Hadiya Case "Re-run": Supreme Court takes up plea of a Man, who converted to Hinduism from Islam to marry a Hindu Girl, to be re-united with Wife

August 20,2018:

Supreme Court has decided to examine the plea of a man, who converted to Hinduism from Islam to marry a Hindu Girl,to be re-united with his 23-year-old wife.

Thirty-three-year-old Ibrahim Siddhiqui aka Aryan Arya has challenged a Chhattisgarh HC's order to separate him from his wife, Anjali Jain, and send her back to either her parents or lodge her in a hostel. Ms. Jain is now in a hostel, according to Mr. Arya.

Apex Court Bench comprising of CJI Dipak Misra and Justice D.Y. Chandrachud decided to speak to Ms. Jain to know what she wants.

Since the couple hails from Dhamtari district in Chhattisgarh, SC Bench has directed the local Superintendent of Police to produce Ms. Jain before it on August 27.

Aryan Arya, converted to Hinduism two days before his wedding with Ms. Jain, stated that High Court was swayed by the emotional scenes inside the courtroom when Ms. Jain’s tearful mother slapped her and threatened to die by suicide.

Mr. Arya submitted that High Court's order was a violation of Supreme Court’s judgment in Hadiya case.

In Hadiya's case, had set aside a Kerala HC's decision to send a 24-year-old Hindu woman who converted to Islam to marry a Muslim man back to her parents.

Petitioner further stated that Ms. Jain married him of her own free will. She was not allowed to be with him despite expressing her “independent choice” to do so in open court on July 30, 2018.

Source PTI