G (MINOR) Vs. STATE

JUDGEMENT

(1.) Court hearing convened via video-conferencing on account of COVID-19.

(2.) This petition is preferred through natural guardian, mother of the victim in FIR No.753/2017, registered at police station Jamia Nagar, New Delhi for the offences under Section 376 IPC and Section 4 of The Protection of Children from Sexual Offences Act, 2012, who is aggrieved of the order dated 5th May, 2020 passed by the learned Sessions Judge vide which accused has been released on interim bail for one month without issuance of notice of the application.

(3.) Ms. Meenakshi Dahiya, learned Additional Public Prosecutor for respondent No.1/State accepts notice and seeks time to file reply to the petition.