Madras High Court
R.Rajendhiran vs The Inspector Of Police on 12 April, 2022
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
W.P.No.9048 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.04.2022
CORAM
THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
W.P.No.9048 of 2022
R.Rajendhiran,
S/o.Raman ... Petitioner
Vs
The Inspector of Police,
Arumbavur Police Station,
Perambalur District. ... Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India, prayed
for the issuance of Writ of Mandamus, directing the respondent authority to
grant permission and police protection to conduct Cultural event viz., Adal
Padal (Song and Dance) program to be held on 19.04.2022 at 6.00 pm onwards
in connection with the Temple Festival of Sri Maha Mariamman Thirukovil,
Kalloorpatti Village, Veppandhattai Taluk, Perambalur District by considering
the petitioner's representation dated 06.04.2022.
For Petitioner : Mr.S.Sathish
For Respondent : Mr.A.Gokulakrishnan
Additional Public Prosecutor
1/6
https://www.mhc.tn.gov.in/judis
W.P.No.9048 of 2022
ORDER
This writ petition has been filed, to direct the respondent authority to grant permission and police protection to conduct Cultural event viz., Adal Padal (Song and Dance) program to be held on 19.04.2022 at 6.00 pm onwards in connection with the Temple Festival of Sri Maha Mariamman Thirukovil, Kalloorpatti Village, Veppandhattai Taluk, Perambalur District by considering the petitioner's representation dated 06.04.2022.
2. Heard the learned Counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
3. The learned Additional Public Prosecutor appearing for the respondent submits that the police does not have any reservations on the place, where the function is to be conducted. However, there is an apprehension that some law and order problem may arise during the tournament. He would also submit that the Director General of Police, in his proceedings in Rc.No.007301/Genl.I(1)/2019 dated 09.04.2019 has issued circular to the Commissioner of Police, the Superintendent of Police and all the Station 2/6 https://www.mhc.tn.gov.in/judis W.P.No.9048 of 2022 Housing Officers and directed them to follow the procedure and instruct the petitioner seeking permission to conduct cultural programs to comply with the conditions and permission may be granted subject to the petitioner agreeing to comply with the said conditions by filing necessary undertaking before the respondent police.
4. The respondent police is directed to grant permission for conducting the Cultural event viz., Adal Padal (Song and Dance) program on 19.04.2022 at 6.00 pm to 10.00 pm, by enclosing the following conditions:-
(a) The Aadal Paadal programme in connection with festival or any cultural programme, SHO should specify the time and the same shall not be later than 10.00 p.m.
(b) double meaning songs should not be played so as to spoil the minds of students and the youth;
(c) no songs, touching upon any political party or religion, community or caste be played;
(d) Organizers shall not erect any digital banners/pla cards on either side of the arterial roads, platforms, walkways/major roads and any other roads;3/6
https://www.mhc.tn.gov.in/judis W.P.No.9048 of 2022
(e) the function should not affect caste, religious or communal harmony and shall be conducted without any discrimination;
(f) if there is any 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;
(g) similarly, the Police is empowered to stop the programme, if it exceeds beyond the permitted time;
(h) the participants of the programme shall not intake any kind of intoxicating substance or liquor during the programme;
(i) if any untoward incident takes place, the organizers of the programme be made responsible for the same;
(j) the authority concerned shall videograph the entire programme at the cost of the applicant and submit the CD to the S.P concerned;
(k) Organizers shall have to obtain all other required permission from the authorities concerned;
(l) Any other conditions as the authority concerned consider to impose according to the ground reality”.
5. The petitioner is also directed to ensure that the conditions are strictly complied with and also to ensure that no law and order problem is created in the 4/6 https://www.mhc.tn.gov.in/judis W.P.No.9048 of 2022 course of conducting the programme. Further the petitioner is directed to pay a sum of Rs.15,000/- to the respondent police for providing bondobust.
6. This Writ Petition stands disposed of with the above directions.
However, there shall be no order as to costs.
12.04.2022 Index : Yes/No Internet :Yes/No Speaking order/Non-speaking order arb/rgm To
1.The Inspector of Police, Arumbavur Police Station, Perambalur District.
2.The Public Prosecutor, High Court of Madras.
5/6https://www.mhc.tn.gov.in/judis W.P.No.9048 of 2022 A.D.JAGADISH CHANDIRA,J.
arb/rgm W.P.No.9048 of 2022 12.04.2022 6/6 https://www.mhc.tn.gov.in/judis