S M BALAJI Vs. STATE

JUDGEMENT

(1.) This case was taken up through video conferencing.

(2.) For the sake of convenience, the dramatist personae in this case will be referred to by their names.

(3.) Dr.Gunaseelan (de facto complainant) and Dr.S.M.Balaji (A2) are Dental Surgeons having specialised in Oral and Maxillofacial Surgery. They both are members of the Indian Society for Dental Research and International Association of Oral and Maxillofacial Surgeons. There was an international conference of Oral and Maxillofacial Surgeons at Barcelona, Spain, on 21 th October 2013, in which, Dr.Gunaseelan (de facto complainant) and other surgeons from India presented a scientific paper on Oral and Maxillofacial Surgery. On return from Barcelona, one Dr.Kishore Nayak, a friend of Dr.Gunaseelan (de facto complainant), forwarded an e-mail that was received by him from the e-mail ID: mfssurgeons@gmail.com with derogatory contents against Dr.Kishore Nayak, Dr.George Paul and Dr.Gunaseelan (de facto complainant). It may not be necessary to set out the entire contents in this order, but, it would suffice, if some excerpts are extracted: