Siddharth,J. - (1.) Order on Crl. Misc. Exemption Application The exemption application is allowed. Order on Crl. Misc. Bail Application Supplementary affidavit has been filed bringing on record the correct copy of the F.I.R.
(2.) Heard SriRam Chandra Solanki,counsel for the applicant and learned A.G.A for the State.
(3.) This bail application has been preferred by the accused-applicant,Kishan Kashyap, who is involved in Case Crime No.219 of 2020 under Sections 411, 413, 414, 420, 467, 468, 471 I.P.C., Police Station- Bindki, District- Fatehpur. Co-accused,Abhijeet @ Lala Verma, has already been granted bail vide order dated23.9.2020passed in Criminal Misc. Bail Application No.23385 of 2020. The case of the applicant stands on identical footing, hence the applicant is also entitled for bail on the ground of parity. The applicant is languishing in jail since 06.06.2020. In case, the applicant is released on bail, he will not misuse the liberty of bail. ;