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Judgment
Rajnish Bhatnagar, J
This is a petition filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in case FIR No. 54/2020 under Sections 420/120B/34 IPC registered at Police Station Budh Vihar District Rohini Delhi.
I have perused the order dated 09.05.2023 passed by this Court whereby the regular bail application of the present petitioner was dismissed as withdrawn and it was observed that the charges are yet to be framed.
On my query from the learned APP for the state, whether charges have been framed or not, the learned APP submitted that the charges are yet to be framed.
Therefore, keeping in view of the fact that the charges have still not been framed so there is no change in the circumstances since the dismissal of the previous regular bail application of the petitioner and, hence no ground for bail is made out at this stage. Accordingly, the present bail application is dismissed alongwith pending applications, if any.
However, the petitioner is at liberty to file the fresh application for bail after framing of the charge or as and when fresh ground arises.