Yadav Ji Ki Love Story can't seek Parity with Ghooskhor Pandit, Rules SC

The Supreme Court refused to stall the release of the film “Yadav Ji Ki Love Story”, ruling that its title does not cast the Yadav community in a negative light. A Bench of Justice B.V. Nagarathna and Justice Ujjal Bhuyan dismissed the plea seeking a stay, holding that no constitutional or statutory bar justified judicial interference at this stage.

The petition, filed through Advocate-on-Record Aftab Ali Khan, argued that linking the caste-identifying term “Yadav” with “Love Story” created an offensive stereotype and suggested immoral conduct. The petitioner sought a direction restraining the film’s release and asked that the Central Board of Film Certification re-examine the content. The Court, however, found the comparison misplaced, especially when weighed against its recent intervention in a separate case involving a film title containing the word “ghooskhor,” which denotes corruption.

Rejecting the challenge, the Bench observed, “We fail to understand how the title of the film reflects the community in bad light.” It emphasised that the title carried no adjective or expression imputing wrongdoing to the Yadav community and clarified that, unlike the term “ghooskhor,” which conveys a corrupt character, no such negative connotation arose here.

The Court further held that none of the reasonable restrictions under Article 19(2) of the Constitution were triggered. Consequently, the writ petition was dismissed. When counsel sought liberty to revive the issue after release if any objectionable material surfaced, the Bench remarked that the film was a work of fiction and advised the petitioner to approach such matters with a “thick skin.”