The High Court of Gujarat has directed the Unique Identification Authority of India (UIDAI) to verify two Aadhaar cards of the same person & sought a report on which of the cards is genuine.
The HC has sought the report from UIDAI with regard to ascertaining the age of a woman, who alleged to be an adult, but according to her uncle, she was still a minor when she eloped with her boyfriend in 2019. Since the Vivekanandnagar Police Station has booked the person for the abduction of a minor, the court felt that the verification of the real birth date of the woman would put an end to the FIR itself.
This happened when the woman furnished an Aadhaar card alleging that she is an adult with the document reflecting her birth in 1999, but in the Aadhaar card furnished by her uncle, she was shown as born in 2002.
In this case, the woman’s uncle had filed a habeas corpus plea in Aug 2019 complaining that she was a minor & was abducted from his lawful custody by a man from Muzaffarnagar in Uttar Pradesh, in June 2019. The woman’s parents & siblings live in Bihar & she was living with her paternal uncle in Ahmedabad.
A year later, she was traced & brought to Ahmedabad & presented before the Court last week. She flatly refused to meet her uncle & complained that she had left home because her uncle desired to marry her & therefore she ran away with a man of her choice & got married. She insisted on joining her husband.
The woman has been sent to the Paldi Vikas Gruh because there was ambiguity about her birth date. The case is being probed by the Anti-Human Trafficking Cell, Ahmedabad (rural) because the allegations were that the minor girl was abducted & might have been forced into prostitution.
The cell has forwarded both the Aadhaar cards to UIDAI for verification, but the State Govt submitted before the HC that its direction would be required for the UIDAI to verify the cards & report to the Court.
The HC has posted further hearing on Sept 2.
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