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Delhi HC Refuses to Stay FIRs Registered Under Triple Talaq Law - (16 Oct 2020)

CRIMINAL

Delhi High Court has noted that as per its prima facie view, merely because triple talaq has been declared to be void and illegal, it does not mean that the legislature could not have made the continuation of such practice, an offence.

Tags : DELHI HIGH COURT   FIRS REGISTERED UNDER TRIPLE TALAQ LAW  

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