PRASHANT ANTIL Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.254/2018 under Section 376 IPC, Police Station Bindapur.

(2.) The allegations against the petitioner are that the petitioner made physical relationship with the prosecutrix on the false promise to marry.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and it is a case of petitioner having been trapped for the purposes of extortion. Petitioner has relied on an audio conversation, wherein, it is alleged that there is a demand made by the prosecutrix of Rs. 2 lakhs, failing which, the petitioner is threatened to be falsely implicated.