Brij Raj Singh,J.

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 Section 420 I.P.C., Section 9 of U.P. Public Examinations (Prevention of Unfair Means) Act, 1998 and Section 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 21.05.2022. 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 dated 17.06.2022 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.

4. Learned A.G.A. has opposed the prayer of the applicant for grant of bail, but he conceded the fact that co-accused persons as mentioned hereinabove having identical role, have already been granted bail by this Court.

5. Considering the rival submissions of learned counsel for parties, material available on record, ground of parity as well as totality of fact and circumstances, and without expressing any opinion on the merits of the case, I am of the view that the applicant is entitled to be released on bail.

6. Considering the facts and circumstances of the case, perusing the record and also considering the nature of allegations, arguments advanced by the learned counsel for the parties and without expressing any opinion on the merit of the case, I find it to be a fit case for granting bail.

7. Let applicant - Brijesh Kumar be released on bail in the aforesaid F.I.R./case crime number on his furnishing a personal bond and two reliable sureties of the like amount to the satisfaction of the court concerned subject to following additional conditions, which are being imposed in the interest of justice:-

(1) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 229- A of the Indian Penal Code.

(2) The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under Section 313 Cr.P.C. If in the opinion of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.

(3) The applicant will not tamper with the prosecution witnesses.

(4) The applicant will not indulge in any illegal activities during the period of bail.

(5) In case of breach of any of the above conditions, the trial court would be at liberty to cancel the bail of the applicant.