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SRR’s Father Move to Delhi H.C. Seeking a Ban on Film Based on Life of Sushant Singh Rajput.
The Delhi High Court on Tuesday issued a notice on a petition filed by Krishan Kishore Singh Seeking a ban on the release of any movie on the life of the Sushant Singh Rajput.
Sushant Singh Rajput, son of Krishan Kishore Singh has approached the Delhi High Court in light of the recent news articles and publications regarding movies and other ventures depicting his personal life, name, images, lifestyle, and likeness in form of biopic or story as the plea states.
Justice Manoj Kumar Ohri issued a notice one suit by contending that any publication, production, or depiction of the private life of the late actor is a blatant and wilful breach of the fundamental right to privacy assured by Article 21 of the Indian Constitution and it cannot be undertaken without the prior approvals of his legal heirs.
Senior Advocate Vikas Kumar appearing for Krishna Kishore Singh told the court that the movie in question has been launched in a planned manner by close confidants of the alleged accused in case of abetment of suicide. Advocate Vikas Kumar also apprehends that the said movie has been launched in an ‘Orchestrated Manner’ by close confidants of the person accused in the abatement of suicide case against them, influencing a pending investigation, witnesses, and other officials.
Advocates Akshay Dev, another counsel for Rajput's father said, that they are seeking an injunction against any filmmaker or against the publication of any book from putting out anything since that is likely to influence the ongoing investigation.
He has also claimed that this movie will interfere with the investigation of the case. He has also prayed for an order restraining the defendants from using or advertising or making references, in any manner, to Sushant's name, caricature, likeness in their forthcoming project/Films.
