- (1.) Petitioner Ambience Lagoon Apartments Residents Welfare Association has preferred the instant 2nd petition, for issuance of appropriate directions to the State of Haryana and other respondents, to protect the lives and liberty of its residents, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that Raj Singh Gehlot (respondent No.4) and his other relatives have threatened the inhabitants of petitioner society and other eminent citizens with dire consequences. It was claimed that respondent No.4 has reduced the area of approved colony from 18.98 acres to 11.83 acres. Now he wants to further reduce the area by 3.9 acres more to make it a congested housing colony of 7.93 acres only, against the terms and conditions of licence granted and the deed of declaration filed by him. When he was confronted with the situation, then, he (respondent No.4) started resorting to abusive behaviour, threats to forcibly occupy the office of the society and for removal of its equipment & record with the connivance of local authorities. The petitioner-society had approached the Commissioner of Police for protection of its residents and made representation, but no action has yet been taken. According to the petitioner-society that respondent No.4 has committed many frauds in the manner depicted therein the petition.
(2.) Leveling a variety of allegations and narrating the sequence of events, in all, the petitioner-society claimed that the official respondents be directed to protect the lives and liberty of its members and other residents of apartment. In the background of these allegations, the petitioner-society sought protection to the lives and liberty of its members and inhabitants in the manner indicated here-in-above.
(3.) The respondents filed their respective replies, inter-alia stoutly denying all the allegations contained in the main petition and prayed for its dismissal.;