Madras High Court
P.Dhandapanimoorthi vs The Inspector Of Police on 28 February, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.02.2019
CORAM
THE HONOURABLE Mr.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.Nos.5506,5508,5509 of 2019
P.Dhandapanimoorthi
.. Petitioner in
Crl.O.P.No.5506/2019
V.N.Nallasamy
.. Petitioner in
Crl.O.P.No.5508/2019
M.Chandiran
.. Petitioner in
Crl.O.P.No.5509/2019
Vs
The Inspector of Police,
Velli Tiruppur Police Station,
Velli Tiruppur,
Erode District.
.. Respondents in
Crl.O.P.No.5506/2019
The Inspector of Police ,
Velli Tiruppur Police Station,
Velli Tiruppur,
Erode District .. Respondents in
Crl.O.P.No.5508/2019
The Inspector of Police,
Suramangalam Police Station,
Suramangalam,
Salem District. .. Respondents in
Crl.O.P.No.5509/2019
Common Prayer: Criminal Original Petitions are filed under Section 482 of
http://www.judis.nic.in
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Criminal Procedure Code, to direct the respondent authority to give police
protection and permission to conduct Cultural Programme (Adal Padal Nigalchi) in
the event of (i) Olakadam Village, Kuttaimedu Arulmigu Sree Mariamman &
Kaliamman Temple Festival at Bhavani Taluk, Erode District on 08.03.2019 by
considering the petitioner's representation dated 25.02.2019 (ii)
Vedikaranpalayam Arulmigu Sree Sakthi Mariamman Temple Festival at Bhavani
Taluk, Erode District on 05.03.2019 by considering the petitioner's representation
dated 25.02.2019 (iii) Jahir Ammapalayam, Bharathi Nagar, Kudumantheru
Arulmigu Sree Malai Mariamman Temple Festival at Salem Taluk District on
13.03.2019 by considering the petitioner's representation dated 21.02.2019.
For Petitioners : Mr.A.Sathishkumar
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
COMMON ORDER
Seeking permission to conduct cultural programmes in the event of
(i) Olakadam Village, Kuttaimedu Arulmigu Sree Mariamman & Kaliamman Temple Festival at Bhavani Taluk, Erode District on 08.03.2019 (ii) Vedikaranpalayam Arulmigu Sree Sakthi Mariamman Temple Festival at Bhavani Taluk, Erode District on 05.03.2019 (iii) Jahir Ammapalayam, Bharathi Nagar, Kudumantheru Arulmigu Sree Malai Mariamman Temple Festival at Salem Taluk District on 13.03.2019, the petitioners made representation dated 21.02.2019 and 25.02.2019 to the respondent. As the same has not been considered, the present Criminal Original petition have been filed.
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2. Heard the learned counsel appearing for the petitioners 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, these petitions are allowed and the petitioners are permitted to conduct cultural programme in the event of (i) Olakadam Village, Kuttaimedu Arulmigu Sree Mariamman & Kaliamman Temple Festival at Bhavani Taluk, Erode District on 08.03.2019 (ii) Vedikaranpalayam Arulmigu Sree Sakthi Mariamman Temple Festival at Bhavani Taluk, Erode District on 05.03.2019 (iii) Jahir Ammapalayam, Bharathi Nagar, Kudumantheru Arulmigu Sree Malai Mariamman Temple Festival at Salem Taluk District on 13.03.2019, however with the following conditions:-
(a) The cultural programme in connection with the event of
(i) Olakadam Village, Kuttaimedu Arulmigu Sree Mariamman & Kaliamman Temple Festival at Bhavani Taluk, Erode District on 08.03.2019 (ii) Vedikaranpalayam Arulmigu Sree Sakthi Mariamman Temple Festival at Bhavani Taluk, Erode District on 05.03.2019 (iii) Jahir Ammapalayam, Bharathi Nagar, Kudumantheru Arulmigu Sree Malai Mariamman Temple Festival at Salem Taluk District on 13.03.2019, http://www.judis.nic.in 4 shall be conducted between 06.00 p.m. and 10.00 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 functions 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.
28.02.2019 Index:Yes/No Speaking/Non speaking order Note : Issue order copy on or before 04.03.2019 lpp/vsn http://www.judis.nic.in 5 G.K.ILANTHIRAIYAN, J.
lpp/vsn To
1.The Inspector of Police, Velli Tiruppur Police Station, Velli Tiruppur, Erode District.
2.The Inspector of Police , Velli Tiruppur Police Station, Velli Tiruppur, Erode District
3.The Inspector of Police, Suramangalam Police Station, Suramangalam, Salem District.
4.The Public Prosecutor, High Court, Madras.
Crl.O.P.Nos.5506,5508,5509 of 2019 28.02.2019 http://www.judis.nic.in