LAWS(KER)-2003-8-6

K N NEELAMANDAN NAMBOODIRI Vs. STATE OF KERALA

Decided On August 22, 2003
K.N.NEELAMANDAN NAMBOODIRI Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) These three Original Petitions raise an interesting common question. Therefore they are being disposed of through this common judgment.

(2.) Are the Police Officials justified in initiating prosecution against stage carriage operators for using air horn? This is the issue involved in these cases.

(3.) Petitioners are stage carriage operators , their Association and some of the drivers working in stage carriages.