01Facts
The petitioners sought police protection for peaceful worship and religious ceremonies at the Ayyanarappan Karuppusamy Temple in Upparapatti, and requested investigation of six registered crime cases and consideration of their representation dated 18 August 2026.
p. 4At the hearing, the State submitted that the temple festival had concluded without incident and that the police would investigate the cases and file final reports within three months of receiving the order.
p. 502Issues
i.1. Whether the petitioners were entitled to directions for police protection at the temple and during its religious ceremonies.
p. 4ii.2. Whether the police should be directed to investigate the registered cases and file final reports within a specified period.
pp. 4–503Law Applied
The order does not cite or apply any specific statute, precedent, or substantive legal doctrine.
p. 5The Court disposed of the petition after recording the State’s counsel’s undertaking that the police would investigate the cases and file final reports within three months from receipt of the order.
p. 504Reasoning
The Court noted the State’s submission that the festival had proceeded without a hitch, addressing the immediate concern about obstruction or breach of peace during that event.
p. 5As to the pending criminal cases, it recorded the State’s assurance of investigation and filing of final reports within three months. The order contains no further findings on the merits of the protection request or the allegations in the cases.
p. 505Holding
The Court disposed of the petition, recording the State’s statement that the police would investigate the cases and file final reports within three months from receipt of the order.
p. 5It issued no separate express direction granting ongoing police protection.
p. 5Original Court PDF
AmmasivsThe State Rep by the District Collector
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