Hari Prasad vs The Inspector Of Police on 7 July, 2020

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Madras High Court

Hari Prasad vs The Inspector Of Police on 7 July, 2020

Bench: G.K.Ilanthiraiyan

                                                                                 W.P.No.4644 of 2020


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 07.07.2020

                                                       CORAM

                            THE HONOURABLE Mr.JUSTICE G.K.ILANTHIRAIYAN

                                                 W.P.No. 4644 of 2020

                       Hari Prasad
                      S/o. Gunasekaran,
                      Tamil Nationalism Liberation Movemet,
                      rep. by its Town Organizer,
                      No.6, Balaji Nagar,
                      Chinna Elasagiri,
                      Hosur, Krishnagiri District.                            ... Petitioner

                                                           Vs

                      The Inspector of Police,
                      Hosur Town Police Station,
                      Hosur, Krishnagiri District.                            ... Respondent


                      PRAYER: Writ Petition has been filed under Section 226 of Constitution
                      of India to issue a writ of certiorarified Mandamus calling for the records
                      relating to the impugned order dated 13.02.2020 passed by the respondent
                      and quash the same and consequently direct the respondent to grant
                      permission to conduct the demonstration on 28.02.2020 in view of urge the
                      excellency Governor of Tamil Nladu for the immediate release of the 7
                      prisoners namely Perarivalan, Santhan, Murugan, Nalini, Robet Fias,


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                                                                                    W.P.No.4644 of 2020


                      Ravichandran and Jayakumar as recommended by the counsel for Ministers
                      under Article 161 of Constitution of India at the venue of Ram Nagar,
                      Hosur, Krishnagiri District or in other alternative future days

                                          For Petitioner      : Mr.P. Venkatakrishnan

                                          For Respondent      : Mr.M.Mohamed Riyaz
                                                                Additional Public Prosecutor

                                                           ORDER

This petition has been filed to quash the impugned order dated 13.02.2020 passed by the respondent.

2. The petitioner got permission to conduct demonstration on 28.02.2020 in view of the urge of His Excellency Governor of Tamil Nadu for the immediate release of 7 prisoners. But it was restricted by the respondent by an order dated 13.02.2020. Now, due to pandemic of Covid-

19, the Government of Tamil Nadu Prohibition order is in force. Therefore, such prayer cannot be considered now and also for which, the petitioner sought for permission to conduct demonstration is also expired. Therefore the writ Petition is liable to be dismissed.

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3. Accordingly, the writ petition is dismissed. However, the petitioner is at liberty to seek fresh permission after completion of lock down and after lifting the prohibition order passed under Section 144 CRPC.

07.07.2020 Internet:Yes Index:Yes/no mrp

1. The Inspector of Police, Hosur Town Police Station, Hosur, Krishnagiri District.

2. The Additional Public Prosecutor, High Court, Madras.

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