MUTHUKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/11/2025 for the offences punishable under Ss. 296(b), 351(2) of BNS, Sec. 71 of IT Act and 4 of TNPHW Act, in Crime No.490 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner had defamatory statements about the defacto complainant on social media. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and she is in judicial custody from 12/11/2025. Hence, he seeks bail to the petitioner.