LAWS(MAD)-2020-3-167

M. KARTHIKEYAN Vs. STATE

Decided On March 12, 2020
M. KARTHIKEYAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural programme in the event of Dharapuram, Pudukottaimedu Arulmigu Sree Pattatharasiamman and Maduraiveran Temple Festival at Dharapuram Taluk, Tiruppur District, the petitioner made a representation dated 07.03.2020 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.