SUO MOTU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The main issue involved in this petition is with regard to the depiction of women in an undignified manner by the media and the television channels. The Union of India through Ministry of Information and Broadcasting, Director General of Doordarshan and Registrar of Newspapers were also directed to submit affidavit of the concerned authorities indicating as to how the menace is being controlled, and eradicated.

(2.) Vide order dated 28-9-2004 this Court has further directed the Government of India and the State of Rajasthan to give concrete suggestions to curb the menace of depicting women in indecent manner in newspapers, magazines, advertisements, television programmes, posters and music videos. The Monitoring Committee was also directed to submits it report in regard to the obscenity shown in the hoardings, advertisements and on television.

(3.) The final report of the Committee constituted by this Court on prevention of representation of women in an undignified manner has been placed before this Court. As per the final report of the Committee, the Committee was required to scrutinize the programmes being telecast by various television channels and also to scrutinize the news papers for the purpose of identifying the advertisements or photographs or material which are compromising the dignity of women and at the same time corrupting and degrading those whose minds are open to immoral influence.