behind the bars after being arrested in the year 2008.

Supreme Court has granted the bail to Lt Colonel Purohit in 2008 Malegaon blast case. Purohit had moved SC challenging Bombay HC's order dismissing his bail plea.He submitted before the Apex Court that,"He was acting as an army mole and was not involved in the terrorist activity".

Apex Court Bench comprising of Justice R K Agrawal and Justice A M Sapre passed order on plea, having reserved its order last week.

Appearing for Lt Colonel Purohit, Senior Advocate Harish Salve, , submitted that he has been in jail for past nine years but charges have still not been framed against him.

Harish Salve further added that a charge against Lt. Colonel Purohit, under Maharashtra Control of Organised Crime Act (MCOCA), had already been dropped and therefore he is entitled to getting the interim bail.

ASG Maninder Singh, appearing for National Investigation Agency (NIA), submitted that there was evidence against Purohit that would help in the framing charge.

Seven people were killed in the bomb blast on September 29, 2008, in Malegaon, which is a communally-sensitive textile town in Nasik district of the Northern Maharashtra.

Source: TOI