- (1.) Application is allowed as prayed for.
(2.) The present petition has been filed under Section 482 of the Code of Criminal Procedure by the petitioners for issuance of directions to the official respondents No.1 to 3 for protection of their lives and liberty at the hands of respondent No.4, who is the son of petitioner No.2.
(3.) Learned counsel for the petitioners submits that petitioner No.1 is more than 43 years of age and her husband died and she has solemnized marriage on 24.01.2011 with petitioner No.2 who is 78 years of age, and is also widower. Respondent No.4 who is son of petitioner No.2 is not happy with the marriage and is giving threats to the petitioners to eliminate due to greed of the property.;