GAYATHRI RAGURAMM Vs. A. KASI

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C. No.1583 of 2021 on the file of the learned XXIII Metropolitan Magistrate, Saidapet, Chennai-15, thereby taken cognizance for the offences under Ss. 294(b), 506(ii) of IPC and Sec. 64-A & C of the Information and Technology Act, 2000, as against the Petitioner.

(2.) The Respondent lodged Private Complaint under Sec. 199 of Cr.P.C., for the offence punishable under Ss. , 499, 294(b), 506(i) of IPC. The Respondent alleged that the Petitioner twitted in her Twitter account as against the President of Viduthalai Siruthaigal Katchi with a view to defame and to cause disrespect to the image of the Political Leader among the general public. She made Twitter in her Twitter account as follows:

(3.) The learned Senior Counsel appearing for the Petitioner submitted that the Petitioner is an Office-bearer of Bharathiya Janatha Political party and also holding Tamil Nadu State President of Art and Culture Cell. She is also an Actress in Film industries for the past several years. The President of the Political party made allegation against Hindus and Hindu families and touch the Religious sentiments of the Hindus and Hindu women. It was released on 15/11/2019 in You tube. On seeing the said video, the Petitioner was very much offended and since the remarks were highly controversial and offended the sentiments of the hindu women and religion. Therefore, the Petitioner retorted and resisted for the said allegation through her Twitter account. She twitted that all hindus must slipper, if you see him anywhere wandering and she had posted Chappal symbol. Therefore, she had no intention to cause any injury to him or to his reputation or property by making the above statement. Only to retort by protest, she twitted like that and it is not in defamatory the Political Leader in any manner (sic).