VINAY RAJASHEKHARAPPA KULKARNI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioners in Writ Petition No.383 of 2025; Criminal Petition No.14321 of 2024; Criminal Petition No.14362 of 2024 and Writ Petition No.751 of 2025 call in question a solitary order dtd. 23/12/2024 passed by the LXXXI Additional City Civil and Sessions Judge, Bengaluru in Special C.C.No.565 of 2021 by which accused No.1 is granted pardon.

(2.) For the sake of convenience, facts obtaining in Writ Petition No.383 of 2025 would be narrated. Writ Petition No.383 of 2025 is preferred by accused No.15. Other writ petitions are preferred by different accused.

(3.) Adumbrated in brief, factual backgrounds as projected by the petitioners, are as follows:-