Allow Cookies!
By using our website, you agree to the use of cookies
The Supreme Court today refused to recall or modify its January 18 order by which it had stayed ban on screening of ‘Padmaavat’ movie in four states. Two states namely, Madhya Pradesh and Rajasthan had moved to the bench headed by Chief Justice Dipak Misra seeking a modification of the stay order claiming that section 6 of the Cinematograph Act empowers them to stop exhibition of any movie on the grounds of possible violation of law and order. CJI Dipak Misra has said that because of problem created by 100 people, the state cannot take the plea of law and order problem to stop exhibition of this film. The CJI has further said that those who don’t like it may not watch it, but the exhibition of the film cannot be crippled after issuance of certificate by CBFC. There were some interesting remarks made by the judges while listening to arguments of the parties. When ASG Mehta said, “If an occasion arises we should be allowed to stop screening in some areas on ground of public order”, Justice A M Khanwilkar said ‘you are pre-empting law and order problem. First implement our order and then come to us if there is a law and order problem. Bodies representing Karni Sena and the Kshatriyas also moved the Supreme Court for the first time to the SC against staying the notification banning the screening of the movie in four states.
Responding to the allegations Justice Khanwilkar said, ‘you should be aware that there is disclaimer before the film. Please go through it, educate yourself and spread the message.’ The bench time and again reiterated that it is constitutional duty of the state to maintain law and order. Justice Chandrachud, who is from Maharashtra, also cited his own experience and said that years ago there was a play in Marathi called “Mee Nathuram Godse Boltoy” was sought to be banned by the state but High Court said that it is the duty of the state government to maintain law and order.
86540
103860
630
114
59824