P.ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.389 of 2023, registered by the respondent police for the offences punishable under Ss. 153, 504, 505(1)(b) of IPC and Sec. 67 of Information Technology Act. The petitioner had been taken into custody on 5/10/2023.

(2.) It is stated that the petitioner, for reasons best known to him and may be well advised, had taken to the social media to post derogatory comments about the Chief Minister of this State in Instagram. The petitioner should realize that he should exercise caution and should be more responsible in these issues.

(3.) On the side of the respondent, it is stated that the petitioner should express an apology but I have my own reservations since the petitioner would do it as eye wash and he must realize it from his heart that he should not commit such offences. It is hoped that the period of incarceration would have sufficiently reformed him that he must be more respectable to every human being and only then, he would be having 2/6 respect for his own wife, for his own children and for his own parents. If he does not respect any other person then it would also mean that he does not respect his parents, his wife and his children.