Neeraj Tiwari, J. - (1.) Heard learned counsel for the applicant, learned AGA for the State and perused the material placed on record.
(2.) Learned counsel for the applicant submitted that he has been falsely implicated in the present case. He next submitted that co-accused Sunil Kumar having an identical role has been enlarged on bail by this Court in Criminal Misc. Bail Application No.15800 of 2020 vide order dated 9.9.2020. The case of applicant stands on similar footing, hence the applicant is also entitled for bail on the ground of parity. The applicant is languishing in jail since 19.02.2020 and he has no criminal history except the present case to his credit.
(3.) Learned A.G.A. has opposed the prayer for bail, but could not dispute the aforesaid facts. Considering the facts and circumstances of the case and also perusing the material on record, without expressing any opinion on the merit of the case, let the applicant Satypal, involved in Case Crime No. 134 of 2020, under Sections- 8 and 20 of N.D.P.S. Act, Police Station- Kotwali, District- Mainpuri be released on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of court concerned. It is further provided that this bail order available on the official website of the High Court will be taken to be the authentic one and certified copy shall be submitted before that court concerned as soon as it is issued. ;