Former Madras High Court Judge, CS Karnan who had on Friday, filed for his bail has today withdrawn the application. He is under arrest after a series of cases got registered against him over alleged derogatory remarks against women and the judiciary in the online videos.
Justice Karnan's Learned Counsel made a mention of the matter concerning withrawal of the bail application, today before a single-Judge Bench of Justice V Bharathidasan.
He had filed the bail petition in the High Court on the grounds of his medical conditions after the dismissal of his bail pleas by the Metropolitan Magistrate and the Sessions Court at Chennai.
In the application so submitted, Justice Karnan submitted that he hadn't released any video containing obscene or vulgar language after he made an undertaking to refrain from any such conduct to the Police, who had summoned him under Section 41A, of the CrPC prior to his eventual arrest.
Further he had also highlighted his Medical conditions and that he is suffering from severe depression and disturbance following his retirement and the incarceration he underwent earlier. All this has led to him behaving "in an improper manner", he stated. He described that he experienced unstable mental condition and underwent "severe trauma".
Such state had deprived him of due application of mind and realization of the consequences of his action, he said in the plea. He also informed the Court about his medical-treatment at the Stanley Hospital for age-related health issues, including COVID-19 post his arrest.
He thus has urged the High Court to grant him bail while making an undertaking for his co-operation to the Police in investigation to abide by any condition that the Court may impose.
Justice Karnan has been under arrest now for a month after his repeated fall out to comply with the Court's order. Last year, three FIRs were registered against him over derogatory remarks allegedly made by him against women and the judiciary in videos uploaded online.
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