The Single Judge Bench of the Madras High Court, comprising Justice G. K. Ilanthiraiyan in the case of V.Kannan v. The State has bail to an office bearer of Hindu Munnani, for making hate speech to remove the statue of Periyar.
Background of the Case
A public meeting was organized by the Hindu Munnani. The petitioner made a derogatory statement about the statue of Periyar and since the statue and the words hurt the sentiments of the hindus, the same has to be demolished. Hence, the case has been filed against the office bearer of Hindu Munnani.
Reasoning and Decision of the Court
The Petitioners considered the facts of the case and observed that the petitioner had spoken hate speech to remove the statue of Periyar. He also belongs to one political party. That speech was up-loaded in the you-tube and it became viral in social media.
The Court considering the period of incarceration by the petitioner from the date of his arrest granted bail to the petitioner and ordered the petitioner to file an undertaking affidavit before the learned Magistrate concerned undertaking not to speak about any political leader in future and on such undertaking.
The Court further ordered the petitioner to execute a bond for a sum of Rs.10,000/- (Rupees ten thousand only) with two blood related sureties, each for a like sum to the satisfaction of the Addl Chief Metropolitan Magistrate Court, Egmore, Chennai.
Case Details
Case: - Crl.OP.No.20677 of 2022
Petitioner: - V.Kannan
Respondent: - The State
Judge: Justice G. K. Ilanthiraiyan
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