July 27, 2017

Disclaimer in the movie is clear that it has absolutely no resemblance with any person, living or dead.

Today, the Supreme Court cleared the release of Bollywood movie 'Indu Sarkar' tomorrow, by dismissing the plea for a stay on movie's screening, filed by a woman, who claims to be biological daughter of late Sanjay Gandhi.

A 3 judge bench headed by Justice Dipak Misra said that the Madhur Bhandarkar-directed movie, which is based on the 1975-1977 Emergency period, is an "artistic expression" within the parameters of law and there's no justification to stall its scheduled release tomorrow.

Madhur Bhandarkar's counsel told the bench, also comprising Justice Amitava Roy & Justice A M Khanwilkar, that they've already carried out the cuts suggested by the Central Board of Film Certification & put forth the disclaimer in the movie that film has no resemblance with any person, living or dead.

The bench said "As far as the exhibition of the movie is concerned, we're of the convinced opinion that it's an artistic expression, within the parameters of law, and there's no justification to curtail the same."

The SC said that the plea filed by the woman challenging the Bombay HC's 24th July judgement was "devoid of merits".

Priya Singh Paul, who claims to be the biological daughter of late Sanjay Gandhi, had moved the SC against the Bombay HC's verdict dismissing her plea to quash the certificate granted to the movie by CBFC.

Today during the hearing , her counsel alleged that the movie contains "concocted facts" & maligned the image of the former PM Indira Gandhi & her son Sanjay.

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