Shri Om Prakash Lakhyani Trustee vs Union Of India
2023 Latest Caselaw 5361 Raj

[2023/RJJD/016907]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6922/2023

1. Shri Om Prakash Lakhyani Trustee, Sant Shri Asaram Ji Ashram Charitable Trust, Pushkar, Ajmer, Branch, Pal Gaon, Pal Road, Jodhpur, Presently Residing At 358/18, Lakhyani Bhawan, Khari Kui, Ajmer, Rajasthan.

2. Sant Shri Asaram Ji Bapu, Chief Trustee, Sant Shri Asharam Ji Ashram Charitable Trust, Presently Lodged At Central Jail Jodhpur, Rajasthan.

----Petitioners Versus

1. Union Of India, Through The Secretary, Ministry Of Information And Broadcasting, Sanchar Bhawan, Government Of India, 20 Ashoka Road, New Delhi - 100001.

2. The Chairman, Central Board Of Film Certification (Cbfc), Films Division Complex, Phase-1, Building, 9Th Floor D. G Deshmukh Marg, Mumbai - 400026.

3. The State Of Rajasthan, Through The Ministry Of Home Affairs, Government Of Rajasthan, Jaipur.

4. The Director General Of Police, Police Headquarters, Government Of Rajasthan, Jaipur.

5. Shri Vinod Bhanushali, Bhanushali Studios Limited Situated At 12Tgh Floor, 1216, B And C Wing, C/66, G Block, One Bkc, Opp. Bank Of Baroda, Bandra, Mumbai City. Mh 400051. Emial - [email protected], [email protected], [email protected]

6. Shri Manoj Bajpayee, (Bollywood Actor), R/o 902B Wing, Oberio Sky Height, In Front Of Goggers Park, Lokhandwala Back Road, Andheri West, Mumbai 400053 Email Id [email protected]

7. Zee5 Studio, At 18Th Floor, A Wing, Marathon, Futurex, N.m. Joshi Marg, Lower Parel, Mumbai - 400013.

8. Shri Apoorv Singh Karki S/o Unknown, (Film Director), Address - 702-A, 7Th Floor Fortune Terraces, Plot Cts No. 657 And 658 Near Fun Republic, New Link Road, Andheri West Mumbai City Mh 400053, [email protected]

[2023/RJJD/016907] (2 of 11) [CW-6922/2023]

9. Mr. Asif Sheikh S/o Unknown, Address A-1, 304, Mangal Orchid, Yari Road, Versova, Andheri West Mumbai - 400053. Mail Id [email protected]

10. Mr. Vishal Gurnani S/o Unknown, Address Unit 607 Laxmi Plaza Building 9 New Link Road, Near City Mall, Andheri West, Mumbai - 400053. Email Id [email protected]

11. Manish Vyas S/o Lt. G V Vyas, R/o Jalani Street, City Palace, Jodhpur.

12. Shri Poonam Chand Solanki (P.c. Solanki), Advocate, Rajasthan High Court, Jhalamand, Jodhpur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. S.P. Sharma
                                Mr. Vipul Singhvi
                                Mr. Jetharam Lohiya
                                Mr. Lalit Kishore Sen
                                Mr. Yashpal Singh
For Respondent(s)         :     Mr. Mukesh Rajpurohit, Dy.S.G. with
                                Mr. Uttam Singh Rajpurohit
                                Dr. RDSS Kharlia
                                Dr. Harish Kumar Purohit
                                Mr. C.S. Kotwani

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

Reserved on 23/05/2023 Pronounced on 26/05/2023

1. Heard learned counsel for the parties on stay application

No.7072/2023.

2. By filing the stay application, the applicants/petitioners have

claimed the following reliefs:-

"It, is therefore, most respectfully prayed by the humble petitioners that, pending the final disposal of this writ petition, the respondents may kindly be directed not to release Film "Sirf Ek Banda Kaafi Hai", in any cinema houses or any other platform including OTT

[2023/RJJD/016907] (3 of 11) [CW-6922/2023]

platform, across the country and state of Rajasthan, being hit by the provisions of law and which directly infrings fundamental rights of petitioner and of lakhs of devotees and followers of petitioner Asaram Bapu and hurts the Hindu Religions sentiments and its trust founded by it.

