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With the release of trailer of a controversial to be released movie The Accidental Prime Minister, a PIL was filed in Delhi HC against the trailer of the film. This film is controversial being based on the story of former Prime Minister Manmohan Singh political career as a PM of the country. The story is based on the book “The Accidental Prime minister”written by then PM’s media advisor Sanjay Baru. The PIL was filed through Adv. Arun Maitri, Adv. Radhika & Adv. Annanya Roy. The petitioner of the PIL - Pooja Mahajan, a Delhi based fashion designer, contested that the film projected wrong image of the country’s high office.
As per the makers of the film the book is based on the book written by Sanjay Baru who was a media advisor of then former PM. This film is based on the political life of the former PM and the scams and independency of decision making power he had under the UPA regime. The petitioner filed this petition challenging Google, YouTube and Central Board of Film Certification contested that -
“Prime Minister is an important of the Constitution of India and under no circumstances any producer/maker can enjoy the liberty to defame such office/post. YouTuber and Google had allowed the trailers to be run on their channel and this former PM is being publicly defamed day on day. The petitioner also contested that the facts written in the book is totally different from the actual facts.
The petitioner also alleged the makers of the film to be charged under Section 416 of IPC- Cheating by Personation; Cheating by copying other person’s characteristics, behavior, speech, appearance, especially to make people laugh. Also, as per the provisions and rules of cinematography act films of such nature cannot be permitted if they are against the integrity and sovereignty of India. Also in such cases permission in the form of No Objection Certificate is required from the characters that are being personified is required. In the case of this film no permission was obtained from the characters of the film, Dr. Manmohan Singh, Sonia Gandhi & Rahul Gandhi.
This PIL was rejected by Justice Vibhu Bakhru stating, this PIL filed cannot be considered as Public Interest Litigation and is filed by the petitioner in her personal capacity. The court also directed the petitioner to file a fresh PIL & that to be filed should be filed before a division bench and not a single bench.
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