Allow Cookies!
By using our website, you agree to the use of cookies
Union Cabinet consented the inclusion of a provision that allows the grant of bail to men accused of giving instant triple talaq to their partners. This offence is a non- bailable offence but this new provision will allow the grant of bail to the accused by a magistrate.
As the nation knows the objective of triple talaq bill was to set-aside the centuries old custom of instant divorce by Muslim Men. This law will only be applicable in the case of instant triple talaq or ‘talaq-e-biddat’. This proposed law will provide a mechanism through which a victim can approach a magistrate seeking ‘subsistence allowance’ for herself and the minor children too. Women can also ask the custody of her minor children from the magistrate who will decide the issue.
In a press conference, Law minister Ravi Shankar Prasad said that, “The Cabinet has approved the amendments in the law relating to triple talaq. We have proposed three changes. If a husband gives instant triple talaq to his wife, an FIR against him will only become cognizable when it is filed by the victim or anyone having blood relation or relation by marriage.”
Further he said that, “The law has been made compoundable, that is, if the wife and the husband agree to settle their differences, then the magistrate can compound the offence on appropriate terms and conditions. The magistrate can grant the bail to the accused after hearing the wife.”
86540
103860
630
114
59824