AIROnline 2020 Mad 400

Madras High Court

Hon'ble Judge(s): P. Rajamanickam , J

Constitution of India , Art.21— Right to life - Police protection - Petitioner sought direction on respondent-police authority to grant police protection during festival - Mere apprehension cannot be ground to reject representation - No material to hold that there would be law and order problem in event permission being granted - Direction issued on police to grant police protection. (Para 4)