ANJANI PUTRA SENA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner 'Anjani Putra Sena' is a trust under the Indian Trust Act, 1882 who intends to organize a rally named as 'Shri Rama Navami Shobha Yatra Utsav'. To that effect, they applied to the police authorities and the police authorities granted permission but proposed two different routes for the procession which is the ground of grievance of the petitioner.

(2.) Mr. Sanyal, learned senior advocate appearing on behalf of the petitioner urged and undertook that the petitioner/organization will take out a procession only of 500 participants who will affix a Badge and such persons would only be considered as participants of the rally/procession. The petitioner/organization intend to use the route starting from Lord Narasimha Temple along G.T. Road and conclude at Howrah Maidan.

(3.) Learned Advocate General pointed out the conduct of the organization in the previous years along with the cases which have been registered being Shibpur PS Case No. 100/2022, Shibpur PS Case No. 101/2022, Howrah PS Case No. 190/2022 and Howrah PS Case No. 193/2022 and the same according to the learned Advocate General is during the rally being organized in the year 2022.