VIKAS MALIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of bail pending trial in a criminal case arising out from FIR No.433, dated 27.10.2018, registered under Sections 376/506/34 IPC (challan under Sections 376/201/328/384/506 IPC), at Police Station Matlauda, District Panipat.

(2.) In a nutshell, the case of the prosecution is that the petitioner, who is aged about 27 years, continued to rape her on false promise of subsequently marrying her.

(3.) The petitioner and the prosecutrix used to work in a Gym at Delhi together. The prosecutrix was living in a PG accommodation. The prosecutrix after leaving the job also claimed to have continued with the relationship with the petitioner. The FIR was got registered by the victim only when she came to know that the petitioner is already married.