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As per case facts, several individuals were arrested following a bomb blast in a vacant field. Their bail applications were rejected by a lower court because of the serious nature
...of the charges and specific legal restrictions on bail for terror-related crimes. The question arose whether the accused were entitled to bail despite the strict legal bar and the evidence of their involvement in a criminal conspiracy. Finally, the High Court denied the bail, stating that a prima facie case existed against the accused for activities endangering national unity. The court found that the allegations were serious enough to trigger legal restrictions, though it directed the trial court to speed up the process of examining the remaining witnesses.
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