P. Sathasivam, J. - (1.) The appeals and the writ petition raised a common question, as such were heard together and are being disposed of by this common judgment. The grievance of the appellant-Abu Salem Abdul Qayoom Ansari in the appeals and writ petition is that the criminal courts in the country have no jurisdiction to try in respect of offences which do not form part of the extradition judgment, by virtue of which he has been brought to this country and he can be tried only for the offences mentioned in the extradition decree.
(2.) Criminal Appeal No. 990 of 2006, filed under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred to as "the TADA Act"), arose out of framing of charge on 18.03.2006 against the appellant by the Designated Court at Arthur Road Jail, Mumbai in RC No. 1(S/93)/CBI/STF known as Bombay Bomb Blast Case No. 1 of 1993 and the order dated 13.06.2006 passed by the said Court separating the trial of the accused/appellant from the main trial in the Bombay Bomb Blast Case.
(3.) The appellant filed Criminal Appeal Nos. 1142-1143 of 2007 against the order dated 16.04.2007 by the same Designated Court, framing charges against him under Sections 120B, 302, 307, 387, 382 IPC and under Sections 3(2)(i), 3(2)(ii), 3(3), 3(5) and 5 of the TADA Act.;