KRISHNA KISHORE SINGH Vs. SARLA A. SARAOGI

JUDGEMENT

(1.) By way of this application, the Plaintiff - who is the father of late actor Sh. Sushant Singh Rajput [hereinafter referred to as 'SSR '] - seeks ad-interim ex-parte injunction against the named and unnamed Defendants from using his son 's name, caricature, lifestyle or likeness in forthcoming films and other ventures, contending that any such publication, production, or depiction would be an infringement of personality rights, right to privacy which includes right to publicity, cannot be undertaken without the prior approval of his legal heir; and a violation of right of fair trial - under Article 21 of the Constitution of India.

(2.) The Plaintiff asserts to be the Category-I of Class-II legal heir of SSR and absolute legal heir under Section 16 of Hindu Succession Act, 1956, entitled to bring the present suit for protecting the reputation, privacy and rights of his deceased son. SSR was a renowned actor from the entertainment industry, who worked in several blockbuster movies and television series, bagged multiple awards, and had attained the status of a public figure and celebrity. He passed away under suspicious circumstances on 14th June, 2020. The Plaintiff lodged an FIR on account of his unnatural death. The matter is being investigated by the CBI, and there is no conclusive report submitted as yet. As SSR commanded a huge fan-following, people of the country were deeply moved by his unfortunate and untimely demise, and it attracted widespread news coverage on electronic, social, and print media. The Plaintiff believes that the Defendants are trying to exploit this media frenzy and public curiosity surrounding SSR 's life and the circumstances surrounding his death, for their commercial gain.

(3.) In September, 2020, the Plaintiff 's counsel had made a widely circulated statement that no movie(s), book(s) or series based on the Plaintiff 's son should be made without obtaining the prior consent of his family. Despite that, without approaching the family, Defendants No. 1 to 4 are making a movie which is a self-proclaimed "tribute to Sushant Singh Rajput ", titled 'Nyay: The Justice ' slated to be released on 11th June, 2021 [produced by Defendant No. 1 (Sarla A Saraogi) and Defendant No. 2 (Rahul Sharma), directed by Defendant No. 3 (Dilip Gulati), and outlined by Defendant No. 4 (Ashok Saraogi)]. It is pointed out that Ashok Saraogi is the lawyer of one Ms. Shruti Modi, who was the former manager of the Plaintiff 's son, and is being investigated as one of the accused persons in the CBI case. Similarly, Defendant No. 5 and 6 (M/S VSG Binge and Vijay Shekhar Gupta) are making a movie titled 'Suicide or Murder: A star was lost ', Defendants No. 7 (Sanoj Mishra) is making a movie titled 'Shashank ' and Defendant No. 8 (Nikhil Anand) is making a crowd-funded movie which as yet is untitled. Defendant No. 9 is a John Doe / Ashok Kumar impleadment of unknown person(s), against whom a relief of the same nature is sought, by way of a pre-emptive measure. In this background, Plaintiff has filed the present suit seeking enforcement of John Doe orders against known Defendants No. 1 to 8, and other unknown Defendants, on the ground that their actions are violative of the right to publicity, the right to privacy and the right to free and fair trial.