SUSHIL KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been instituted under Article 226 of the Constitution by a practicing advocate of this Court claiming to be a tax payer "who has a vital interest in spiritual belief". The petitioner seeks a mandamus : (i) for the deletion of an objectionable dialogue and scene in the cinematographic film "Singham Returns" and (ii) an order to restrain the release of the film. The film is slated to be released on 15 August 2014.

(2.) The entire basis of the petition is founded on a promo which has been uploaded on You Tube. According to the petitioner, this trailer is objectionable and has been designed to hurt the sentiments of Hindus inasmuch as, the hero of the film, a part depicted by Ajay Devgan, confronts a Hindu saint with the following dialogue :-

(3.) According to the petitioner, the word "Pravachan" is a Hindu religious discourse and by attributing the adjectives "Do Kaudi" to a religious discourse by a Hindu saint, the film lowers respect for the religion.