O P YADAV Vs. RAJPUT KARNI SENA

JUDGEMENT

(1.) Heard.

(2.) We have heard learned counsel for the applicant at length and perused the material available on record.

(3.) Contention of learned counsel of the applicant is that despite the orders passed by the Supreme Court, efforts are being made not to release and exhibit the picture "Padmavat" in the State of Madhya Pradesh and other States and for this purpose, he has placed reliance on various news items published in various news papers as well as in the memorandum, dated 18.1.2018.