Any other appropriate relief deemed fit in the facts and circumstances, may kindly be passed in favour of the petitioner."

3. As the averments made in the stay application would reveal,

the applicants/petitioners seeking a direction by this Court in the

nature of ban/restraint on release of a Film/Movie, namely, "Sirf

EK Banda Kaafi Hai" (in short, 'movie in question'produced and

directed by the respondents no.7 & 8; the Movie in question,

primarily based on a single trial case against the accused-

petitioner no.2.

3.1. The petitioner was convicted by the learned Trial Court for

the offences under the Indian Penal Code,1860 (IPC) and

Protection of Children from Sexual Offences Act, 2012 (POCSO

Act); the appeal preferred against such conviction is pending

adjudication before this Hon'ble Court.

3.2. The Teaser/ Trailer of the movie in question was released on

08.05.2023 and the movie was released on 23.05.2023 at 12:00

a.m. over the OTT Platform.

4. Learned counsel for the applicants/petitioners submitted that

the contents of the movie in question are highly objectionable, as

amongst others, obscene language has been used therein against

the petitioner no.2 by portraying him as "Ravan", who allegedly

has committed heinous crime. Therefore, as per learned counsel,

[2023/RJJD/016907] (4 of 11) [CW-6922/2023]

the movie in question has been produced, directed and released

so as to cause irreparable damage to the reputation and dignity of

the petitioners.

4.1. Learned counsel also submitted that prior to release of the

movie in question, a legal notice was served by the petitioners

upon the respondents (producer and director of the movie) as well

as the Central Board of Film Certification (CBFC), but the same

was never replied by them, instead the movie was released on the

OTT Platform on 23.05.2023.

4.2. Learned counsel further submitted that the release of the

movie in question is a violation of the Section 228-A of the IPC;

and more particularly, Section 23 of the POCSO Act, which,

amongst others, provides that, "No person shall make any report

or present comments on any child from any form of media or

studio or photographic facilities without having complete and

authentic information, which may have the effect of lowering his

reputation or infringing upon his privacy."

4.3. Learned counsel also submitted that various newspapers and

other social media platforms have congratulated the respondents

in connection with the movie in question, which was produced on

the life of the petitioner no.2, and thus, the said fact of the movie

being produced on the life of petitioner no.2 cannot be denied by

the respondents.

4.4. Learned counsel further submitted that production of the

movie in question is also an apparent violation of the right to

privacy, which is part of the life and dignity, as provided under

Article 21 of the Constitution of India.

[2023/RJJD/016907] (5 of 11) [CW-6922/2023]

4.4.1. As per learned counsel, in the present case, the criminal

appeal preferred by the petitioner no.2 against the judgment and

order of his conviction is pending before this Hon'ble Court, and

therefore, till pendency of the said appeal, the respondents

(producer and director), ought not to have produced and released

the movie in question, that too, despite being prohibited by the

aforementioned provisions of law.

4.5. In support of such submission, reliance was placed on the

judgments/orders of the Hon'ble Apex Court in the cases of

Akhtari Bi Vs. State of M.P. (2001) 4 SCC 355; Swatanter

Kumar Vs. The Indian Express Ltd. and Ors. (I.A. No.

723/2014 in CS(OS) No. 102/2014 decided on 16.01.2014)

and; Sidhartha Vaishist Vs. State (NCT of Delhi) (2010) 6

SCC 1; and the judgment rendered by a Division Bench of this

Hon'ble Court in the case of Asharam @ Ashumal Vs State

(D.B. Criminal Appeal No.123/2018 decided on

25.01.2022).

