Allahabad High Court
Muskan Singh And Another vs State Of U.P. And 3 Others on 19 October, 2019
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 33182 of 2019 Petitioner :- Muskan Singh And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Riyajuddin Ansari Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Sri Keshari Nandan Singh, Advocate has appeared on behalf of the brother of the petitioner No.1 who has not been made party in the present writ petition. He produced the Regional Secondary Examination, 2019 mark-sheet issued by Bihar School Examination Board, Patna in which the date of birth of the petitioner No.1 is shown as 02.09.2002. He states that the petitioner No.1 is resident of village Mohan Pur, Devi Mandir, Punaichak, L.B.S. Nagar, Patna (Bihar) and her Adhar Card No. is 919476941900 in which also the date of birth of the petitioner No.1 is mentioned as 02.09.2002. He further states that an FIR being Case Crime No.257/2019 dated 02.06.2019, P.S. Rupaspur, District Patna under Section 363/366A/34 IPC is registered against the petitioner. Photostat copies of the Class-Xth Marksheet, aforesaid Adhar Card and the FIR as produced by the aforesaid learned counsel, are kept on record. The original Secondary School Examination Marksheet, 2019 has been returned.
Perusal of the present writ petition shows that another Adhar Card has been obtained in the name of petitioner No.1 at the residential address Raghvapur, Deoria in which the date of birth of petitioner No.1 is mentioned as 01.06.1998.
In view of the facts as aforenoted, the date of birth of the petitioner No.1 appears to be 02.09.2002 and thus, she is minor. FIR has also been registered against the petitioner No.2. But the petitioners have filed the present writ petition suppressing the facts of the case.
In view of the aforesaid, the writ petition is dismissed.
Order Date :- 19.10.2019 NLY