- (1.) Petitioners, Dev Raj and Jaspal Singh have brought this petition under the provisions of section 482 Cr.P.C. seeking directions to respondents No. 1 to 4 to protect the life and liberty of the petitioners who apprehend imminent threat to their lives and properties at the hands of respondents No. 6 to 13.
(2.) Narrating the facts leading to the filing of this petition, learned counsel for the petitioners has submitted that the petitioners are residents of village Mundakhera, Tehsil Thanesar, District Kurukshetra.
(3.) According to him, the dispute relates to a piece of land situated at village Rampura Gujran, Police Station Moonak, District Sangrur. Earlier the land of Mrs. Barma Devi widow of Harbhaj Singh, and Sukhdev Singh etc. had been joint. The said land was partitioned by the court of Assistant Collector Ist Grade, Moonak. Warrant of possession was issued thereafter by Assistant Collector Ist Grade, Moonak and Barma Devi and others were put in possession of the partitioned land with police assistance. For police assistance, the District Magistrate, Sangrur had written to Senior Superintendent of Police, Sangrur vide letter dated 12.8.2011 for providing police assistance because quarrel between the parties at the time of execution of warrant of possession was anticipated.;