STATE OF KARNATAKA Vs. VINAY RAJASHEKHARAPPA KULKARNI

JUDGEMENT

(1.) Leave granted.

(2.) By way of the instant appeal, the State of Karnataka through the Central Bureau of Investigation (the "CBI") has sought to assail the correctness of the order dtd. 25/4/2025 passed by the Learned LXXXI Addl. City Civil and Sessions Judge, Bengaluru (CCH-82) (the "Trial Court") in Spl. C.C. No. 565 of 2021 (the "Impugned Order") in relation to CBI's application filed under Sec. 439(2) of the Code of Criminal Procedure, 1973 (the "CrPC") read with Sec. 483(3) of the Bharitya Nagarik Surakha Sanhita, 2023 (the "BNSS") seeking cancellation of bail granted to (i) Chandrashekhar Indi @ Chandu Mama; and (ii) the Respondent herein (the "Subject Application").

(3.) Vide the Impugned Order, the Learned Trial Court partly allowed the CBI's application seeking cancellation of bail insofar as Accused No. 16 i.e., Chandrashekhar Indi @ Chandu Mama is concerned. However, insofar as Accused No. 15 i.e., the Respondent herein is concerned, the Learned Trial Court declined to interfere on grounds of maintainability in view of the fact that the bail granted to the Respondent herein emanated from an order of this Hon'ble Court.