RAJ RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for protection of life, liberty and property of the petitioner, at the hands of private respondent No.4 and his companions.

(2.) The facts as detailed in the petition are that petitioner No.1 is the widow of son of respondent No.4 and petitioner No.2 is his grandson. It is pleaded by them that they are the owners in possession of house No.33, J.P.Nagar, Patiala Gate, Sangrur. This house was owned by the deceased- husband of petitioner No.1. But after the death of the husband of petitioner No.1 the said house had come in the ownership of the present petitioners.

(3.) However, since the father-in-law of petitioner No.1 i.e. respondent No.4 has started living with some other lady, therefore, he intends to dispose of this property by dispossessing the petitioners of the same. In the process, respondent No.4 has gone to the extent of threatening the life and liberty of the petitioners. They had approached the police with their complaint and with a prayer that their life and liberty be protected.