Madras High Court
Ananthan vs The State on 7 March, 2025
W.P(MD)No.6109 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.03.2025
CORAM
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P(MD)No.6109 of 2025
Ananthan ... Petitioner
Vs.
1.The State,
Represented by,
The Superintendent of Police,
Office of the Superintendent of Police,
Ramanathapuram District.
2.The State,
Represented by,
The Deputy Superintendent of Police,
Office of the Deputy Superintendent of Police,
Paramakudi,
Ramanathapuram District.
3.The State,
Represented by,
The Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District.
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W.P(MD)No.6109 of 2025
4.The State,
Represented by,
The Inspector of Police,
All Women Police Station,
Paramakudi,
Ramanathapuram District.
5.The State,
Represented by,
The Sub-Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus,
calling for the records relating to the impugned order in Na.Ka.No.
05/fh.M.....guk.t.m/2025, dated 21.02.2025 on the file of the third
respondent and quash the same as illegal and consequently direct the
respondents 2 and 3 to grant permission to conduct demonstration with
the demand to take action against one Chitiraisamy for the alleged
offences under Sections 354C and 387 of IPC in connection with Crime
No.28 of 2024, dated 18.12.2024 on the file of the fourth respondent here
in (i.e.,) All Women Police Station, Paramakudi, Ramanathapuram
District on 04.03.2025 at 04.00 P.M. or any other date, venue at near to
Gandhi Statue, Paramakudi Ramanathapuram District respondents and to
pass such further or other orders as this Court.
For Petitioner : Mr.R.Ganeshprabu
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W.P(MD)No.6109 of 2025
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
The present writ petition has been filed to quash the order, dated 21.02.2025 passed by the third respondent and consequently direct the respondents 2 and 3 to grant permission to conduct demonstration with the demand to take action against one Chitiraisamy, who is accused for the alleged offences under Sections 354C and 387 of IPC in connection with Crime No.28 of 2024, dated 18.12.2024 on the file of the fourth respondent herein (i.e.,) All Women Police Station, Paramakudi, Ramanathapuram District on 04.03.2025 at 04.00 P.M. or any other date, venue near to Gandhi Statue, Paramakudi Ramanathapuram District.
2. The learned Counsel appearing for the petitioner would submit that the petitioner being a social activist sought for permission to conduct demonstration on 04.03.2025 at about 04.00 p.m in front of Paramakudi Gandhi Statue in respect of the assault made to a woman by the accused, but the respondent police had declined to grant permission on the ground that now the public exam going on and Section 30(2) of the City Police https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2025 07:28:56 pm ) 3/7 W.P(MD)No.6109 of 2025 Act also in force. The petitioner sought for permission only at 04.00 p.m and the reason stated by the third respondent is not acceptable. Therefore, the order passed by the third respondent is liable to be quashed.
3. The learned Additional Public Prosecutor appearing for the respondents would submit that the petitioner sought for permission to conduct protest on 04.03.2025 at about 04.00 pm before the Paramakudi Gandhi Statue and now the annual exams are going on and Section 30(2) of City Police Act is also in force. Therefore, delinced to grant permission. Hence, the petition is liable to be dismissed.
4. This Court had heard both sides and perused the materials available on record.
5. Since the request is only for the particular date on 04.03.2025 and the same was already lapsed, no further order is required to be passed in this case. If at all, the petitioner want to conduct demonstration in future date, he can approach the third respondent in accordance with https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2025 07:28:56 pm ) 4/7 W.P(MD)No.6109 of 2025 law and the third respondent may consider the representation of the petitioner in accordance with law by fixing appropriate place and imposing some conditions.
6. With the above said observations and directions, this writ petition stands disposed of. There shall be no order as to costs.
07.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
BTR
Note: Issue order copy on 11.03.2025.
To
1.The Superintendent of Police,
Office of the Superintendent of Police, Ramanathapuram District.
2.The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Paramakudi, Ramanathapuram District.
3.The Inspector of Police, https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2025 07:28:56 pm ) 5/7 W.P(MD)No.6109 of 2025 Paramakudi Town Police Station, Ramanathapuram District.
4.The Inspector of Police, All Women Police Station, Paramakudi, Ramanathapuram District.
5.The Sub-Inspector of Police, Paramakudi Town Police Station, Ramanathapuram District.
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