Madras High Court
J.Aravindhan vs The Inspector Of Police on 28 February, 2020
Author: P.Rajamanickam
Bench: P.Rajamanickam
Crl.OP.No.4713 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 28.02.2020
CORAM
THE HONOURABLE Mr.JUSTICE P.RAJAMANICKAM
CRL.O.P.No.4713 of 2020
J.Aravindhan ... Petitioner
Vs.
The Inspector of Police,
Thenkottai Police Station,
Krishnagiri District. ... Respondent
PRAYER: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to direct the respondent to grant permission and
protection to conduct cultural event viz., Adal Padal (Song and Dance)
Programme to be held on 01.03.2020 at 6.00 p.m to 11.00 p.m in connection
with the temple festival of Sri Malligarujuna Swamy Thirukoil, Andeevanavalli
Village, Thenkanikottai Taluk, Krishnagiri District by considering the
petitioner's representation dated 24.02.2020.
For Petitioner : Mr.S.Sathish
For Respondent : Mr.M.Mohamed Riyaz,
Additional Public Prosecutor
ORDER
This petition has been filed to issue direction to the respondent to grant permission and protection to conduct cultural event viz., Adal Padal 1/6 http://www.judis.nic.in Crl.OP.No.4713 of 2020 (Song and Dance) Programme to be held on 01.03.2020 at 6.00 p.m to 11.00 p.m in connection with the temple festival of “ Sri Malligarujuna Swamy Thirukoil” situated at Andeevanavalli Village, Thenkanikottai Taluk, Krishnagiri District by considering the petitioner's representation dated 24.02.2020.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
3. The learned Additional Public Prosecutor, on instructions, would submit that there is likelihood of arising law and order problem.
4. A mere apprehension cannot be a ground to reject the representation. There is absolutely no material before this Court to hold that there will be a law and order problem in the event of permission being granted. In such view of the matter, the petitioner is permitted to conduct cultural programme in the event of “Sri Malligarujuna Swamy Thirukoil Festival” situated at Andeevanavalli Village, Thenkanikottai Taluk, Krishnagiri District on 01.03.2020, however with the following conditions:-
(a) The aforesaid cultural programme shall be conducted on 01.03.2020 from 06.00 p.m. to 11.00 p.m only.
(b) The petitioner shall pay a cost of Rs.10,000/- (Rupees Ten Thousand only) to the respondent police towards police protection.
(c)There should not be any kind of obscene dance or vulgar dialogues during the performance, by anyone of the participants.
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(d) Double meaning songs should not be played so as to spoil the minds of students and youths.
(e) No dance or songs, touching upon any political party or religion or community or caste shall be played.
(f) No flex boards in support of any political party or communal leader, shall be erected at the premises of the programme.
(g) The function shall not affect either religious or communal harmony and shall be conducted without any discrimination based on caste.
(h) 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
(i) Similarly, the police is directed to stop the dance programme, if it is played beyond the permitted time limit.
(j) The respondent is directed to issue necessary permission, incorporating the above conditions.
5.With the above directions, this Criminal Original Petition stands allowed.
28.02.2020 Index:yes/No Speaking order/Non-speaking order Vv Note: Issue order copy on 28.02.2020 3/6 http://www.judis.nic.in Crl.OP.No.4713 of 2020 P.RAJAMANICKAM.J., Vv To
1. The Inspector of Police, Thenkottai Police Station, Krishnagiri District.
2. The Public Prosecutor, Madras High Court, Chennai.
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