MAHESH WAMAN MANJREKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Counsel appearing for Petitioners in both petitions, learned Counsel for Respondent No. 2 and the learned APP for Respondent No.1-State.

(2.) These are two petitions at the instance of Director and Producer of the movie title as "Nay Varan Bhaat Loncha Kon Nay Konacha". Respondent No. 2 had approached the learned Special Court by submitting an application bearing Misc. Application No. 99 of 2022 raising the grievance in respect of trailer of the said movie displayed on the social media platform and particularly on "YouTube".

(3.) The submission of Respondent No. 2 before the learned Special Court was that the trailer contains sexually explicit contents involving minors. It also displayed use of obscene abuses, violence, indecent acts by minors and indecent representation of women. Now in the very application Respondent No. 2 herself submits that the said trailer is removed from YouTube, but is still available on the other online platforms and is being circulated. The trailer is downloaded and a CD containing the same, is fled along with complaint.