V. RAMESH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) VULGARITY , obscenity, indecency, depravity, cruelty, brutality, mindless violence, sexual violence, horror, glamorization of drinking and smoking, glorification of negative characters and titles, justification of illegal means and criminal acts which would like by to incite commission of offences and degradation of cultural, moral and ethical values are all necessary stuff in now a days movies.

(2.) MOSTLY , motion pictures contain negative titles, negative characters, negative dialogues and negative message. To put it in other words, mostly films are full of negativity, which is not in the interest of the society. All the persons concerned with the cinema industry have to ponder over and make introspection about present day cinema and to redeem exhibition of moral values and family values, relationship, love, patriotism, morality, decency, ethical values, which were all subject of olden days movies. No doubt, cinema industry is a business where profit is the motive. However, it has to be remembered that cinema is a powerful medium which brought social and political changes. It should continue to inculcate values, and should not corrupt ethical, family and moral values and demoralize, dehumanize people especially impressionable youngsters.

(3.) SINCE the issue involved in this case is about two movies, this Court has to comment about present day movies which contain materials justify violence, glorify illegal acts, glamorize even drinking and degrade and denigrate women.