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"It's entirely possible that the so-called Prince Harry is sitting in a Cyber Cafe in a Punjab village searching for greener pastures," the Court said after a woman said she spoke with the Prince through social media.
A woman who went to the Punjab and Haryana High Court saying she had a social media chat with Prince Harry of the United Kingdom, who vowed to marry her before breaking his vow, was disappointed when the court dismissed her assertion, calling it "day dreamer's illusion."
According to the petitioner, she has provided some emails between the petitioner and Prince Harry in which the individual sending the email states
Justice Arvind Singh Sangwan, a single judge, also claimed that it was possible that the woman had conversations with false ids produced on social media platforms such as Facebook and Twitter, and that such conversations could not be counted upon by the Court.
The petition was also "very badly drafted" grammatically and "lacked knowledge of pleadings," according to Justice Sangwan. However, it mentioned a series of emails between the petitioner and Prince Harry, in which the sender promised to marry soon.
"There's a good chance the so-called Prince Harry is sitting in a Cyber Cafe in a Punjab village searching for greener pastures," the Court said.
The complainant, who was represented by an advocate, asked for legal action against Prince Harry and for the United Kingdom Police Cell to take action against him because, after promising to marry the petitioner, he failed to do so.
Until dismissing the case, Justice Sangwan stated that the court did not see sufficient grounds to entertain the petition and that the court could only express concern for the plaintiff because she found such a false conversation to be genuine.
It was also requested that search warrants be released against him so that their marriage would not be further delayed.
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