LAWS(MAD)-2019-2-417

M. KARTHIK Vs. STATE

Decided On February 05, 2019
M. Karthik Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural programme in the event of Arulmigu Sri Vinayagar, Sri Veeramathi Amman and Sri Mariamman Temple Festival at Kumarapalayam Taluk, Namakkal District, the petitioner made a representation dtd. 28/1/2019 to the respondent. 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.) Learned Additional Public Prosecutor, on instructions, would submit that there is likelihood of arising law and order problem.