Mehra appeared before a court at Aurangabad in Maharashtra.

Film maker Rakeysh Om Prakash Mehra was Friday granted bail by a court here in connection with a copyright violation case related to Bollywood movie "Rang De Basanti".

Mehra appeared before a court at Aurangabad in Maharashtra after a resident of the city alleged that Mehra's 2006 film "Rang De Basanti", starring Amir Khan, was based on his story.

Last month, the court had issued a bailable warrant against Mehra for non-appearance in the Copyright case, said advocate S M Patel, who represents the complainant.

Mehra appeared before judicial magistrate (first class) Purvoday Upadhyay Friday and was granted bail on a surety of Rs 5,000, the advocate said.

The next hearing of the Copyright case will be on November 20.

The first controversy was sparked off when the Animal Welfare Board's protestation led to a week's delay in the film's release in 2006.

The second controversy had erupted when Kavita Gadgil -- mother of an Indian Air Force pilot Abhijeet Gadgil who was killed when his plane crashed -- objected to its release as the producers did not first show her the film that was loosely based on her son's life.

However Copyright violations is not new to Bollywood Industry as players admit that local filmmakers find it easier to remake films that are tried and tested.

There are many Internet lists of allegedly plagiarised films, including the Mallika Sherawat film Ugly aur Pagli (a remake of Korean film A Sassy Girl), Sanjay Leela Bhansali’s Black (The Miracle Worker), Rang de Basanti (Jesus of Montreal) and Taare Zameen Par (Love, Mary).

Read Copyright Laws @ LatestLaws.com-

Source PTI

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