- (1.) In response to notice issued, Mr. A.S. Virk puts in appearance for respondents No.1 to 3 and Mr. R.K. Gautam, Advocate, for respondents No.4 & 5. Mr. Gautam submits that petitioner No.1 is actually not Sunita Devi, but Ashu, daughter of respondents No.4 & 5 and that Sunita Devi was her sister, who actually died at the age of four in the year 1991. He further submits that as per the certificate (duplicate), issued by the Principal, Government Senior Secondary School, Manimajra Town, UT, Chandigarh, petitioner No.1 (who is actually stated to be Ashu by respondents No.4 & 5), took admission in the school on the 7th of April, 2009 in Class 6 and left in mid-session in Class 8. Her date of birth recorded in the school is the 22nd August, 1997, thus making her 17 years of age on the 22nd August, 2014.
(2.) Mr. Virk, on instructions from the Sub-Inspector present in Court to assist him, states that an FIR, bearing No.342 dated 22.08.2014, has been registered in Police Station Manimajra, Chandigarh, at the instance of the mother of Ashu, i.e. by respondent No.5. In the said FIR, allegations have been made against petitioner No.2, of having enticed away the daughter of the complainant.
(3.) Learned counsel for the petitioners submits that as per the "Aadhar" Card issued by the Unique Identification Authority of India, the petitioner is actually Sunita Devi and that her date of birth in the Aadhar Card is given as 22.08.1995, which would make her slightly over 19 years of age as of today.;