September 26,2018:

On Thursday, Supreme Court is set to deliver judgement on the plea challenging constitutional validity of the penal law on Adultery.

Apex Court's Five-Judge Constitution Bench headed by CJI Dipak Misra had in August, reserved its order on the batch of pleas challenging constitutional validity of Section 497 (Adultery) of Indian Penal Code (IPC).

Centre defended validity of Section 497 of Indian Penal Code before Supreme Court, stating that Adultery was a crime because it damaged marriage and the family and therefore it was a public wrong.

Supreme Court questioned Government's stand defending Adultery Law, which punishes married men while absolving married women who are involved in a relationship outside their marriage.

CJI Dipak Misra asked Centre how penal provision preserved sanctity of the marriage when an extramarital affair would be non-punishable if woman's husband stood by her.

Source New Indian Express

Picture Source :