The bench comprising of Justices AM Khanwilkar and Dinesh Maheshwari noted that the film has been released and is being displayed all over since the time the case came up again before the Hon’ble bench. All FIRs/criminal complaints registered against the petitioner in connection with the subject film shall be deemed to have been quashed in terms of this order, the bench said while quashing the criminal cases in terms of the interim order passed last year.
In the present matter the Apex Court quashed all the criminal cases registered against the Bollywood actor Salman Khan in connection with the controversy surrounding the release of the movie “ Loveratri-a journey of love”.
The controversy in the present matter was on account of its title Loveratri, being a paly on the name of the Hindu festival “Navratri”. The complaints alleged that the movie intended to hurt the religious sentiments of people. The Court granted protective order taking note of the fact that it was cleared by the Central Board of Film Certification. It had also taken note of the contention that the producer is entitled to show the film in the theatres, and no criminal law should be set in motion because of such individual perception relating to the name or any song in the said movie “Loveratri”. The said Chief Justice then Deepak Mishra entertained the writ petition and also passed the above said protective order in his favour.
Therefore, as the crux of the matter of the movie “Loveratri” All FIRs/criminal complaints registered against the petitioner in connection with the subject film shall be deemed to have been quashed in terms of this order, the bench said while quashing the criminal cases in terms of the interim order passed last year. So, the highest court of record quashed all the criminal cases registers against him in connection with the said controversy.
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