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  • PUBG game is as dangerous as drugs to our generation plea filed in Punjab and Haryana HC

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PUBG game is as dangerous as drugs to our generation plea filed in Punjab and Haryana HC

Courtesy/By: Atharva Dutt Pandey  |  30 Jan 2020     Views:1263

In this case of H.C. Arora Vs Union of India, a plea has been filed by Advocate HC Arora to ban a china based game immensely popular in India which is the PUBG game. He contended that it is as dangerous to teenagers and children who are playing this game as drugs. This game is influencing them to become future criminals and murderers. The game is virtually making school-going children violent and deviating their interests from academics, which ultimately leading them to become habitual of this game and affecting their thought process. It was argued that this game is not only affecting their mindset but also destroying their physical health as they give considerably a larger part of their day to the game which adversely affects their sleeping pattern and making them more prone to unhealthy consequences.

He further added that this game is like addiction to students, in fact, it teaches them how to target a person to death. It normalizes violence and crime for children virtually to which they will be ok at committing in the future. Also as they spend a lot of time on the game they receive strain in their eyes which affects nerves connected to the brain. He also argued and compared this game to the blue whale game which claimed the death of many youngsters and was banned ultimately. He also mentioned about the representation and application sent to MEITY (Ministry of Electronics and Information Technology) to which he did not get any response as MEITY says that his letter is under consideration. 

Advocate HC Arora also talked about the addiction of games and compared it to the drug in a way as it has destroyed the youth completely especially in Punjab, PUBG would do the same in the long run if it did not get ban with the immediate effect. On his PIL, Punjab and  Haryana HC have directed MEITY to look into the presentation made by Advocate HC Arora for the ban of PUNG with the immediate effect. PUBG is owned by Chinese based company TENCENT games.


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Courtesy/By: Atharva Dutt Pandey  |  30 Jan 2020     Views:1263

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