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Advocate along with Two others has filed Petition against the Triple Talaq Ordinance


Triple Talaq Law
24 Sep 2018
Categories: Latest News Marriage and Divorce News

September 24,2018:

Former Municipal Councillor, a city-based NGO and an Advocate have jointly approached Bombay HC challenging provisions of an ordinance that makes the practice of instant triple talaq a punishable offence.

President Ram Nath Kovind had on last Wednesday signed the ordinance.

According to the Ordinance which giving instant triple talaq has been made illegal and void, and will attract a jail term of three years for husband.

Seeking to allay fears that law could be misused, Government has included some safeguards in it, such as providing for bail to Accused husband.

Petition moved last Friday by Former Municipal Councillor and Social Worker Masood Ansari, NGO 'Rising Voice Foundation' and Advocate Devendra Mishra, claims that the provisions of ordinance are "illegal, null, void, unreasonable and arbitrary".

Petition has sought an interim stay on those sections of ordinance which criminalises the act of pronouncing talaq by a Muslim husband.

It is likely to come up for hearing before a Division Bench on September 28

Source PTI



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