- (1.) Leave granted.
(2.) Refusal to quash an FIR registered against the appellant under Sections 3(1)(u) and 3(1)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( 'the Act ') by the High Court of Madras has given rise to this appeal.
(3.) The Dravida Munnetra Kazhagam (DMK) organised an event "Kalaignar Vasagar Vattam" on 15.02.2020. In the said function, the appellant along with other leaders belonging to DMK political party addressed audience of more than 100 members of the party, media and general public. The Appellant spoke about discrimination of Scheduled Castes and Scheduled Tribes community in the matter of appointment of Judges. The appellant spoke about the appointment of Justice Varadarajan as a High Court Judge after Kalaignar (Late M. Karunanidhi) came to power. He further stated that 7-8 people belonging to Adi Dravida Community became Judges thereafter. The appellant said that all these appointments to persons belonging to Scheduled Castes and Scheduled Tribes community is because of the alms of the Dravidian movement.;