STATE Vs. A. DURAIMURUGAN PANDIYAN SATTAI

JUDGEMENT

(1.) I invented the atomic energy for the upliftment of the human kind. I did not expect that the same would be used for disastrous effect. Had I anticipated the same, I would not have invented atomic energy. This was the anguish expressed by Dr.Albert Einstein after the exploitation of his invention in World War II at Hiroshima and Nagasahi during the year 1945.

(2.) Scientific inventions are made for the welfare of the mankind. At the same time, it is also being misused. Internet is one such wonderful invention in the 21st century, which has transformed the lives of many. YouTube is an online video sharing and social media platform, claiming to have more than one billion monthly users, who collectively watch more than one billion hours of videos each day. It is claimed by YouTube that they are providing sixty three lakh job opportunities in India alone. Even an ordinary man is uploading his day-to-day activities, skills, thoughts, travel experiences etc., on YouTube. In fact, in the modern society, in most of the families, everyday's meal is prepared using the videos uploaded in YouTube.

(3.) The present case on hand is an example as to how YouTube is being misused. The first respondent is an YouTuber and he has made certain derogatory remarks as against the former Chief Minister of the State of Tamil Nadu. On the complaint lodged by one P.Rajasekar, a case in Crime No.559 of 2021 was registered as against the first respondent, on the file of the petitioner, for the offence under Ss. 153(A), 504 and 505(i)(b) IPC r/w Sec. 67 of the Information Technology (Amendment) Act, 2008 and he was also apprehended.