(1.) THE petitioner has approached this Court seeking the following relief:
(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner is elected as General Secretary to Pathanamthitta District Private Bus Operators Association. The said Association had resolved to commence and operate a spare parts store which is entrusted with one Shaji. During the last general body meeting of the Association, allegations regarding misappropriation of funds by the person who was handling the affairs of the spare parts store were raised by other members of the association. The petitioner being the General Secretary of the Association was duty bound to take notice of the objections raised and assured the general body that appropriate action will be initiated. The 4th respondent, who is politically influential and was a close associate of the aforesaid Shaji, threatened the petitioner.