SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 17 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The prosecutrix alleged forcible sexual intercourse impregnating her, later on promise to marry to keep her quiet, recording of the sexual acts and subsequent blackmail and pressuring for abortion.