4.6. Learned counsel further submitted that the movie in

question, which has been released in the morning on 23.05.2023

over the OTT Platform, may be ordered to be deleted by this

Court, by passing an order of injunction, as the petitioners have

been able to make out a strong prima facie case and their case

would fall within the parameters for seeking such order. In support

of such submission, reliance has been placed on the judgment

rendered by the Hon'ble Bombay High Court in the case of

Mushtaq Moosa Tarani Vs. Government of India & Ors.,

2005 SCC Online Bom 385.

[2023/RJJD/016907] (6 of 11) [CW-6922/2023]

4.7. Reliance has also been placed on the judgment rendered by

a Division Bench of the Hon'ble High Court of Delhi in the case of

Kritika Padode & Anr Vs Union Of India & Anr. (W.P. (C)

2399/2015, decided on 05.08.2016) whereby the Hon'ble Court

refused to lift the ban imposed by a learned Magistrate on airing

of the documentary "India's Daughter", wherein one of the

convicts of the Nirbhaya rape case was remorselessly narrating

the events of the incident therein.

4.8. Learned counsel also submitted that respondent no.11

represented the victim as her counsel in the criminal case against

the petitioner no.2, and that, the movie in question is showing the

story of that criminal trial; the respondent no.11 has also sold his

rights to the respondent-movie producer, which is in clear

contravention of the professional ethics, as prescribed in the Bar

Council of India Rules as well as Advocates Act, 1961.

5. On the other hand, learned counsel appearing on behalf of

the respondents, while opposing the aforesaid submissions made

on behalf of the petitioners, submitted that the movie in question

has been released on 23.05.2023 at 12:00 a.m. and the same

does not contain any name, photographs, family details, school,

neighborhood, or any other particulars, which may lead to the

disclosure of identity of the victim, as alleged by the petitioners.

Therefore, as per learned counsel, the provisions of Section 228-A

IPC and Section 23 of the POCSO Act have not been violated by

the respondents, in any manner whatsoever.

[2023/RJJD/016907] (7 of 11) [CW-6922/2023]

5.1. Learned counsel further submitted that there is a clear

disclaimer at the initial portion of the movie in question that the

same is a fictional work and was inspired by the real life events,

which are available well within the public domain. Therefore, there

is nothing related to the petitioner no.2 rights, and thus, the

movie in question does not have any adverse affect on the

petitioner no.2's reputation and dignity.

5.2. Learned counsel also submitted that in case any claim is

made by any individual in regard to the balancing of public

interest and the right to privacy, then suit for damages for

defamation would be the only appropriate remedy. In support of

such submission, reliance has been placed on the judgment

rendered by the Hon'ble Delhi High Court in the case of Sushil

Ansal Vs Endemol India Pvt. Ltd. & Ors. (I.A. 507/2023 in

CS(OS) 20/2023 decided on 12.01.2023).

5.3. Learned counsel further submitted that the restriction on

public viewing of an artistic work should be as per the prescription

of law; thus, since the movie in question is completely a fictional

work and not going harm the reputation and dignity of anyone,

including the petitioner no.2, therefore, the prayer for interim

order made by the petitioners herein does not deserve to be

accepted.

5.4. Learned counsel also submitted that the writ petition itself,

as filed by the petitioners herein, is based only on presumption of

the facts that the movie in question was based on criminal trial

against the petitioner no.2 and would thus harm the reputation

and dignity of the petitioner no.2. It was further submitted that

[2023/RJJD/016907] (8 of 11) [CW-6922/2023]

the respondents have exercised their lawful rights and the same

are protected by the Law relating to Intellectual Property Rights

(IPR); thus, no right, including the right to privacy qua the

petitioner no.2, has been violated by the respondents herein.

5.5. Leaned counsel also submitted that the petitioners have no

prima facie case in their favour, as amongst others, a huge

amount has already been invested by the respondent-producer of

the film; therefore, in case the relief prayed for in the stay

application is granted to the petitioners, the same would cause an

unwarranted irreparable loss to the respondent-producer.

5.6. Learned counsel further submitted that the judgment relied

upon by the petitioners in case of Asharam @ Ashumal (Supra)

has been reversed by the Hon'ble Apex Court in case of State of

Rajasthan Vs Asharam @ Ashumal (Arising Out of Special

Leave Petition (Criminal) No. 2044 of 2022, decided

17.04.2023). Furthermore, as per learned counsel, a Book titled

"Gunning for the Godman: The True Story Behind Asaram Bapu's

Conviction" is already in circulation since August 2013, and

therefore, everything related to the petitioner no.2 is already

within the public domain, and that, the prescriptions of Articles 19

and 21 have also not been violated in any manner whatsoever in

the present case.

