SAMEER NAIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner - orig.accused No.2 and the learned APP for the State.

(2.) THE petitioner is seeking quashing of complaint being C.C. No.494/PS of 2006 which is pending before the learned Addl. Chief Metropolitan Magistrate, 37th Court at Esplanade, Mumbai. The said case is under Section 5 of the Cable Television Network (Regulation) Act, 1995 read with Rule 6 of the Cable Television Network Rule, 1994. [ hereinafter referred to as the "said Act" for brevity. ]

(3.) MR.Desai pointed out that the Producer and Director of the movie were awarded "Swarna Kamal" and cash prize of Rs.40,000/- each for the said movie and the movie was judged the "Best Popular Film providing wholesome entertainment" in the 47th National Film Awards. Hence, it is submitted that it cannot be said that the movie was not suitable for un-restricted public exhibition.