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Karnataka High Court Directs on PIL to Stop Publication of Obscene Visuals by Media - (13 Apr 2021)

MEDIA AND COMMUNICATION

Karnataka High Court has directed the state government to respond to a public interest litigation filed seeking directions to frame statutory rules to prevent publishing by of indecent, obscene, violent, sexual video, audio and images and its graphic effects by media houses and to make any such publication as cognizable offence.

Tags : KARNATAKA HIGH COURT   PUBLICATION OF OBSCENE VISUALS BY MEDIA  

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