- (1.) The petitioners, mother and son, pray for protection of their life and liberty.
(2.) It is the admitted case of the petitioners that a civil litigation with the private respondents is pending adjudication at the appellate stage. The petitioners want to take possession of the land and the house in the village. As per the allegations, the petitioners are being threatened by the private respondents and they are not being allowed to take possession of the property.
(3.) On behalf of the respondent-State, it has been brought out, on the basis of inquiry report (Annexure R-3), that Ravinder Singh, son of petitioner No.1, died on account of administration of poisonous substance. Petitioner No.1-mother was charged with the offence of murder of her son-Ravinder Singh, along with her lover Dharam Singh and 4/5 other persons. FIR No.183 dated 28.8.2002 under Sections 302, 34, Indian Penal Code, Police Station, Ajnala, District Amritsar, had been lodged. Be that as it may, petitioner No.1 has been acquitted of the charges.;