NARESH RAMU NILE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Mr. H.S.Venegavkar a/w Mrs.P.P.Shinde, APP waives notice/service on behalf of all the respondents.

(3.) By this petition, the petitioner has impugned the orders dtd. 19/2/2024 and 20/2/2024 passed by the Mira Road Police Station and Kashimira Road Police Station respectively, refusing permission to the petitioner to conduct a procession / rally on 25/2/2024, to commemorate the birth anniversary of Chhatrapati Shivaji Maharaj, and as such, seeks quashing of the same. The petitioner also seeks quashing of the notices dtd. 20/2/2024 issued by the respondent Nos.4 and 5, under Sec. 149 of the Criminal Procedure Code as well as quashing of the Orders dtd. 19/2/2024 and 20/2/2024 passed by the respondent Nos.4 and 5, issuing a memo (Samajpatra) to the petitioner. Consequently, the petitioner seeks permission for him and Mr. T. Rajasingh Thakur to carry out a procession and address a rally to commemorate the birth anniversary of Chhatrapati Shivaji Maharaj on 25/2/2024.