March 9,2018:

Kolkata Police has charged India pacer Mohammed Shami and his brother with Indian Penal Code sections related to Rape, Domestic Violence and causing hurt with poison following a complaint by Hasin Jahan, the cricketer’s wife.

Sections invoked against Shami, includes Sections 307 (attempt to murder), 498A (domestic violence), 506 (criminal intimidation), 328 (causing hurt by means of poison), 34 (acts by several persons in furtherance of common intention) and Shami's elder brother has been charged under Section 376 (rape).

Jahan stated that,“My husband’s elder brother, Hasib Ahmad, raped me when I went to my in-law’s place in Uttar Pradesh last year”.

Some sections are non-bailable and carry prison terms of 10 years or more.

Shami and Jahan got married on April 7, 2014, about two years after they met at a party of the Kolkata Knight Riders in 2012. They have a two-and-a-half-year old daughter.

Though Shami hails from Uttar Pradesh, he represents Bengal in domestic cricket. He lives with his wife and daughter near upscale South City Mall in south Kolkata.

The cricketer’s contract with the Board of Control for Cricket in India was put on hold after Jahan’s allegations against Shami surfaced on Tuesday.

Shami in a tweet said that,“What is being said about my personal life is completely false. It’s definitely part of a big conspiracy against me. This is just an attempt to defame me”.

Related News @LatestLaws.com:

7.03.2018: Pacer Mohd. Shami’s wife files complaint against him for having Multiple Extra-marital affairs & for Physically Assaulting her

 

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