Ravindra Singh, J. - (1.) Heard Sri Manish Tiwary learned counsel for the applicant, and the learned A.G.A.
(2.) This is the second bail application. The Cr. Misc. First Bail Application No. 9607 of 2004 of the applicant has been rejected by Hon. R.S. Tripathi, J ( now retired) by a detailed order. applicant has applied for bail in Case Crime No. 15 of 2002 under Sections 420,467, 468 and 471 I.P.C. P.S. Afzalgarh District Bijnor.
(3.) It is contended by the learned counsel for the applicant that in the present case, the applicant is detained in the District Jail Bareilly since 25.5.2004 and there is no one in his family to look after the family affairs.;