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An Insignificant Man, a documentary based on the life of Delhi’s Chief Minister Arvind Kejriwal, will hit the screens on Friday. The Supreme Court bench of Chief Justice Dipak Misra and Justices D. Y. Chandrachud and A. M. Khanwilkar on Thursday dismissed a writ petition for the injunction against the release of the movie.
The Chief Justice Dipak Misra said that film, novel, theatre or drama is a creation of art and court should not kill the privileges of an expressive personality. The courts have to be extremely careful while dealing with such cases and should allow the freedom of expression of a man to enjoy in writing a drama, philosophy and book of any kind or project it in on celluloid or theatre. "Freedom of speech and expression is sacrosanct and the said right should not be ordinarily interfered with," the court said.
The petitioner who wanted the film to be stopped is Nachiketa Walhekar, the man who had allegedly thrown ink on the Delhi Chief Minister in 2013. He argued in court that he had been shown as a convicted person though the trial is still not over. The counsel had also said that the movie has tarnished his image therefore the court should direct the filmmakers to put a disclaimer that the trial in the ink- throwing case was still pending.
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