Punjab and Haryana High Court: Arvind Singh Sangwan, J., dismissed a petition wherein the petitioner/Advocate filed a petition seeking legal action against Prince Harry Middleton and to direct the United Kingdom Police Cell to take action against him, as despite a promise to marry the petitioner, said promise has not been fulfilled.

Prayer for his arrest was also placed so that no further delay could occur in their marriage.

High Court expressed that the instant petition was nothing but just a day-dreamer’s fantasy about marrying Prince Harry.

The petition mentioned some emails between the petitioner and Prince Harry, in which the person, sending the email stated that he promised to marry soon.

When Court enquired whether the petitioner had ever travelled to the United Kingdom, the reply was negative and petitioner only stated that she had a conversation through social media, where she had even sent messages to Prince Charles that his son Prince Harry was engaged with her.

On perusal of the annexures wherein the attachments of so-called conversations were attached it was noted that the same were not even true copies as the said portion had been deleted/erased.

Further, the Bench expressed that:

It is well-known fact that fake IDs are created on various social media sites like Facebook, Twitter etc. and authenticity of such conversation cannot be relied upon by this Court. There is every possibility that so-called Prince Harry may be sitting in a Cyber Café of a village in Punjab, looking for greener pastures for himself.

Hence, Court found no ground to entertain the present petition and could only show sympathy for the reason that petitioner believed such fake conversation to be true.

In view of the above reasons, present petition was dismissed. [Palwinder Kaur v. Prince Harry Middleton, 2021 SCC OnLine P&H 756, decided on 08-04-2021]


Advocates before the Court:

Ms Palwinder Kaur, Advocate-petitioner in person

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