DINESH GANDHI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings passed by the respondent Police on 17.06.2019 and directing the respondent Police to grant permission for conducting Kabaddi Match, scheduled to be held on 22.06.2019 and 23.06.2019.

(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 appearing for the respondent submits that the Police does not have any reservations on the place, where the tournament is to be conducted. However, there is an apprehension that some law and order problem may arise during the tournament.