ABDUL RAHIM Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks restraint on the release, exhibition and broadcast of a Malayalam movie by name 'Kaalam Paranja Kadha', until conclusion of trial in three murder cases.

(2.) Petitioner's son is allegedly involved in a murder case involving the death of multiple persons. The case is known as the 'Venjaramoodu mass murder case'. The said incident involves the murder of the grandmother, brother, uncle, aunt and girlfriend of the accused apart from an attempt to murder his mother. The case is pending trial.

(3.) According to the petitioner, who as noted earlier, is the father of the accused, learnt that a movie titled 'Kaalam Paranja Kadha' scheduled for release is based entirely on the murder case against his son. Petitioner alleges that the release of the movie based on the alleged crime, while the trial is still pending, will pave the way for a trial by media, influence the witnesses and public at large prejudicing the right to a fair trial of the accused, and thereby resulting in irreversible damage to the petitioner's reputation. Petitioner thus sought for the restraint of the release of the movie.