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The Supreme Court has asked the Election Commission to watch the film on Prime Minister and submit its report to the court stating whether the screening of the biopic during poll time can be allowed or not. The submission is due by Friday. The SC had earlier dismissed a plea seeking a stay on the release of this film on the ground that the question whether the release of the film will affect the polls will be better assessed by the Election Commission.
The Election Commission had passed an order staying the film’s screening during the election period, stating its powers as under Article 324 of the Constitution and was of the view that any content with political undertones created to discredit or benefit an election candidate or party shall be carefully examined and best restricted. EC also opined that all such media was within the jurisdiction of the EC to control and intervene in.
It was against this order which the producers of the film had moved the SC claiming the ban was made without the EC having even watched the film.
The next hearing on the issue is scheduled for April 22nd 2019.
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