LAWS(MAD)-2024-11-30

KASTHURI Vs. STATE OF TAMIL NADU

Decided On November 14, 2024
KASTHURI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) This petition is filed to enlarge the petitioner on bail in the event of her arrest in Crime No.612 of 2024 on the file of the respondent police.

(2.) The case of the prosecution is that the defacto complainant while watching You Tube in his mobile phone, happened to see a video where the petitioner was giving a speech at a Brahmin's meet. In that speech, the petitioner is said to have made disparaging remarks against the womenfolk belonging to a particular community. Aggrieved by the same, the complaint was given before the respondent police and based on the same, the FIR came to be registered in Crime No.612 of 2024 on 5/11/2024 for offences under Ss. 294(b), 196(1)(a), 197(1)(c), 352 and 353 (3) of BNS 2023 and Sec. 67 of the Information Technology Act, 2000.

(3.) Heard Mr.A.K.Sriram, learned Senior Counsel appearing on behalf of the petitioner and Mr.R.Bhaskaran, learned Additional Advocate General appearing on behalf of the respondent.