January 11, 2019:
On Thursday, with the legislation to make triple talaq or instant divorce punishable stalled in Rajya Sabha, the Cabinet approved the re-promulgation of the ordinance.
The earlier ordinance was to expire on Jan 22.
While the reworked bill criminalizing triple talaq, which has provisions such as complaints being filed only by the affected wife or a provision for bail at the stage of the magistrate hearing the case, was approved by LS, a clear lack of numbers prevented the Govt. moving it in Rajya Sabha. The first ordinance was issued in Sept last year.
The opposition had demanded that the bill be examined by a select committee, a proposal the Govt. did not accept.
Source Link
Picture Source :
