Controversial YouTuber Savukku Shankar's lawyer has claimed that his client was assaulted inside the Coimbatore Central Prison on Saturday night.
His advocate S Gopalakrishnan has said that Shankar is not safe in the prison. The YouTuber was arrested in Theni for his alleged derogatory comments on women constable.
He told Indian Express: "Shankar had no injuries when he was examined before he was imprisoned in the Coimbatore central prison. On Saturday night, more than ten policemen assaulted him with a plastic pipe wrapped in cloth.As a result, Shankar suffered severe injuries all over his body. His right arm is fractured. Shankar's life is in danger inside the jail."
Accusing his client of denying medical care, S Gopalkrishnan has said that Shankar has been forced to rely on painkillers for relief from the injury.
Gopalakrishnan submitted a petition seeking the court's intervention in the matter. He appealed to the judge to personally visit Shankar in jail to assess his physical state. Also, he requested that Shankar get medical treatment at a private hospital.
The lawyer stated that the cops were torturing the YouTuber out of vendetta. He said, "Senthil Kumar, who was the superintendent of prison in Cuddalore when Shankar was imprisoned earlier, is now the superintendent of Coimbatore central prison. So they have registered a case in Coimbatore and are torturing Shankar. Policemen are acting out of vendetta and are torturing Shankar,"
What Did Shankar Say?
In an interview, the YouTuber claimed that women cops were giving sexual favours to a senior police officer in order to get promotions, according to a report in The News Minute. He said, "Does a female sub inspector fall in love with an IG because of his looks? Everywhere he (a higher ranked male officer) goes, subordinate officers who are women fall in love with him, is it because of his looks? It's because if they 'adjust' with him they can get a good posting, that's why."
The authorities have booked him under various sections of the Indian Penal Code (IPC), including 294(b) for obscene acts and songs, 509 for insulting the modesty of a woman, and 353 for assault or criminal force to deter a public servant from discharging duties. Also, he is charged under section 4 of the Tamil Nadu Prohibition of Harassment of Women Act for the prohibition of eve-teasing, and section 67 of the Information Technology (IT) Act (2000) for punishment related to publishing or transmitting obscene material in electronic form.
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