The Tamil Nadu Police on Saturday arrested political analyst and writer Badri Seshadri, for his alleged 'provocative' remarks on Manipur violence and Chief Justice of India (CJI) DY Chandrachud, during an interview on YouTube.

According to the police, Seshadri was arrested under Sections 153, 153A and 505(1)(B).

In the interview, Seshadri said, "The Supreme Court has said that if you (government) cannot do anything, we (the court) will. Let's give a gun to Chandrachud and send him there. Let's see if he can restore peace."

Further, Seshadri had said, "It's a hilly and complex region and murders will happen there. We can't stop the violence from happening."

Details of the First Information Report (FIR), accessed by India Today, stated the complaint against Seshadri was filed by advocate Kaviyarasu.

In the complaint, the advocate stated that he saw the YouTube interview clip on July 22, wherein Seshadri had criticised the Supreme Court and CJI Chandrachud.

Meanwhile, BJP state president Annamalai condemned Seshadri's arrest and said the DMK government is relying only on arrests.

"Tamil Nadu BJP strongly condemns the arrest of renowned publisher and stage speaker Badri Seshadri by the Tamil Nadu Police early this morning. This corrupt DMK government is relying only on arrests without power to address the views of the common people. Is the Tamil Nadu Police's job only to enforce the revenge measures of the corrupt DMK government?," Annamalai tweeted.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

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