6. Heard learned counsel for the parties as well as perused the

record of the case alongwith the judgments cited at the Bar.

7. This Court observes that the petitioner no.2 was convicted

under the provisions of IPC and the POCSO Act by the Trial Court

and appeal preferred against the same is pending adjudication

[2023/RJJD/016907] (9 of 11) [CW-6922/2023]

before this Hon'ble Court. This Court further observe that the

allegation of the petitioners are that the movie in question is

based on the criminal trial against the petitioner no.2, and thus,

the same is a clear violation of the right to privacy and fair trial of

the petitioner no.2.

8. This Court also observes that the trailer of the movie in

question was aired on 08.05.2023 and the movie has been

released on 23.05.2023 in the morning over the OTT Platform.

This Court further observes that for grant of any interim injunction

order on the movie in question, it is necessary that the case falls

within the parameters for grant of injunction.

9. This Court has firstly seen as to whether any prime facie

case is made out by the petitioner to seek any interim injunction

in regard to the movie in question; the trailer of the movie in

question was aired on 08.05.2023, and after watching the trailer

of the movie in question, it is revealed that nothing in the same is

related to the petitioner no.2. Therefore, the petitioners have not

been able to make out a prima facie so as to persuade this Court

to pass any interim injunction order in regard to the movie in

question.

10. Secondly, this Court has seen as to whether there is balance

of convenience in favour of the petitioners in the present case; the

news related to the movie in question was started long time back,

while the present petition was preferred just few days prior to

release of the movie in question, more particularly, even when the

trailer of the movie was aired on 08.05.2023. The movie in

question has already been released over the OTT Platform on

[2023/RJJD/016907] (10 of 11) [CW-6922/2023]

23.05.2023 in the morning. Therefore, at this juncture, if any

interim order, as prayed by the petitioners herein, is passed

against the movie in question, the same would result into

unwarranted and huge financial loss to the respondent-producer of

the film. Thus, in the given factual matrix, on that count also, this

Court does not find any case to be made out for passing any

interim order as prayed by the petitioners herein.

11. Thirdly, this Court has seen as to whether any case of

irreparable loss was made out by the petitioners in the present

case; the petitioners can seek compensation against damages and

defamation, if there is any violation of the reputation and dignity

of the petitioners, on the part of the respondents; however, this

Court does not find that in the given factual matrix, any

irreparable loss is being caused to the petitioners herein.

12. This Court further observes that as per the trailer of the

movie in question, there is nothing directly found related to the

petitioner no.2, which could persuade this Court to grant the relief

prayed for in the stay application filed by the petitioners; however,

in the opinion of this Court, all the issues involved in the present

case, can be decided by this Court only at the time of final hearing

of the writ petition, after having proper assistance from the Union

of India.

13. Thus, in light of the aforesaid observations and looking into

the factual matrix of the present case, this Court does not find it a

fit case so as to grant any relief to the petitioners in the present

stay application.

[2023/RJJD/016907] (11 of 11) [CW-6922/2023]

14. Consequently, the present stay application is dismissed.

However, the dismissal of the stay application shall not preclude

either of the parties to raise their legal issues, which they wish to,

at the time of final disposal of the writ petition, on merits. The

learned counsel for the parties are requested to file a detailed

reply, rejoinder and other relevant documents, if necessary, before

listing of the writ petition for final adjudication.

15. Mr. Mukesh Rajpurohit, learned Deputy Solicitor General is

directed to file a proper response regarding crucial issues of

certification, issue of breach of privacy, role of a lawyer in an

ongoing case if he wants to get the story being published in media

or cinema or OTT Platforms etc., any rigours over media in a

POCSO case and all other issues raised.

16. List the writ petition in the second week of July, 2023.

(DR.PUSHPENDRA SINGH BHATI),J SKant/-

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