Pankaj Bhandari, J. - (1.) Petitioner has filed this second bail application under Section 439 of Cr.P.C.
(2.) F.I.R. No.28/2017 was registered at Police Station SOG, District Jaipur for offence under Sections 406, 409, 467, 468, 471, 477A, 201, 120-B of I.P.C. 65 IT Act.
(3.) It is contended by counsel for the petitioner that after rejection of the first bail application, trial has not proceeded. Petitioner has remained in custody for ten months. Complainant in this case also happens to be Director of the company and his role is similar to that of the petitioner.;