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SC Dismisses Brahman Samaj Plea To Ban 'Article 15' Screening
A Supreme Court bench headed by Justice SA Bobde dismissed the petition filed by Brahman Samaj seeking a ban on the screening of the film 'Article 15' taking objection to the title of the film by stating that commercial use of 'Article 15' violates Emblems and Names (Prevention of Improper Use) Act 1950.
The petition said that the use of Constitutional provisions should not be allowed as film titles as it will create misconception in the minds of people. It also claimed that the movie spreads caste hatred and portrays the upper castes in bad light.
The movie released on June 28 and stars Ayushman Khurrana in the lead role. It addresses the issue of atrocities and discrimination against Dalits in the light of Baduan gang rape-murders of 2014 and Una floggings of 2016 which took place in Uttar Pradesh.
