MANOHAR LAL SHARMA Vs SANJAY LEELA BHANSALI
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: W.P.(Crl.) No.-000191 / 2017
Diary number: 37869 / 2017
Advocates: PETITIONER-IN-PERSON Vs
E. C. AGRAWALA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRIMINAL) NO. 191 OF 2017
MANOHAR LAL SHARMA … Petitioner
VERSUS
SANJAY LEELA BHANSALI & ORS. … Respondents
J U D G M E N T
Dipak Misra, CJI.
The instant writ petition has been preferred under
Article 32 of the Constitution of India giving it the
nomenclature of public interest litigation basically with twin
prayers that a film titled “Padmavati” should not be
exhibited in other countries without obtaining the requisite
certificate from the Central Board of Film Certification
(CBFC) under the Cinematograph Act, 1952 (for brevity, ‘the
Act’) and the Rules and guidelines framed thereunder and
further to issue a writ of mandamus to the Central Bureau
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of Investigation (CBI), respondent No. 5 herein, to register
an FIR against the respondent Nos. 1 and 2 and their team
members for offence punishable under Section 7 of the Act
read with Sections 153A, 295, 295A, 499 and 500 of the
Indian Penal Code read with Section 4 of the Indecent
Representation of Women (Prohibition) Act, 1986 and to
investigate and prosecute them in accordance with law.
2. It needs to be stated at the outset that the reliefs
sought are not only extremely ambitious but also the nature
of pleadings in the petition have the effect of potentiality
that can erode the fundamental conception of pleadings in a
Court of Law. It needs to be stated that neither laxity nor
lack of sobriety in pleadings is countenanced in law. The
assertions in a petition cannot show carelessness throwing
all sense of propriety to the winds. Rambling of irrelevant
facts only indicates uncontrolled and imprecise thinking
and exposes the inability of the counsel. On certain
occasions, it reflects a maladroit design to state certain
things which are meant to sensationalize the matter which
has the roots in keen appetite for publicity. When these
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aspects are portrayed in a nonchalant manner in a petition,
it is the duty of the Court to take strong exception to the
same and deal it with iron hands.
3. We have heard Mr. Manohar Lal Sharma,
petitioner-in-person, Mr. Harish N. Salve, learned senior
counsel assisted by Mr. Mahesh Agarwal, learned counsel,
appearing for the respondent no. 1, and Mr. Shyam Divan,
learned senior counsel for the respondent no. 2. We have
also taken assistance of Mr. Maninder Singh and Mr. P.S.
Narasimha, learned Additional Solicitor General for the
Union of India.
4. Having stated so, we may now turn to the controversy.
When the matter was called, Mr. Salve, learned senior
counsel, who has entered appearance for the respondent No.
1, drew our attention to the dates of events as contained in
pages B to E of the petition. Be it noted, a similar matter
was filed in a different manner by the same petitioner,
forming the subject matter of Writ Petition (Criminal) No.
186/2017 wherein this Court has directed that such
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pleadings are unwarranted. Resultantly, in that case, a
substantial portion of the pleadings was struck off. Despite
this, the same have been reiterated in the present petition.
Mr. Manohar Lal Sharma, petitioner-in-person, would
submit that they are not a part of the pleadings. We are
absolutely shocked by such an approach and submission.
When a writ petition is filed and the dates of events are
mentioned, they definitely constitute a part of the pleadings.
It cannot be said that they do not form part of the pleadings.
This contention is absolutely untenable. Therefore, keeping
in view the nature of the pleadings, we strike off the
narrations made in pages B to E (marked as 'X' in the paper
book), and further direct that such pleadings shall not be
included anywhere in future, and shall not be mentioned
anywhere else.
5. On the last occasion, while dealing with the writ
petition filed by the petitioner, we had clearly stated that
when the grant of certificate is pending before the CBFC,
any kind of comment or adjudication by this Court would be
pre-judging the matter. We may fruitfully reproduce a
passage from the order dated 20.11.2017 passed in Writ
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Petition (Criminal) No. 186/2017:-
“In the course of hearing, we have been apprised that the film in question, i.e., 'Padmavati' has not yet received the Certificate from the Central Board of Film Certification.
In view of the aforesaid, our interference in the writ petition will tantamount to pre-judging the matter which we are not inclined to do. The writ petition is accordingly disposed of.”
