Vicky Singh @ Vivek Singh vs State Of Jharkhand

Defect(s) as pointed out by the office is ignored. Heard learned counsel for the parties through video conferencing. They have no complain with 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 366A, 376 IPC as well as under Section 4 of POCSO Act.

Victim-girl has been examined under Section 164 Cr.P.C. There was love affair between the petitioner and the victim and it is she who had called the petitioner and eloped with him.

Considering the statement of the victim recorded under Section 164 Cr.P.C, 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 Judicial Commissioner-IV-cum-Special Judge, POCSO Act, Ranchi in connection with POCSO Case No. 83 of 2020, corresponding to Nagri Police Station Case No. 43 of 2020.

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.