E. PALPANDI Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the Learned Additional Government Pleader appearing for the Respondents.

(2.) ACCORDING to the Petitioner, in his village there is a temple called "Arulmigu Bhagavathi Amman" and the said Amman Deity was worshipped by his ancestors and they used to celebrate Karthigai Festival every year in the Tamil month of Karthigai. The villagers now uniformly decided to celebrate the 'Karthigai Deepa Festival' in a grand manner. As such, they are decided to conduct several traditional and cultural programmes including Karakattam, cultural dance and songs. For that, the Petitioner made a representation to the Second Respondent on 02.12.2014 in person and prayed for grant of permission and to conduct 'Aadal Padal Programme' on 12.12.2014 at 7.00 p.m., at Chinnamanur, Theni District and to grant adequate police protection in connection with the said festival. Since no action was taken, another representation, dated 08.12.2014, was sent through registered post to the First Respondent seeking permission for the conduct of the said 'Aadal Padal Programme' and grant police protection for the purpose of conducting the said festival. Till date the permission sought for by the Petitioner has not been granted by the Second Respondent.

(3.) IT is to be remembered that the commission of an act under the Indian Penal Code is punishable as an offence. Similarly, the act done contrary to the Indecent Representation of Women (Prohibition) Act, 1986, then the same becomes an offence. In reality, one cannot assume or presume of any illegal act/any illegality even before the grant of license for the conduct of 'Adal Padal programme' at the Petition mentioned Temple Festival to be held on 12/12/2014.