6. What is submitted by Mr. Manohar Lal Sharma at this
juncture is that the first respondent is planning to exhibit
the film in question in certain countries which have an
international market. Mr. Salve has submitted that for the
present, the first respondent has no intention to do any
such thing, pending consideration of the application by the
CBFC under the Act. Mr. Divan, learned senior counsel
appearing for the respondent No. 2, has taken strong
exception to the approach of the petitioner, in making
scurrilous allegations in the petition which defames the
respondent. We appreciate the concern expressed by the
learned counsel for the respondents because the scrutiny of
the film is still pending for consideration before the CBFC.
Succinctly put, the prayer made in the petition in this
regard has no foundation and it is bound to flounder and we
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so hold. Thus, the prayer loses its foundation.
7. The controversy does not end there. As stated earlier,
the further prayer is for issuance of direction to the
respondent no. 5 – CBI to register an FIR against
respondent Nos. 1 and 2 and their team members for
offence punishable under Section 7 of the Act read with
Sections 153A, 295, 295A, 499 and 500 of the Indian Penal
Code read with Section 4 of the Indecent Representation of
Women (Prohibition) Act, 1986. As far as Sections 499 and
500 of the IPC is concerned, police has no role. As far as the
other offences are concerned, it is unfathomable how any
offence is made out. There is no basis for this Court to
direct registration of an FIR and we have no hesitation in
stating that the prayer is absolutely misconceived.
8. At this stage, we are obligated to state that writ
petitions are being filed even before the CBFC, which is the
statutory authority, takes a decision. This is a most
unfortunate situation showing how public interest litigation
can be abused. The hunger for publicity or some other
hidden motive should not propel one to file such petitions.
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They sully the temple of justice and intend to create dents in
justice dispensation system. That apart, a petition is not to
be filed to abuse others. The pleadings, as we have stated
earlier, are absolutely scurrilous, vexatious and untenable
in law, and we, accordingly, strike them off the record.
9. We must say in quite promptitude that when a matter
is pending or going to be dealt with by the CBFC, no one
who is holding any post of public responsibility should
comment on how the application for certification is to be
processed. That tantamounts to creating a sense of
prejudice in the mind of the CBFC. The CBFC is expected to
take decisions with utmost objectivity as per the provisions
contained in the Act, the rules framed thereunder and the
guidelines. If the Court cannot pre-judge the matter before
the CBFC takes a decision, we fail to comprehend how
anyone in public office can pre-judge the issue and make
public utterances. They are not supposed to do so, and this
position in law is accepted and acceded to by Mr. Maninder
Singh and Mr. P.S. Narasimha, learned Additional Solicitors
General, whose assistance we have sought. It should be
borne in mind that we are governed by the basic tenets of
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the rule of law. When the matter is pending for grant of
certification, if responsible people in power or public offices
comment on the issue of certification pending consideration
before the statutory authority, that is a violation of the rule
of law. All concerned shall be guided by the basic premise
of the rule of law and ought not to venture into violating the
same. We say nothing more and nothing less, for the
present.
10. Another aspect needs to be highlighted. A story told on
celluloid or a play enacted on a stage or a novel articulated
in a broad and large canvas or epic spoken with eloquence
or a poem sung with passion or recited with rhythm has
many a layer of freedom of expression of thought that
requires innovation, skill, craftsmanship and, above all,
individual originality founded on the gift of imagination or
reality transformed into imagination or vice versa. The
platform can be different and that is why, the creative
instinct is respected and has the inherent protective right
from within which is called artistic licence. In this regard,
we may profitably reproduce a passage from Devidas
Ramachandra Tuljapurkar v. State of Maharashtra
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and others1:-
“As far as the words “poetic licence”, are con- cerned, it can never remotely mean a licence as used or understood in the language of law. There is no authority who gives a licence to a poet. These are words from the realm of litera- ture. The poet assumes his own freedom which is allowed to him by the fundamental concept of poetry. He is free to depart from reality; fly away from grammar; walk in glory by not following systematic metres; coin words at his own will; use archaic words to convey thoughts or at- tribute meanings; hide ideas beyond myths which can be absolutely unrealistic; totally pave a path where neither rhyme nor rhythm prevail; can put serious ideas in satires, ifferisms, noto- rious repartees; take aid of analogies, metaphors, similes in his own style, compare like “life with sandwiches that is consumed ev- eryday” or “life is like peeling of an onion”, or “society is like a stew”; define ideas that can bal- loon into the sky never to come down; cause vio- lence to logic at his own fancy; escape to the sphere of figurative truism; get engrossed in the “universal eye for resemblance”, and one can do nothing except writing a critical appreciation in his own manner and according to his under- standing. When a poet says “I saw eternity yes- terday night”, no reader would understand the term “eternity” in its prosaic sense. The Hamle- tian question has many a layer; each is free to confer a meaning; be it traditional or modern or individualistic. No one can stop a dramatist or a poet or a writer to write freely expressing his thoughts, and similarly none can stop the critics to give their comments whatever its worth. One may concentrate on Classical facets and one may think at a metaphysical level or concentrate on Romanticism as is understood in the poems of Keats, Byron or Shelley or one may dwell on
1 (2015) 6 SCC 1
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Nature and write poems like William Wordsworth whose poems, say some, are didac- tic. One may also venture to compose like Alexander Pope or Dryden or get into individual modernism like Ezra Pound, T.S. Eliot or Pablo Neruda. That is fundamentally what is meant by poetic licence.”
