RAHUL MALIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 19 of the petition, the petitioner declares that he has no criminal history.

(3.) The victim alleged that she needed money for treatment of her daughter, and her brother-in-law apprised her about the petitioner and his accomplices, and the accused gave an advance of Rs.8000.00 for having sexual intercourses with customers; however, she did not establish any coitus and was able to escape.