R.S. Verma, J. - (1.) MR . K.C. Samdaria submits that this case is squarely covered by a ruling of this court viz. judgment of this court rendered in Ghoomar Cafe v. The State of Raj. And Ors., (1986) 3 J.S. 109 and this case may be disposed of accordingly. The learned Counsel for the respondents submits that the writ petition is extremely vague and, therefore, no direction need be given in this case. If I have gone through the averments made in the writ petition and I find that they are extremely vague and generalised, however in my opinion the instrumentalities of the state cannot discriminate the case of one person from another when they are similarly circumstanced. In my opinion the instrumentalities of the state should keep in mind the various observations made in Ghoomar Cafe's case (Supra), while implementing the provisions of Cinematograph Act, (37 of 1952) and the rules made there under.
(2.) WITH these observations the writ petition is disposed of.;