H.RAJA Vs. STATE

JUDGEMENT

(1.) All these quash petitions pertains to the tweet made by the petitioner in his twitter page on 6/3/2018, which is said to have the propensity of demeaning a revered leader viz., Thanthai Periyar and thereby, causing disturbance to public peace and order.

(2.) The petitioner was a former member of Legislative Assembly and he holds an important position in a national party and he has many followers who are influenced by his words, thoughts and deeds.

(3.) The subject matter of challenge in these Criminal Original Petitions are tabulated hereunder: