LAWS(MAD)-2019-10-293

M. DURAISAMY Vs. STATE

Decided On October 04, 2019
M. DURAISAMY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Seeking permission to conduct cultural programme in the event of Ennore Kuppam Arulmigu Sree Throwpathi Amman and Senivasa Perumal Temple Festival at Thiruvottiyur Taluk, Tiruvallur District, the petitioner made a representation dated 01.10.2019 to the respondent. Since the same has not been considered, the present criminal original petition has been filed.

(2.) Heard Mr. A. Sathish Kumar, learned counsel for the petitioner and Mr. C. Iyyapparaj, 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.