LAWS(BOM)-2011-4-197

SAVIO RODRIGUES Vs. UNION OF INDIA

Decided On April 18, 2011
Savio Rodrigues Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE petition is purportedly filed in public interest and seeks the following relief:

(2.) IN para 5 of the petition, it is alleged that the movie in the very beginning starts with the dialogue which means Goa is a paradise, but it also has snakes that bite. In other words, this means Goa has criminal minded elements.

(3.) IN the entire petition, there is no averment that the petitioner has seen the movie or has read the script or story of the movie and that would therefore create the impact allegedly created by a promo or a trailer thereof. There is a reference to the newspaper report which enables the petitioner to believe that although all the fictional characters are shown, the overall message will be harmful to the society.