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The High Court of Punjab & Haryana recently rejected a plea on the protection of a runaway couple after finding that they have manipulated the Government regulated ID card, Aadhaar details in particular the DOB, date of birth.
The said husband and wife who are from Faridabad informed the Court that they had been in a relationship and married each other on the approval and wishing to live together.
However, it was alleged that their relationship was not liked by the girl's family and they were against their marriage and relationship and further had even lodged a false FIR against the boy, u/s 346 of IPC for the subject matter of living together.
Before, It was provided that both the husband and wife, couple had attained the age of majority and has submitted the Government regulated ID card, Aadhaar card as proof of their DOB, date of birth also providing copies of their Aadhaar documents to the court.
A Single Division Bench of Justice Avneesh Jhingan however restricted to give protection to the fled away couple, after noticing that the DOB, date of birth of the girl ( wife) was somehow manipulated in the documents for the purpose of proving their status as they attained the age of majority.
The couple claimed to have married on the month of January 29th of 2021. As per the proof, Aadhar card details placed on record, the girl had attained the age of majority before a week of the date of marriage, that is on 23rd of January, 2021.
The photocopy of the girl's Government-regulated ID card, Aadhar Card indicated her DOB, date of birth as January 23, 2003. However, the Judge somehow noted that the date of birth has been miswritten and had denied them protection by dismissing the plea.
Taking strong exception to perform such manipulative conduct, the Judge noticed and ordered for the dismissal of the petition with the cost of Rs.25,000 to be paid for the manipulation upheld and the contempt of court.
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