G GUNASEKHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS have approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioners is as follows: The Ist petitioner is a resident of Tamilnadu and the proprietor of an inter-state private bus service. The 2nd petitioner is supervising the service in Kerala. The allegation is about respondents 6 to 16. They are stated to be gangsters and criminals. It is alleged that for the last one year respondents 6 to 16 and their men have attacked the petitioners and their staff in the above buses. It is stated that about 30 criminal cases are pending against them in the police station and forest office. Petitioner has produced Exts.P1 and P2 FIR in two crimes. There is allegation that respondents 6 to 16 and their men stopped the private bus and attacked the conductor on 4.4.2010. Eliciting no response, petitioners are before us.