HEROLD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned Senior counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the State and the learned counsel appearing for the defacto complainant.

(2.) The petitioner is having a Facebook account. On 21/5/2021, a morphed photograph of the Hon'ble Chief Minister of Tamil Nadu and some offending messages against the Hon'ble Minister of Public Works Department were found in the Facebook page of the petitioner. The second respondent herein lodged a complaint before the first respondent leading to registration of Crime No.331 of 2021 for the offences under Sec. 505(2) of I.P.C. and Sec. 67 of the Information Technology Act 2000.

(3.) To quash the same, this criminal original petition came to be filed.