A. BHARATHIDASAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking to call for the records relating to the impugned order passed by the second respondent in letter dtd. 3/5/2025 and quash the same and consequently direct the respondents to grant permission and police protection for conducting cock fight programme on 31/5/2025 & 1/6/2025 in Manavur Village, situated in Thiruttani Taluk, Thiruvallur District.

(2.) The learned counsel for the petitioner submitted that this Cock Fight in the event of Celebrating the Tamil Month of "Chitthirai" on 31/5/2025 and 1/6/2025 and earlier, similar writ petition was filed and permission was granted and the event was conducted without giving rise to any law and order problem. The learned counsel submitted that even this time, it will be conducted in a smooth manner without causing any law and order problem.

(3.) Per contra, the learned Additional Public Prosecutor on written instructions from the respondent submitted that there is a reasonable apprehension that a law and order problem will be created. The learned Public prosecutor submitted that such law and order problem is anticipated since many who participate in the event will be under the influence of alcohol and that there is also a likelihood of community clash.