Madras High Court
A.Vasudevan vs The Inspector Of Police on 1 November, 2017
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 01.11.2017 CORAM THE HONOURABLE Mr. JUSTICE M.S.RAMESH Crl.O.P.No.23233 of 2017 A.Vasudevan .. Petitioner Vs The Inspector of Police, Rasipuram Police Station, Rasipuram Taluk, Namakkal District. .. Respondent Prayer: Criminal Original Petition is filed under Section 482 of Criminal Procedure Code, praying to direct the respondent authority to give police protection and permission to conduct Cultural Programme (Adal Padal) at Rasipuram Arulmigu Sree Periya Mariamman Temple Festival at Rasipuram Taluk, Namakkal District on 02.11.2017 by considering the petitioner's representation dated 28.10.2017. For Petitioner : Mr.A.Sathish Kumar For Respondents : Mr.C.Iyyappa Raj Additional Public Prosecutor O R D E R
Seeking permission to conduct cultural programme in the event of Rasipuram Arulmigu Sree Periya Mariamman Temple Festival at Rasipuram Taluk, Namakkal District, the petitioner made a representation dated 28.10.2017 to the respondent. As the same has not been considered, the present Criminal Original petition has been filed.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
3. 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, this petition is allowed and the petitioner is permitted to conduct cultural programme in the event of Rasipuram Arulmigu Sree Periya Mariamman Temple Festival at Rasipuram Taluk, Namakkal District, however, with the following conditions:-
(a) The cultural programme in connection with the event of Rasipuram Arulmigu Sree Periya Mariamman Temple Festival at Rasipuram Taluk, Namakkal District, shall be conducted on 02.11.2017 between 06.00 p.m. and 11.00 p.m.
(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 so as to 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 played beyond the permitted time limit.
(i) The respondent is directed to issue necessary permission, incorporating the above conditions.
01.11.2017 Index : Yes/No rli Note: Issue Order Copy on 01.11.2017 To
1. The Inspector of Police, Rasipuram Police Station, Rasipuram Taluk, Namakkal District.
2.The Public Prosecutor, High Court, Madras.
M.S.RAMESH, J.
rli Crl.O.P.No. 23233 of 2017 01.11.2017