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A bench of Justice M.K.Garg and justice G.K.Vyas, recently hearing a matter on love jihad, raised an issue “whether without any procedure or rule, conversion of religion can be changed or not”. In the matter Chirag Singhvi vs. State of Rajasthan, a woman Payal singhvi alias Arifa had converted to Islam and had married one with Mr. Faiz Modi. The family didn’t approve the marriage and the brother of the girl Chirag singhvi alleged that the “conversion and marriage were forceful and also was without consent.
After taking into consideration all the evidences of the case, the court was examining whether the Nikah of Payal Singhvi was with consent or not. The court further asked as to what procedure should be adopted in such cases to revert back the conversion.
The court has directed station house officer, Mr Anchal singh to provide adequate security to families of both the parties. Also the Additional Advocate General has been directed to file a reply with in four days. The matter will come up for hearing again on 7th November.
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