JUDGEMENT
P.V.KUNHIKRISHNAN,J. -
(1.)These Bail Applications are filed under Sec. 438 of Criminal Procedure Code.
(2.)The petitioners are accused in same crime number and therefore, I am disposing of these two bail applications by a common order. Petitioners are accused in Crime No. 269 of 2022 of Pavaratty Police Station. The above case is registered against the petitioners alleging offences punishable under Ss. 452 and 325 IPC.
(3.)The prosecution case is that the petitioners trespassed into the residential house of the de facto complainant on 9/3/2022 at 1 am and assaulted him and thereby committed the offences.
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