Madras High Court
S.Jeeva vs The Superintendent Of Police on 1 June, 2022
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 01.06.2022
CORAM
THE HONOURABLE Mr.JUSTICE C.V.KARTHIKEYAN
W.P.No.13224 of 2022
S.Jeeva .. Petitioner
Vs.
1. The Superintendent of Police
Krishnagiri District,
Krishnagiri.
2. The Inspector of Police
Nagarasampatti Police Station
Krishnagiri District. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a writ of mandamus directing the respondents to give police
protection and permit the petitioner to conduct the cultural programs and
other events of temple festival in the Perikaradiyur “Arulmigu Sree Vinayagar
and Mariyamman Temple” Periakaradiyur Village, Pochampalli Taluk,
Krishnagiri District, during the period of 06.06.2022 to 08.06.2022 and
especially the dance program will be conduct on 08.06.2022 by considering
the petitioner representation dated 11.05.2022.
***
https://www.mhc.tn.gov.in/judis
2
For Petitioner : Mr.R.Sreedharan
For Respondents : Mr.R.Vinothraja
Government Advocate (Crl. Side)
ORDER
This petition has been filed to direct the respondents to give police protection and permit the petitioner to conduct the cultural programs and other events of temple festival in the Perikaradiyur “Arulmigu Sree Vinayagar and Mariyamman Temple” Periakaradiyur Village, Pochampalli Taluk, Krishnagiri District, during the period of 06.06.2022 to 08.06.2022 and especially the dance program will be conduct on 08.06.2022 by considering the petitioner representation dated 11.05.2022.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal Side) appearing for the respondent.
3. The learned Government Advocate (Criminal Side), 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 https://www.mhc.tn.gov.in/judis 3 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 Perikaradiyur “Arulmigu Sree Vinayagar and Mariyamman Temple” Periakaradiyur Village, Pochampalli Taluk, Krishnagiri District, with the following conditions:-
(a) The cultural programme in connection with the event of Perikaradiyur “Arulmigu Sree Vinayagar and Mariyamman Temple” Periakaradiyur Village, Pochampalli Taluk, Krishnagiri District, during the period of 06.06.2022 to 08.06.2022 and especially the dance program will be conduct on 08.06.2022 between 6.00 pm to 11.00 pm.
(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.
(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 https://www.mhc.tn.gov.in/judis 4 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 2nd respondent is directed to issue necessary permission, incorporating the above conditions.
5. With the above directions, this Writ Petition stands allowed.
01.06.2022 Index :Yes/No Internet:Yes/No Speaking/Non speaking order vsg/ep https://www.mhc.tn.gov.in/judis 5 To
1. The Superintendent of Police Krishnagiri District, Krishnagiri.
2. The Inspector of Police Nagarasampatti Police Station Krishnagiri District.
3. The Public Prosecutor, High Court, Madras.
C.V.KARTHIKEYAN, J.
https://www.mhc.tn.gov.in/judis 6 vsg/ep W.P.No.13224 of 2022 01.06.2022 https://www.mhc.tn.gov.in/judis