We may categorically state that the artistic licence
should be put on a high pedestal but the same has to be
judged objectively on case to case basis.
11. In a Grammar of Politics, Harold J. Laski has stated:
“… My freedoms are avenues of choice through which I may, as I deem fit, construct for myself my own course of conduct. And the freedoms I must possess to enjoy a general liberty are those which, in their sum, will constitute the path through which my best self is capable of attain- ment. That is not to say it will be attained. It is to say only that I alone can make that best self, and that without those freedoms I have not the means of manufacture at my disposal.”
12. In Sudhir Kumar Saha v. Commissioner of Police
and another2, the Court has observed:-
“The freedom of the individual is of utmost importance in any civilized society. It is a human right. Under our Constitution it is a guaranteed right. It can be deprived of only by due process of law. The power to detain is an exceptional power to be used under exceptional
2 (1970) 1 SCC 149
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circumstances.”
13. In State of U.P. v. Lalai Singh Yadav3, Krishna Iyer.
J opined:-
“Rights and responsibilities are a complex system and the framers of our Constitution, aware of the grammar of anarchy, wrote down reasonable restrictions on libertarian exercise of freedoms.”
14. Recently, in Nachiketa Walhekar v. Central Board
of Film Certification & Anr4, the Court has held:-
“The thrust of the matter is whether this Court should entertain the writ petition and pass an order of injunction directing the CBFC to delete the clip and further not to get the movie released in theaters on 17th November, 2017. It is worthy to mention that freedom of speech and expression is sacrosanct and the said right should not be ordinarily interfered with. That apart, when the respondent No.1, CBFC, has granted the certificate and only something with regard to the petitioner, which was shown in the media, is being reflected in the film, this Court should restrain itself in not entertaining the writ petition or granting injunction.”
And again:-
“Be it noted, a film or a drama or a novel or a book is a creation of art. An artist has his own freedom to express himself in a manner which is not prohibited in law and such prohibitions are
3 (1976) 4 SCC 213 4 W.P. (C) No. 1119 of 2017
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not read by implication to crucify the rights of expressive mind. The human history records that there are many authors who express their thoughts according to the choice of their words, phrases, expressions and also create characters who may look absolutely different than an ordi- nary man would conceive of. A thought provok- ing film should never mean that it has to be di- dactic or in any way puritanical. It can be ex- pressive and provoking the conscious or the sub-conscious thoughts of the viewer. If there has to be any limitation, that has to be as per the prescription in law.”
15. When we say so, we are also reminded of the line
spoken by Benjamin Cardozo5 which is to the following
effect:-
“Complete freedom – unfettered and undirected – there never is.”
16. It is settled in law that no right is absolute but the
fetters for enjoying the rights should be absolutely
reasonable more so when it relates to the right to freedom of
speech and expression and right to liberty. The Court has to
see what kinds of fetters are being imposed and the impact
of the same.
5 CARDOZO, Benjamin N., The Growth of the Law (New Haven: Yale University Press, 1924), p.61
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17. Ordinarily, we would have imposed costs. As the
petitioner-in-person is a practising counsel in this Court, we
refrain from doing so. However, we caution him to be
careful in future.
18. In view of the aforesaid analysis, the writ petition is
dismissed with no order as to costs.
..............................CJI. [Dipak Misra]
.…..............................J. [A.M. Khanwilkar]
...................................J. New Delhi; [Dr. D.Y. Chandrachud] November 28, 2017.