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Judgment
14 paragraphs · 279 wordsHeard learned counsel for the parties. The lawyers have no objection with regard to the proceeding, which has been held through video conference
today at 11.00 A.M. They have no complaint in respect to the audio and video clarity and quality. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 365, 366, 370(A), 376D, 372, 373, 420 IPC and Section
¾ of Immoral Traffic (Prevention) Act.
Earlier the prayer for bail of the petitioner was rejected. Now victim has already been examined in this case.
Considering the statement of victim, I am inclined to allow this application. Accordingly, the petitioner above named is directed to be released on bail
on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional
District & Sessions Judge- X-Cum Fast Track Court, Jamshedpur in connection with Bagbera Police Station Case No. 205 of 2017 (G.R. No. 3385 of
2017), S.T. No. 241 of 2018, subject to the condition that petitioner shall appear before the Bagbera police station once in a month, failing which his
bail bond shall stand cancelled and officer-in-charge will take appropriate steps for his re-arrest.
I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is
positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in COVID-19 centre by following all
the protocols.
This direction is given in the larger public interest and it should not be construed as a condition of bail.