LAWS(MAD)-2019-5-27

C.SATHIYARAJ Vs. INSPECTOR OF POLICE

Decided On May 08, 2019
C.Sathiyaraj Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural programme in the event of Neikuppai Arulmigu Sree Pappathiamman & Verabathirar Temple Festival at Veppanthattai Taluk, Perambalur District, the petitioner made a representation dated 03.05.2019 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.