REGENT COMPUTRONICS PVT. LTD.

MAQBOOL FIDA HUSAIN Appellant

V/S

RAJKUMAR PANDEY Respondents

Referred Judgements :-

BRODIE V. THE QUEEN [REFERRED TO]
R. V. DOMINION NEWS AND GIFTS [REFERRED TO]
REGINA V. BUTLER [REFERRED TO]
TOWNE CINEMA THEATERS LTD. V. THE QUEEN [REFERRED TO]
DPP V. WHYTE [REFERRED TO]
CROWE V. GRAHAM [REFERRED TO]
SAKAL PAPERS PRIVATE LIMITED B N SARPOTDAR SHANTILAL HARJIVAN SHAH PRINTERS MYSORE PRIVATE LIMITED LABCHAND B N SARPOTDAR FIRM "TAMIL NADU AND D S POTNIS INTERVENERS VS. UNION OF INDIA [REFERRED TO]
CHANDRAKANT KALYANDAS KAKODKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
K A ABBAS VS. UNION OF INDIA [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
SAMARESH BOSE VS. AMAL MITRA [REFERRED TO]
S RANGARAJAN UNION OF INDIA VS. P JAGJIVAN RAM:P JAGJIVAN RAM [REFERRED TO]
GAJANAN VISHESHWAR BIRJUR VS. UNION OF INDIA [REFERRED TO]
BOBBY ART INTERNATIONAL VS. OM PAL SINGH HOON [REFERRED TO]
STATE OF KARNATAKA VS. PRAVEEN BHAI THOGADIA [REFERRED TO]
AJAY GOSWAMI VS. UNION OF INDIA [REFERRED TO]
BARAGUR RAMACHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
HINSA VIRODHAK SANGH VS. MIRZAPUR MOTI KURESH JAMAT [REFERRED TO]
KULJEET SINGH ALIAS JEETU VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VINAY MOHAN SHARMA VS. DELHI ADMINISTRATION [REFERRED TO]
SHALIBHADRA SHAH VS. SWAMI KRISHAN BHARTI [REFERRED TO]
ASHOK SINGHAL VS. STATE OF U P [REFERRED TO]
ACHARYA RAJNEESH OF BOMBAY VS. NAVAL THAKUR [REFERRED TO]
AVEEK SARKAR VS. STATE OF JHARKHAND [REFERRED TO]
NARAYAN DAS VS. STATE [REFERRED TO]
S BANGARAPPA VS. GANESH NARAYAN HEGDE [REFERRED TO]
NAGANAGOUDA VEERANAGOUDA PATIL VS. MALATESH H KULKARNI [REFERRED TO]
DINESH HARKCHAND SANKLA VS. KURION LTD [REFERRED TO]
NARENDRA H KHURANA VS. COMMISSIONER OF POLICE [REFERRED TO]

JUDGEMENT

(1.) PRABLO Picasso, a renowned artist said, "art is never chaste. It ought to be forbidden to ignorant innocents, never allowed into contact with those not sufficiently prepared. Yes, art is dangerous. Where it is chaste, it is not art. "

(2.) ART, to every artist, is a vehicle for personal expression. An aesthetic work of art has the vigour to connect to an individual sensory, emotionally, mentally and spiritually. With a 5000-year-old culture, Indian art has been rich in its tapestry of ancient heritage right from the medieval times to the contemporary art adorned today with each painting having a story to narrate.

(3.) ANCIENT Indian art has been never devoid of eroticism where sex worship and graphical representation of the union between man and woman has been a recurring feature. The sculpture on the earliest temples of 'mithuna' image or the erotic couple in Bhubaneshwar, Konark and Puri in Orissa (150-1250 AD); Khajuraho in madhya Pradesh (900-1050 AD); limbojimata temple at Delmel, Mehsana (10th Century AD); Kupgallu Hill, Bellary, madras; and Nilkantha temple at Sunak near Baroda to name a few. These and many other figures are taken as cult figures in which rituals to Kanya and Kumari worship for progeny gained deep roots in early century a. D. Even the very concept of 'lingam' of the God Shiva resting in the centre of the yoni, is in a way representation of the act of creation, the union of Prakriti and Purusua. The ultimate essence of a work of ancient indian erotic art has been religious in character and can be enunciated as a state of heightened delight or ananda, the kind of bliss that can be experienced only by the spirit.

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MAQBOOL FIDA HUSAIN Vs. RAJKUMAR PANDEY

Referred Judgements :-

JUDGEMENT

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