P.SARAVANAKUMAR Vs. STATE REP.BY ITS

JUDGEMENT

(1.) The petitioner / accused no.4 in Cr.No.528 of 2012 is before this Court to quash an FIR in Cr.No.528/2012 for the offence under Section 506(i), 668 A of Information Technology (Amendment) Act, 2008 and under Section 4 of Tamil Nadu Prohibition of Women Harassment Act.

(2.) The petitioner was working as Associate Professor in the National Institute of Fashion Technology and he has been serving there without any bad remarks. The petitioner was on social networking like Twitter, Facebook and he always tweet with positive approach for betterment of the society with humanity. The contention of the petitioner is that he tweeted in the network as usual in response to a tweet of 2nd respondent.

(3.) The gist of the case is that the defacto complainant / 2nd respondent had lodged a complaint on 18.10.2012 and the relevant portion of the complaint, explaining the facts of the case are as follows: