BRIJESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A for the State of U.P. and perused the record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime No.131 of 2022, under Sec. 420 I.P.C., Sec. 9 of U.P. Public Examinations (Prevention of Unfair Means) Act, 1998 and Sec. 66D of Information Technology Act, 2000, Police Station - Mahanagar, District - Lucknow, with the prayer to enlarge him on bail.

(3.) The submission of learned counsel for the applicant is that the applicant is innocent person and has been falsely implicated in the case, he is having no criminal antecedent and is in jail since 21/5/2022. He has further submitted that the Coordinate Bench of this Court has already granted bail to the co-accused persons having identical roles, namely; Km. Pooja and Km. Kausar vide orders dtd. 17/6/2022 passed in Criminal Misc. Bail Application Nos. 6152 of 2022 and 6151 of 2022. In these circumstances, the applicant is also entitled for bail. In case of being enlarged on bail, he will not misuse the liberty of bail.