AMRESHWAR PRATAP SAHI,J.ATTAU RAHMAN MASOODI,J. - (1.) This writ petition has been filed under Article 226 of the Constitution of India, praying for a mandamus that the respondents be directed not to release and screen the film titled as 'Aligarh'.
(2.) The contention which is being raised in this writ petition is by a press reporter who had allegedly participated in a sting operation against a Professor of the Aligarh Muslim University to depict his alleged unlawful gay relationship and indulgence in homosexual acts inside the campus of the University in a residential accommodation.
(3.) The said Professor lodged an F.I.R. in which the petitioner was also named and the petitioner is facing prosecution for having invaded the right of privacy of the said Professor as well as other offences under the IPC. The contention of the petitioner is that the screening and exhibition of the film shall directly damage the reputation of the petitioner as also affect the criminal trial which is pending against him.;