MANGAT RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking issuance of directions to the official respondents to protect his life, liberty and property, as he apprehends threat to the same at the hands of private respondents No.4 to 6.

(2.) While respondent No.4, namely, Rekha Yadav is daughter-in-law of petitioner, respondents No.5 and 6 are parents of petitioner's daughter-in-law (Rekha Yadav).

(3.) Learned counsel for the petitioner submits that matrimonial relations between petitioner's son and his wife Rekha Yadav (respondent No.4) are strained to some extent. It has been submitted that petitioner's son is a Neuro Therapist and is residing out of Fazilka and comes there occasionally. Learned counsel further submits that since even wife of the petitioner has expired, he apprehends threat to his life, liberty as well as his property as his daughter-in-law is making attempts to forcibly grab his house.