Madras High Court
K. Veeramani vs The Inspector Of Police on 2 March, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.4715 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:02.03.2020
CORAM
THE HONOURABLE Mr.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.4715 of 2020
K. Veeramani .. Petitioner
Vs
The Inspector of Police,
E-3, Sadhurangapattinam Police Station,
Chengalpet District. .. Respondent
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, directing the respondent to grant permission and police
protection to conduct the cultural event viz., Adal Padal (Song and Dance)
program to be held on 08.03.2020 at 6.00 p.m to 11.00 p.m in connection
with the Temple Festival of Sri Periya Palaiyathu Amman Thirukovil, Sadras
Kuppam, Kalpakkam, Chengalpet District by considering the petitioner's
representation dated 24.02.2020.
For Petitioner : Mr. S. Sathish
For Respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
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Crl.O.P.No.4715 of 2020
ORDER
Seeking permission to conduct cultural programme in the event of Sri Periya Palaiyathu Amman Thirukovil, Sadras Kuppam, Kalpakkam, Chengalpet District, the petitioner made a representation dated 24.02.2020 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. 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, this petition is allowed and the petitioner 2/4 http://www.judis.nic.in Crl.O.P.No.4715 of 2020 is permitted to conduct cultural programme in the event of Sri Periya Palaiyathu Amman Thirukovil, Sadras Kuppam, Kalpakkam, Chengalpet District, however with the following conditions:-
(a) The cultural programme in connection with the event of Sri Periya Palaiyathu Amman Thirukovil, Sadras Kuppam, Kalpakkam, Chengalpet District, shall be conducted on 06.03.2020 at 06.00 p.m., to 11.00 p.m.
(b)The petitioner shall pay a sum of Rs.10,000/- (Rupees ten thousand only) as charges, to the respondent Police and on receipt of the same, the respondent Police is directed to issue receipt and proceed further.
(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 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 3/4 http://www.judis.nic.in Crl.O.P.No.4715 of 2020
(i) Similarly, the police is directed to stop the dance programme, if it is played beyond the permitted time limit.
G.K.ILANTHIRAIYAN, J.
kv
(j) The respondent is directed to issue necessary permission, incorporating the above conditions.
5. With the above directions, this Criminal Original Petition stands allowed.
02.03.2020 Internet:Yes Index:Yes/No Speaking/Non speaking order kv Note: Issue order copy on or before 04.03.2020. To
1. The Inspector of Police, E-3, Sadhurangapattinam Police Station, Chengalpet District.
2.The Public Prosecutor, High Court, Madras.
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