THIRUMARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This quash petition has been filed by A1 to quash the proceedings pending in C.C.No.548 of 2021 on the file of the learned Judicial Magistrate No.V, Madurai.

(2.) The second respondent who is an office bearer of a political party submitted a complaint stating that A1 gave an interview for a YouTube channel run by A2. During that interview, A1 is said to have made scandalous and false statements against the then Tamil Nadu State Finance Minister and his family members with the view to destroy their reputation. That apart, he also made provocative statements against all religions and thereby attempted to create breach of peace and communal harmony among religions. This interview was widely circulated and as a result, it caused disturbance among the party cadres and also the general public and it had the potential of breaking the public peace. Based on this complaint, the FIR came to be registered in Crime No.433 of 2021 for offence under Sec. 504 of IPC as against the petitioner and the person who was running the YouTube channel.

(3.) On completion of investigation, the police report was filed before the learned Judicial Magistrate No.V, Madurai, for offence under Ss. 504 and 505(2) of IPC. The same has been put to challenge by the petitioner (A1).