NARAYAN BANDIL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner prayed for a relief in this Public Interest Litigation that appropriate orders be issued for banning the publishing and printing of a magazine "Madhur Kathaen" because the material published in the magazine amounts to obscenity and it is a criminal offence in accordance with Section 293 of IPC.

(2.) THE petitioner has further pleaded that the aforesaid magazine was openly distributed at the bookstall of respondent No.6 at various places, particularly, at the Railway Stations.

(3.) THE respondent No.6 pleaded that it had stopped distribution of magazine "Madhur Kathaen" at its bookstalls.