RAJA MATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) For Anticipatory Bail in Cr.No.601 of 2024 on the file of the respondent police. ORDER : The Court made the following order :- The petitioners/Accused Nos.1 to 3, who apprehend arrest at the hands of the respondent police for the offences punishable under Sec. 192, 196(1)(a), 197(1)(c), 352, 353(1)(c) and 353(2) of BNS, 2023 in Crime No.601 of 2024, on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that on 27/8/2024 at about 3.30p.m. Near Nagamma temple situated at Villapuram Housing Board, The Hindu Munnani parties have conducted a protest against the attack on the Hindus in Bangladesh. At the time of protest meeting, the petitioners/Accused Nos.1 to 3 have made hateful statements and spoke in a way that incited riots between the general public. Hence the complaint.

(3.) The learned Counsel for the petitioners would submit that the petitioners herein are the members of the Hindu Munnani Party. They used to conduct protest and other social activities related to development of the temples etc., On 27/8/2024, the 3rd accused has arranged to conduct protest against the attack of the Hindus in Bangladesh. He would further submit that the third accused seeking permission to conduct protest, thereby, he submitted a requisition to the respondent police, initially the respondent police rejected the request of the third accused to conduct the protest. Therefore, the third accused had filed a writ petition in W.P.(MD).No.19672 of 2024 before this Court. This Court passed an order on 16/8/2024 and disposed of the writ petition with certain conditions and permission was granted by the respondent police to conduct protest in a peaceful manner. He further submits that the petitioners do not have any bad antecedent personally. They politically conducting protest, Dharnas and other Hindu Munnani issues. The petitioners/accused undertakes that they will not tamper with any evidence and they will not abscond from the proceedings. The petitioners are innocents and they are falsely implicated in this case. He further submits that the petitioners are ready to abide by any conditions to be imposed by this Court. He therefore prays for grant of anticipatory bail to the petitioners.