REMPLOYEES STATE INSURANCE CORPORATIONDENTS KATRAS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2001-12-35
HIGH COURT OF JHARKHAND
Decided on December 19,2001

REMPLOYEES STATE INSURANCE CORPORATIONDENTS KATRAS THROUGH THEIR REPRESENTATIVE BABAN SINGH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) We have the report of the Committee comprising of the Deputy Commissioner and Superintendent of Police, Dhanbad and Shri B.K. Prasad, Advocate, Dhanbad.
(2.) From the contents of the report, it does appear that respondent Nos. 5 and 6 might have committed some irregularities in the exhibition of films in their Cinema Hall. But, this report does not conclusively suggest that any uncensored films or any pornography films were exhibited in the said Cinema Hall at any point of time.
(3.) Be that as it may, because there are allegations in the report of some irregularities having been committed at some point of time, the District Administration has to be very careful in monitoring the exhibition of films in this Cinema Hall for future.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.