All India Muslim Women Personal Law Board has already raised a demand for complete abolition of concept and practice of Triple Talaq.

A young Muslim Women, Ms. Afreen Rehman, 25, got a shock of her life through 'Speed Post'. She was given Divorce, or to be precise, 'Triple Talaq' by her Husband.

She has now moved the Supreme Court for challenging system of Islam's 'Triple Talaq'.

Among Muslims Talaq-e-bidat is a practice whereby a Husband can divorce his legally wedded wife by statement of 'Talaq' at any time between wife's period cycles. He is permitted in Sharia Law to get Divorce immediately by uttering the 'Talaq' thrice. This method is termed as Triple-Talaq. given unilaterally.

She got married in the Year 2014 with the aid of a matrimonial portal. Within couple of months her in-laws started harassing her mentally by demanding more dowry.

Later on things became bad and she was given beatings and was asked me to leave the House.

She was constrained to take shelter in her maternal home. Soon thereafter received the speed post announcing Triple Talaq divorce to her.

She has termed it to be totally wrong, unjust, unfair and unacceptable to her. She was as such constrained to file a petition before the Supreme Court for intervening in the matter.

It is pertintnt that Ms. Shaista Ambar, President of All India Muslim Women Personal Law Board has already raised a demand for complete abolition of concept and practice of Triple Talaq from Sharia Law.

In this regard Centre Govt. has already set up a very high-level committee to look into the status of women in India and to review their status including considering a complete ban on the evil age old malice of unilateral process of oral Triple Talaq apart from Polygamy.

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