Pydhonie Police have booked a Pune man for allegedly giving triple talaq to his wife over a phone call. The family members of the man have also been booked for dowry harassment & subjecting the woman to cruelty.
The Police said that the complainant Aaysha Latif Chhatriwala, 22, in her complaint has stated that she was married to Pune resident Mohsin Chhagla on May 27, 2016, in Pydhonie. Mohsin had a small footwear business earlier but now works as a delivery man with a pharmaceutical company.
The complainant has claimed that before marriage, the Chhagla family had demanded ₹5 lakh as dowry from her parents, but after talks, they agreed to ₹3 lakh, which was subsequently paid to them through cash & cheque.
However, a week after the wedding, her mother-in-law Sultana Chhagla & sister-in-law Zarin started taunting for giving a smaller dowry. In her complaint, Chhatriwala claimed her in-laws made her work as a maid.
Due to the stress, Chhatriwala, who underwent open-heart surgery as a child, in 2017 began suffering from health issues & was asked to take treatment. She also said that her husband assaulted her while she was pregnant in Dec 2016.
In May 2020, Chhatriwala had come to her parent’s home in Mumbai for some medical treatment. Her husband would often call her & tell her to bring the pending ₹2 lakh dowry from her parents or else he would divorce her.
On June 12, when the complainant phoned to tell him that she wanted them to live separate from his parents he pronounced talaq four times.
Chhagla’s relatives tried to settle the dispute, but she refused their offer of Nikah Halala (a practice in which a woman after being divorced by talaq, marries another man, consummates the marriage, & gets divorced again to be able to remarry her former husband).
However, Chhagla has denied all the allegations, terming them false & baseless.
He said that “I admit that I said Talaq over the phone, but I was angry at the time & did it by mistake. Such talaq is not valid. I regret it & I still believe that I have not divorced her. There is no question of asking her for Halala. My wife & her parents want to take advantage of my mistake as she wishes to separate from me".
On Friday, on Chhatriwala’s complaint, Police booked her husband & his family members under relevant sections of the Dowry Prohibition Act, 1961, Muslim Women (Protection of Rights on Marriage) Act, 2019, & Indian Penal Code (IPC).
Chhatriwala didn't respond to the news agency's calls.
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