Madras High Court
S.Palani vs The Superintendent Of Police on 28 February, 2020
Author: P.Rajamanickam
Bench: P.Rajamanickam
Crl.OP.No.4630 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.4630 of 2020
S.Palani ... Petitioner
Vs.
1. The Superintendent of Police,
Salem, Salem District.
2. The Inspector of Police,
Magudanchavadi Police Station,
Salem District. ... Respondents
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 07.03.2020 at 6.00 p.m to 11.00 p.m in connection
with the temple festival of 'Arulmighu Sri Sellandiamman, Sri Mariamman Koil'
at E.Kattur, Edangan Salai, Salem – 637 502 by considering the petitioner's
representation dated 24.02.2020.
For Petitioner : Mr.R.Gopinath
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
This petition has been filed to issue direction to the respondents to 1/4 http://www.judis.nic.in Crl.OP.No.4630 of 2020 grant permission and protection to conduct cultural event viz., Adal Padal (Song and Dance) Programme to be held on 07.03.2020 at 6.00 p.m to 11.00 p.m in connection with the temple festival of “Arulmighu Sri Sellandiamman, Sri Mariamman Koil”, situated at E.Kattur, Edangan Salai, Salem – 637 502 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 respondents.
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 “Arulmighu Sri Sellandiamman, Sri Mariamman Koil”, situated at E.Kattur, Edangan Salai, Salem – 637 502 on 07.03.2020, however with the following conditions:-
(a) The aforesaid cultural programme shall be conducted on 07.03.2020 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 respondents 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 second 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 arb/vv Note: Issue order copy on 05.03.2020 3/4 http://www.judis.nic.in Crl.OP.No.4630 of 2020 P.RAJAMANICKAM.J., arb To
1. The Superintendent of Police, Salem, Salem District.
2. The Inspector of Police, Magudanchavadi Police Station, Salem District.
3. The Public Prosecutor, Madras High Court, Chennai.
CRL.O.P.No.4630 of 202028.02.2020 4/4 http://www.judis.nic.in