LAWS(MAD)-2019-4-844

R. PRAKASH Vs. STATE

Decided On April 09, 2019
R. PRAKASH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural programme on 10/4/2019, in the event of Shri Mariamman Temple Festival, Erappanaickanoor, Erode District, the petitioner made a representation dtd. 27/3/2019 to the respondents. 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.