LAWS(MAD)-2014-9-159

K. JEBAKUMAR Vs. DIRECTOR GENERAL OF POLICE

Decided On September 25, 2014
K. Jebakumar Appellant
V/S
DIRECTOR GENERAL OF POLICE Respondents

JUDGEMENT

(1.) THE petitioner seeks a direction to register a case based on his petitioner's complaint dated 04.04.2012 as per the order of this Court in Crl.O.P(MD)No.4876 of 2012 dated 20.04.2012.

(2.) THE petitioner contends that the inauguration function of I.P.L(Indian Premier League)took place on 03.04.2012 and the celebrities from Film world participated in the function. The said function was attended by the families, women and minor children. The live display was uncensored and semi -nude dances, obscene movements were performed in the said function by the celebrities . The police who were guarding the function for being mute spectators and they were unable to take any action. The said function was telecast all over the world by Sony Set Max Television, being the official broadcaster of the Board of Control for Cricket in India. Subsequently, the print media carried out photographs and video clippings of the inaugural function which took place on 03.04.2012. Many television channels are re - broadcasting the inaugural function repeatedly, which was watched by the general public particularly students.

(3.) HEARD the parties and perused the materials available on records.