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The Ordinance to criminalize Triple Talaq has been approved by the Union Cabinet. This was moved after the Triple Talaq bill got blocked in the Rajya Sabha, however it was cleared in the Lok Sabha. The Ordinance provides for the grant of custody to the minor child of the wife and also maintenance as determined by the Magistrate.
The Law Minister, Ravi Shankar Prasad that such an offence will only be cognizable if the complaint is filed by the close blood relatives of the victim and it will be compoundable at the instance of wife as deemed fit by Magistrate. He further added that the offence is bailable and only Magistrate has the power to grant bail, after hearing the wife.
The Supreme Court declared the practice of Triple Talaq as unconstitutional.
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