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SC: Triple Talaq Law Does Not Take Away Right to Seek Anticipatory Bail - (18 Dec 2020)

CRIMINAL

Supreme Court has ruled that the Muslim Women (Protection of Rights on Marriage) Act, 2019 declaring triple talaq mode of divorce among Muslims illegal, did not take away a person’s right to seek anticipatory bail from a competent Court.

Tags : SUPREME COURT   RIGHT TO SEEK ANTICIPATORY BAIL  

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