A division bench of Rajasthan High Court comprising Chief Justice Akil Kureshi and Justice Sudesh Bansal plea seeking complete ban on exhibition of KGF-2 movie and its Teaser refused to grant interim stay in the petition.
Background:
The appeal filed by one Tasleem Ahmed Khan against an order dated 31.01.2021 passed by the Single Judge, whereby while issuing notice in the writ petition against the movie, interim stay was refused. It was alleged that certain scenes showed the actors smoking cigarettes. It is contended that the same is not permissible as per the rules and regulations framed by the Government of India.
Observation of the Court:
Court came to the conclusion that is that the petitioner objected to exhibition of certain teaser and a film produced and exhibited by respondent No. 4 to 6 on the groundmthat the same depicts certain scenes showing the actors smoking cigarettes which is not permissible as per the rules and regulations
framed by the Government of India.
Fact that the counsel for the private respondents submitted that the exhibition of such a scene is not completely banned, the only requirement is that the statutory warning should be flashed.
While dismissing the Appeal court opined that,
"These issues require further consideration and cannot be dealt with at interim stage, therefore, the learned Single Judge has rightly not granted stay. We find no merit in the appeal and the same is dismissed."
The matter was listed to be heard on 15.03.2022.
Case Title: Tasleem Ahmed Khan v. Union of India
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