Madras High Court
C. Sakthidhasan vs The Inspector Of Police on 28 July, 2017
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 28.07.2017 CORAM THE HONOURABLE Mr.JUSTICE M.S.RAMESH Crl.O.P.No.14199 of 2017 C. Sakthidhasan .. Petitioner Vs The Inspector of Police, Bommidi (Nadur) Police Station, Dharmapuri District. .. Respondent Criminal Original Petition filed under Section 482 of Cr.P.C., to direct the respondent police authority to give police protection and grant permission to conduct the Aadal & Padal dance program at Arulmigu Veerapathiraswami Temple, Piranatham Village, Pappireddipatti Taluk, Dharmapuri District, scheduled to be held on 04.08.2017 by considering the petitioner's representation dated 17.07.2017. For Petitioner : Mr.P. Rajavel For Respondent : Mr.P. Govindarajan, Additional Public Prosecutor O R D E R
Seeking permission to conduct Aadal & Padal dance program in the temple festival of Arulmigu Veerapathiraswami Temple, Piranatham Village, Pappireddipatti Taluk, Dharmapuri District, scheduled to be held on 04.08.2017, the petitioner made a representation dated 17.07.2017 to the respondent. As the same has not been considered, the present petition has been filed.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutore appearing for the respondent.
3. Learned Special Government Pleader, 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 Criminal Original Petition is allowed and the petitioner is permitted to conduct the Aadal & Padal dance program in the temple festival of Arulmigu Veerapathiraswami Temple, Piranatham Village, Pappireddipatti Taluk, Dharmapuri District, however, with the following conditions:-
(a) The Aadal & Padal dance program in the temple festival of Arulmigu Veerapathiraswami Temple, Piranatham Village, Pappireddipatti Taluk, Dharmapuri District, shall be conducted on 04.08.2017 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 M.S.RAMESH, J.
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(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.
With the above conditions, the Criminal Original Petition is ordered. No costs.
28.07.2017
Index : Yes/No
Internet : Yes/No
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Note : Issue Order copy on 02.08.2017
To
1. The Inspector of Police,
Bommidi (Nadur) Police Station,
Dharmapuri District.
2. The Public Prosecutor,
High Court, Madras.
Crl.O.P.No.14199 of 2017