ANITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned APP tenders across the bar the affidavit-in-reply. It is taken on record.

(2.) Heard both sides.

(3.) The petitioners are the villagers of Hingni, Taluka and District Hingoli. They are impugning the order passed by the respondent no.4 rejecting their request for taking out procession to celebrate 132th birth anniversary of Bharat Ratna Dr. Babasaheb Ambedkar on 29/4/2023 between 1.00 p.m. to 5.00 p.m., including permission to play loudspeaker, on the ground that in spite of the route having been earmarked while granting similar permission in the last year, it was not followed and in breach the procession was taken along a different route for which Crime No.168 of 2022 for the offences punishable under Sec. 143, 147, 149, 188 and 186 of the Indian Penal Code was registered on the very next date i.e. on 30/4/2022.