On 30. 05. 2017, the Special CBI Court at Lucknow granted bail to all 12 accused including senior BJP Leaders L.K. Advani, Uma Bharti and Murli Manohar Joshi on a personal bond of Rs. 50, 000 each. All the accused had appeared before the Court for framing of charges.

Prashant Atal, the lawyer for the accused said that the accused have submitted a discharge application stating that there is no case against them and if the Court rejects the application, then the charges will be framed. The Court, however, rejected the application and framed the charges under Section 120B read with Sections 153, 153A, 295, 295A and 505 of IPC.

The Court also asked BJP leader Vinay Katiyar, VHP’s Vishnu Hari Dalmia and Sadhvi Ritambara to present themselves before the Court in person and said that no application for adjournment or exemption from personal appearance shall be entertained.

On 19.04.2017, the Supreme Court had directed that the senior BJP leaders be tried for criminal conspiracy in the Babri Masjid demolition which resulted into nation-wide riots between Hindu and Muslim community.

Source: PTI

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