JADUGAR ANAND Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER is challenging the action of the respondents in not permitting him to stage magic shows which include a magic trick of converting bear into a lady.

(2.) PETITIONER submits that he is a citizen of India and is a permanent resident of Jabalpur and is a renowned magician. He has performed large number of magic shows in India as well as abroad. At the time of filing the petition, the magic show at Satna was being organized.

(3.) PETITIONER submits that while performing the magic shows petitioner brings certain animals at the stage of show. Petitioner owns a bear, aged about one year, which is duly registered with Chief Wildlife Warden, Madhya Pradesh, Bhopal as evidenced by certificate of ownership P-1.