VINAY R. KULKARNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.3450/2023 is filed by the petitioner- accused No.15 under Sec. 439(1)(b) of Cr.P.C. for modification of condition No.(iii) in the order passed by the Hon'ble Supreme Court in Criminal Appeal No.807/2021 arising out of SLP (Criminal) No.4739/2021 dtd. 11/8/2021, while granting bail in Spl. Case No.1856/2021 pending on the file of LXXXI Additional City Civil and Sessions Judge at Bengaluru (CCH-82).

(2.) Criminal Petition No.3452/2023 is filed by the same petitioner-accused No.1 under Sec. 439(1)(b) of Cr.P.C. for modification of bail condition imposed by the LXXXI Additional City Civil and Sessions Judge at Bengaluru (CCH-82) in Spl. C.C. No.206/2021.

(3.) Heard the learned Senior counsel for the petitioner in both the aforesaid cases, Sri S.V. Raju, learned Additional Solicitor General along with Sri P. Prasanna Kumar, learned Counsel for respondent-CBI.