Obscene acts and songs in any public place are contemplated by the Legislature to be punishable under S. 294 of the Indian Penal Code (“IPC”). S. 294 of the IPC reads as follows  “294. Obscene acts and songs. Whoever, to the annoyance of others Does any obscene act in any public place, or Sings, recites or utters any obscene song, ballad or words, in or near any public place. shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.” (Emphasis supplied) Generally, cabarets in restaurants/hotels now-a-days have descended to a very low level of morality and decency. Many a restaurant/hotel now-a-days make huge profits by staging nude performances and scintalising dances by stage artists. The question that arises for c ....