PRAMOD Vs. THE DISTRICT EXECUTIVE MAGISTRATE, BELAGAVI

JUDGEMENT

(1.) THIS petition is filed by the petitioner being aggrieved by the impugned order passed by the District Executive Magistrate/D.C. Belagavi District, bearing No. D.C.Pee.O.L.C.R.1157/2015 -16 dated 30.10.2015 produced as at Annexure -A.

(2.) BRIEF facts of the case as pleaded in the petition that petitioner is the President of Shree Ram Sena, Karnataka. On 21.10.2015 petitioner was invited to Londa Village of Khanapur Taluk of Belgaum District to inaugurate branch office of Shree Ram Sena at Londa. It is alleged by the local Police that conducting the public meeting at the time of inauguration function of the said branch office was held without permission of the concerned authorities. Further also alleged that mike and speakers were also used without permission During the public meeting Shree Ram Sena workers viz., 1. Ramakant Konduskar 2. Pandit Ogale, Maruti Raju Sutar 3. Ramesh Nongappa Satyannavar 4. Deepak Loma Meerashi 5. Deepak Krishna Chorelkar 6. Praveen Mohan Masekar 6. Pundalik Parashuram Allolkar, have addressed the public unauthorisedly without permission during the inauguration function. However, the petitioner has not addressed the public during this inauguration function. Some of the above said workers have given a defamatory speech against muslim caste and religion, due to which unwanted atmosphere was prevailing in the locality, but the situation was handled peacefully using the Police force, and in consequence of which three criminal cases have been registered in Khanapur Police Station.

(3.) HEARD the arguments of the learned counsel appearing for the petitioner and also the learned HCGP appearing for the respondent -State.