August 9, 2018:
On Thursday, Union Cabinet approved an Amendment in yet-to-be-passed Instant Triple Talaq Bill, making it permissible for a Magistrate to give Bail for the offence.
In December, Lok Sabha passed a Bill that makes instant triple talaq a criminal offence.
Bill was passed after the House rejected a string of amendments moved by various opposition members.
Despite Reservations by opposition parties, Bill was cleared on the same day that it was introduced - something that was possible because the BJP government has a brute majority in the Lower House.
Draft bill, is officially called Muslim Women (Protection of Rights on Marriage) Bill 2017, states that,"any pronouncement of talaq by a person upon his wife, by words, either spoken or written or in electronic form or in any other manner whatsoever, shall be void and illegal."
Draft Bill has a provision of imprisonment for a term, which may extend to three years, and a fine, for violators.
Source TOI
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