PALPANDI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) ACCORDING to the Petitioner, in his Keelamattayan Village, Vadipatti Taluk, Madurai District, most of the people are working in Agricultural fields. There is a Temple in their Village known as, 'Sri Mariamman Temple'. All the Villagers, after consultation, had determined the date for the conduct of 'Adal Padal' programme on 16.10.2014, from 7.00 a.m., to 10.00 p.m.. The Petitioner / Village People approached the Respondent / Police, seeking permission to conduct 'Adal Padal' programme on 09.10.2010 and to provide Police protection for the said event. However, the Respondent had rejected the Representation of the Petitioner on the ground that, if the programme is permitted to be held then it will lead to Law and Order problem. As such, the Petitioner has preferred the present Writ Petition.

(2.) CONVERSELY , it is the submission of the learned Counsel for the Respondent that if the permission is granted to the Petitioner to conduct the 'Adal Padal' cultural programme, scheduled to take place on 16.10.2014, at the Petition Temple, then there is a possibility for cropping up of Law and Order problem and also that the Village people, after consuming liquor, would create small problems and as such, the Respondent / Police prays for refusal of permission and objects to the grant of permission in question.

(3.) IT is to be pointed out that the commission of an act under Indian Penal Code is punishable as an offence. Likewise, an act done contrary to Indecent Representation of Women (Prohibition) Act, 1986 then the same becomes an offence. In cannot be said that one cannot either presume or assume of any illegal act / any illegality even before the grant of licence for the conduct of the 'Aadal Padal' programme at the Petition mentioned Temple, to be held on 16.10.2014.