ADNAN BILAL MULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Respondent waives service. By consent of the parties taken up for hearing forthwith.

(2.) The appellant along with others is being tried in POTA Special Case No. 2/03 in the Special Court constituted under The Prevention of Terrorism Act, 2002 ("pota" for short).

(3.) In this case the appellant accused preferred application for certain reliefs. The application preferred by the appellant is M. A. No. 26/05. The application contained following prayers: a) To restrain the Prosecution from proceeding with a joint trial in respect of mulund Bomb Blast offence i. e. DCB, CID C. R. No. 21/03, the Vile parle Bomb Blast i. e. C. R. No. 09/03 and the Bombay Central Bomb blast i. e. C. R. No. 124/02 i. e. 59/03. b) To direct the Respondents/prosecution to take comply with the necessary pre-trial formalities in order to separately proceed in respect of Mulund blast vide C. R. No. 21/03. Vile Parle Blast vide C. R. No. 09/03 and mumbai Central Blast vice C. R. No. 59/03. c) To stay framing of charges of Joint Trial in POTA SPL. Case No. 2/2003 till final hearing and disposal of this application.