SUJOY GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dtd. 22/4/2025 passed by the High Court of Jharkhand (High Court), whereby petition preferred by the appellant under Sec. 482 of Code of Criminal Procedure (Code) has been dismissed.

(3.) Facts leading to filing of this appeal briefly stated are that the appellant is a film Director and screenwriter. He directed the film titled 'Kahaani', which was released on 9/3/2012. The film received wide acclaim, and the appellant was granted National Award for Best Screenplay in 2013. Thereafter on 10/10/2013, the appellant created and registered first half of the script, for the film titled 'Kahaani-2: Durga Rani Singh' (Kahaani-2) with Screen Writers Association (SWA).