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The Triple Talaq Bill [ Muslim Women(Protection of Rights on Marriage) Bill]was introduced by BJP led government in 2017. The bill was passed in the Lok Sabha in December, last year but was not passed in the Rajya Sabha. It was also not cleared in the Budget session, hence the Bill had lapsed in view of the imminent dissolution of the 16th Lok Sabha.
Earlier, the Bill pronounced triple talaq as a conginzable & non bailable offence. In September 2018, the Government introduced an ordinance changing the offence to a non-non-cognizable & bailable offence. Cognizance can be taken only when the complaint is lodged by the wife(victim) or her blood relatives. Bail can be granted by the Magistrate, but only after hearing the wife.
After the lapse of the Triple Talaq Bill, the Union Cabinet has approved the proposal to promulgate an ordinance for the same. The ordinance is to be titled The Muslim Women (Protection of Rights on Marriage) Second Ordiance 2019. It embarks to protect the rights if married Muslim women & prevent the divorce practice of ‘talaq-e-biddat’ by their husbands. The ordinance will also provide the victime(wife), custody of their minor children, subsistence allowance etc.
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