- (1.) The instant writ petition presents yet another picture of many a private body endeavouring to curtail the freedom of expression of the idea of an author scripted in celluloid language because they have a perception that there will be some kind of law and order situation if the film in question, namely, Nanak Shah Fakir is released in movie halls.
(2.) It is submitted by Mr. Suri, learned senior counsel appearing for the petitioner-the producer of the film that when the Central Board of Film Certification (CBFC) has issued the Certificate under the Cinema to graph Act, 1952 with certain modifications to be done by the producer. The Examining Committee, after due examination, has cleared the film and the CBFC has finally certified that the film is fit for unrestricted public exhibition. Hence, there cannot be any kind of impediment in such exhibition. He has drawn our attention to Annexure P2-the certificate in question dated 30.03.2015-and also the certificate dated 30.03.2015 as endorsed on 28.03.2018, Annexure P10 which is the final certificate granted by the CBFC.
(3.) It is well settled that the CBFC sometimes grants certificates subject to certain excisions and modifications.;