- (1.) These appeals, at the instance of the appellant Abu Salem Abdul Qayyum Ansari, have been filed under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (in short 'the TADA') challenging the final judgment and order dated 08.11.2011 passed by the Designated Court under TADA for the Bombay Bomb Blast Case, Greater Bombay in TADA Special Case No. 1-B of 1993 and Special Case No. 1 of 2006 whereby the Designated Judge dismissed both the applications filed by the appellant in view of the order dated 14.09.2011 passed by the Court of Appeals of Lisbon, Portugal terminating the extradition order dated 28.03.2003 for stay of all further proceedings.
(2.) Pending disposal of the above appeals, the respondent- CBI filed Criminal Misc. Petitions being Nos. 3301-3302 of 2013 praying for clarification/modification of the judgment and order dated 10.09.2010 in Abu Salem Abdul Qayoom Ansari vs. State of Maharashtra and Another, 2011 11 SCC 214. In the same applications, the CBI has also prayed for permission to withdraw certain charges leveled against the appellant-Abu Salem. They also prayed for vacation of the stay order dated 17.02.2012 and to allow the trial to continue.
(3.) In view of the applications filed by the CBI for clarification/modification of the earlier order dated 10.09.2010, it is useful to highlight the factual aspects of the case to decide the present applications.;