August 28,2018:

On Monday, Supreme Court allowed a 23-year-old Hindu woman who had married a 33-year-old Muslim man after he converted to Hinduism to live with her parents.Apex Court headed by CJI Dipak Misra was hearing a plea by Ibrahim Siddhiqui who alleged that his wife Anjali Jain’s family had deprived her from meeting him.

Petitioner submitted that he converted from Islam to Hinduism in February.

He took the name Aryan Arya to marry Jain, a resident of Dhamtari in Chhattisgarh.

On Monday, Anjali Jain was produced in Supreme Court.

She submitted before Bench also comprising of Justice AM Khanwilkar and Justice DY Chandrachud that she had married Arya, but now wanted to live with her parents.

She further added that she had made this decision of her own free will, and had not been coerced into it.

Bench stated that,“She has categorically stated that she does not want to go with her husband and wants to go back to her parents,”.

Taking into consideration her submissions, SC Bench concluded that,“In view of the aforesaid, we permit her to go back to the parents.”

Supreme Court Bench stated that it would refrain from commenting on the legality and validity of the marriage, which will be determined by “competent courts”.

Source PTI

Picture Source :