Madras High Court
G.Gopalan vs The Superintendent Of Police on 15 May, 2019
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.05.2019
CORAM:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.13011 of 2019
G.Gopalan Petitioner
Vs.
1.The Superintendent of Police,
Salem District,
Salem.
2.The Inspector of Police,
Kolathur Police Station,
Kolathur,
Salem District. Respondent
PRAYER: Petition filed under Section 482 of the Criminal Procedure Code
praying to direct the respondent authority to give police protection and
permission to conduct Cultural dance program scheduled to be held on
03.06.2019 at Sri Erusar Veerakaran Temple situated at Sethukkuzhi
Village, Mettur Taluk, Salem District by considering petitioner's
representation dated 10.05.2019.
For petitioner : Mr.S.Manikandan
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For respondent : Ms.P.Kritika Kamal,
Government Advocate (Crl.Side)
ORDER
This Criminal Original Petition has been filed to direct the respondent to grant permission to the petitioner for conducting Cultural dance program on 03.06.2019 and give adequate police protection in Sri Erusar Veerakaran Temple situated at Sethukkuzhi Village, Mettur Taluk, Salem District.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.
3.The learned counsel for the petitioner would submit that the petitioner is the Chairman of Festival Committee of Sri Erusar Veerakaran Temple situated at Sethukkuzhi Village, Mettur Taluk, Salem District. The temple festival will be celebrated in a grand manner every year and during the festival, the villagers planned to conduct Cultural Programme (Adal Padal Nigalchi) on 03.06.2019. In this regard, the petitioner gave a representation to the respondent on 10.05.2019. Since no action has been taken, the present petition has been filed. http://www.judis.nic.in 3
4. The learned Government Advocate appearing for the respondent, on instructions, would submit that the respondent have no serious objection. She further submitted that permission may be granted subject to stringent conditions.
5. Considering the facts and circumstances of the case, this Criminal Original Petition is disposed of with the following directions:
The 2nd respondent/The Inspector of Police, Kolathur Police Station, Kolathur, Salem District is directed to consider the representation of the petitioner, dated 10.05.2019 and to give permission and to provide police protection for Cultural dance program done by Sri Erusar Veerakaran Temple situated at Sethukkuzhi Village, Mettur Taluk, Salem District, scheduled to be held on 03.06.2019, subject to the following conditions;
"(a) Cultural Programme (Adal Padal Nigalchi) done by Sri Erusar Veerakaran Temple situated at Sethukkuzhi Village, Mettur Taluk, Salem District, scheduled to be held on 10.06.2019, should be completed before 11.00 p.m..
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(b)There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants.
(c) Double meaning songs should not be played as they will spoil the minds of students and youths.
(d) No dance or songs, touching upon any political party or religion or community or caste shall be played.
(e) No flex boards in support of any political party or communal leader, shall be erected at the premises of the programme.
(f) The function shall not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(g) If there is violation of any one of the conditions imposed, the concerned police officer is at liberty to take necessary action, as per law and stop such performance forthwith; and
(h) Similarly, the police is directed to stop the dance programme, if it is conducted beyond the permitted time limit.
(i) The petitioner as well as the organizers shall give a letter of undertaking agreeing to strictly adhere to the above conditions."
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6.It is open to the 2nd respondent/ Inspector of police to impose any further restrictions or conditions purely in the interest of preserving public order and tranquility. There can be a total ban for putting up any Flex Board representing any community, political party or organization.
7.In the result, this Criminal Original Petition is disposed of with the above directions. No costs.
15.05.2019
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-speaking Order
ay/mbi
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A.D.JAGADISH CHANDIRA, J.
ay/mbi
To
1.The Superintendent of Police,
Salem District,
Salem.
2.The Inspector of Police,
Kolathur Police Station,
Kolathur,
Salem District.
Crl.O.P.No.13011 of 2019
Dated:15.05.2019
http://www.judis.nic.in