(1.) Crl.M.C. No.5631 of 2022 has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 [hereinafter referred as 'Cr.P.C' for short], at the instance of the defacto complainant in C.C. No.95/2022 on the files of the Judicial First Class Magistrate Court-VIII, Ernakulam, arose out of Crime No.606/2020 of Maradu Police Station, challenging the order in C.M.P. No.2442 of 2022 dtd. 10/8/2022, whereby the learned Magistrate disallowed the prayer to cancel the bail granted to the 1st accused in the above case. The respondents herein are the State represented by the learned Public Prosecutor and the 1st accused in the above case.
(2.) Crl.M.C. No.5639 of 2022 is at the instance of accused Nos.2 and 3, challenging the same order, whereby their bail was cancelled by the learned Magistrate on finding violation of bail conditions. The respondents herein are the State and the defacto complainant in the above case.
(3.) The parties will be referred as 'prosecution', 'accused' and 'defacto complainant', for convenience.