LAWS(MAD)-2019-12-528

A. MURUGESHAN Vs. STATE

Decided On December 19, 2019
A. Murugeshan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This petition has been filed to direct to grant bandhobasth (protection) and permission conduct cultural programmes (Adal Padal) at Erode District, Kashpa Pettai Post, Kalla Gooundan Palayam Village Arulmegu Sri Magha Mariamman Kovil Thiruvizha on 01.01.2020 by considering the petitioner representation dated 29.11.2019.

(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, on instructions, would submit that there is likelihood of arising law and order problem.