SUPREME COURT OF INDIA

Before:- A.S Anand , CJI., R.C. Lahoti and N. Santhosh Hegde, JJ.

W.P. (C) No. 673 of 1999. D/d. 20.8.1999

Yusuf Khan - Petitioner

Versus

Manohar Joshi And Others - Respondent

Constitution of India, 1950 Article 19(a) Film "Fire" - Violent acts by some members of a party in order to prevent filming of movie - Adjournment to indicate those areas which have not been investigated.

[Para ]

Cases Referred :-

Yusuf Khan v. Manohar Joshi, 1998(6) SCALE(SP) 24.

JUDGMENT

A.S Anand, CJI - Affidavits have been filed on behalf of the State of Maharashtra and respondent. No. 7. It is stated that chargesheets have been filed but charges have still not been framed by the courts. Mr. Harish Salve, learned senior counsel appearing for the petitioner submits that, according to his instructions, investigation has not been properly carried out and some vital areas have been left uninvestigated. He prays for a short adjournment to indicate those areas which have not been investigated.

2. As requested, two weeks time is granted to file a proper application, supported by an affidavit.

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