VICKY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The applicant, vide the present application seeks the grant of bail in relation to FIR no. 91/2019 Police Station Vasant Kunj (South) registered under Sections 363/376 of the Indian Penal Code, 1860 and Sections 4 and 8 of the POCSO Act, 2012.

(2.) Notice of the application was issued to the State as well as to the prosecutrix in terms of the practice directions dated 24.9.2019 of this Court bearing No.67/Rules/DHC.

(3.) The status report dated 16.10.2019 had been submitted by the State under signatures of the SHO Police Station Vasant Kunj (South) and the reply on behalf of the prosecutrix through her learned counsel was submitted on 13.1.2020 supported with an affidavit on which the name of prosecutrix is given but signed by the mother of the prosecutrix as well as with an affidavit of the mother of the prosecutrix.