K.VENKATARAMAN @ VENKATESAN Vs. STATE REP

JUDGEMENT

(1.) This appeal has been filed against the dismissal of the bail petition by the Principal Sessions Judge, Tiruvallur. The respondent police arrested the petitioner on 22.02.2019 for the alleged offences under Sections 504, 505 (1)(b) IPC , Section 67 of IT Act, read with Section 3(1)(v) SC/ST POA Amendment Act 2015 in Crime No.153 of 2019.

(2.) The case of the prosecution is that there was a voice message which was spread in the social media making reckless comments about a particular caste, which resulted in tension in and around the village. Enraged by the same, the petitioner is said to have attacked the deceased who had spread that voice message, resulting in the death of the deceased.

(3.) A separate FIR was registered in that case in Crime No.154 of 2019. Apart from that, the present FIR has been registered for the above said offences.