LAWS(MAD)-2019-3-643

R. RAJAKUMAR Vs. STATE

Decided On March 08, 2019
R. Rajakumar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural programme in the event of Sri Mariyamman Kovil and Kaliyamman Kovil at Kunnamalai Village, Namakkal District, the petitioner made a representation dtd. 26/2/2019 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 Government Advocate(Criminal Side) appearing for the respondent.

(3.) The learned Government Advocate(Criminal Side), on instructions, would submit that there is likelihood of arising law and order problem.