A.JESURAJ Vs. V.BASKARAN

JUDGEMENT

(1.) The present petition has been filed seeking to quash further proceedings in S.T.C.No.156 of 2016, now pending on the file of the learned Judicial Magistrate No.I, Mayiladudurai. The said S.T.C.No.156 of 2016 had been taken cognizance by the learned Judicial Magistrate No.I, Mayiladudurai, based on a complaint under Sec. 200 Cr.P.C., by the respondent herein.

(2.) The petitioner and the respondent are both interested in developing sports in this State. The petitioner has an experience of being an employee of Sports Authority of India and the respondent is in the position of honourary Advisor to the A.V.C College, Mayiladudurai. They are both passionate about the game of Hockey. This is totally an unnecessary litigation between the two of them and without any hesitation, this Court should interfere with S.T.C.No.156 of 2016.

(3.) The facts are quite simple.