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The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity.

Authored By: Riya Choudhary

Titel:- The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity.

Case Name:- Shayara bono v. Union of India  

Citation:- (2017) 9 SCC 1 

Court:- Supreme Court of India 

Bench:- 5-Judge Constitutional Bench 

Chief Justice J.S. Khehar, Justice Kurian Joseph, Justice R.F. Nariman, Justice U.U. Lalit,  and Justice S. Abdul Nazeer 

Decided on:- 22 August 2017 

Case laws 

  1. Articles 14 and 15 of the Constitution: 

The petitioner argued that the practice of triple talaq violates Articles 14 and 15 of the  Constitution, which guarantee equality before the law and prohibit discrimination based on  religion or gender. The right to instant divorce was available only to Muslim men, allowing  them to end a marriage arbitrarily, while women had no such right. This one-sided power was  seen as discriminatory and against the principle of equality. The Court held that any law or  custom violating fundamental rights under Part III must be struck down, following the  doctrines of eclipse and severability. 

  1. Article 25 of the Constitution: 

The respondents argued that triple talaq is protected under Article 25, which ensures the  freedom of religion. However, the Court clarified that this right is not absolute and is subject  to public order, morality, and health. It observed that talaq-e-biddat is not mentioned in the  Quran, nor was it practiced by the Prophet, and therefore cannot be considered an essential  religious practice. The Court also noted that many Islamic countries have already abolished  it, stating that a practice deemed sinful in religion cannot be upheld as valid in law. 

Brief Facts 

Shayara Bano, a Muslim woman, was married to Rizwan Ahmed for fifteen years. In 2016,  her husband divorced her through the practice of triple talaq (talaq-e-biddat) without  providing any reason. Following this, Shayara Bano filed a writ petition before the Supreme  Court of India, questioning the constitutional validity of triple talaq, polygamy, and nikah  halala, asserting that these practices violated the fundamental rights of Muslim women  guaranteed under Articles 14, 15, 21, and 25 of the Constitution. 

Several women’s rights groups, including BEBAK Collective and the Bhartiya Muslim  Mahila Andolan, supported her petition. On the other hand, the All India Muslim Personal  Law Board contended that Muslim personal law was uncodified, beyond judicial scrutiny,  and that matters of divorce fell within the protection of religious freedom under Article 25. 

The Supreme Court admitted the petition and constituted a five-judge constitutional bench in  2017. The hearings began on May 11, 2017, and the final verdict was delivered on August 22,  2017, marking a historic decision on the issue of triple talaq in India.

Arguments Raised by Petitioner 

Mr. Amit Chadha, representing the petitioner, argued that the practice of triple talaq was not  recognized under the Shariat Application Act, 1937, nor was it ever encouraged by the  Prophet. He explained that this form of talaq developed merely as a customary practice based  on misinterpretation and lacks any basis in the Quran. To support his argument, he referred to  several previous cases where the legitimacy of this practice was questioned, including  Shamim Ara v. State of Uttar Pradesh (2002), in which the Court laid down specific  guidelines for a valid divorce. Mr. Chadha urged the Supreme Court to declare triple talaq unconstitutional, stating that it violates Articles 14 and 15 of the Constitution. He also pointed  out that if triple talaq were prohibited, the Dissolution of Muslim Marriage Act, 1939 would  serve equally for all members of the Muslim community, regardless of gender. 

Arguments Raised by Respondent 

The respondents were represented by Mr. Kapil Sibal, who contended that the Shariat Act of  1937 does not actually codify Muslim personal law but only provides guidance in cases  where customs or usages conflict with Islamic principles. He further argued that, under  Muslim law, marriage is considered a private contract and therefore should not be interfered  with through legislation. Mr. Sibal highlighted that the definition of “law” under the  Constitution does not include personal laws. 

He also referred to Article 25 of the Constitution, explaining that it grants Parliament the  power to enact laws for social reforms related to secular aspects of religion. Hence, according  to him, the Court could examine the issue only if Parliament had passed a law on it.  Addressing the question of discrimination against women, he stated that women have the  right to safeguard themselves by registering their marriage, including clauses in the  Nikahnama to restrict talaq-e-biddat, or by ensuring a higher amount of Mehr (dower) as  protection. 

Issue 

  1. Whether the practice of talaq-e-biddat (instant triple talaq) forms an essential and  integral part of Muslim personal law, and if so, whether it is protected under Article 25  of the Indian Constitution. 

This issue raises the question of whether triple talaq can be considered a fundamental  religious practice that falls under the freedom of religion guaranteed to all citizens. It also  examines whether the practice is an inseparable part of Islam or merely a customary tradition  that evolved over time without any true Quranic foundation. 

  1. Whether the practice of triple talaq violates the fundamental rights guaranteed by the  Constitution, and therefore, should be declared unconstitutional. 

This issue focuses on whether talaq-e-biddat discriminates against Muslim women, denying  them equality and dignity as protected under Articles 14, 15, and 21 of the Constitution. It  questions if this form of divorce, which allows unilateral and instant separation by the  husband, is inconsistent with the principles of justice, gender equality, and the right to live  with self-respect.

Ratio 

Justice R.F. Nariman and U.U. Lalit declared triple talaq unconstitutional, holding that it is  manifestly arbitrary and violates Article 14 as it allows a husband to end a marriage  unilaterally without giving the wife any say. They further stated that essential religious  practices under Article 25 are only those that form the foundation of religion, and talaq-e biddat does not qualify as one. Both judges also pointed out that several Islamic countries  have already abolished this practice, proving it is not essential to the faith. 

Justice Kurian Joseph agreed with the majority, emphasizing that triple talaq has no sanction  in the Quran and is therefore invalid. He observed that what is considered wrong in religion  cannot be justified in law, drawing a parallel to practices like sati that were later abolished. 

On the other hand, Chief Justice J.S. Khehar dissented, holding that Muslim personal law is  not enacted by the State and therefore cannot be tested on the grounds of fundamental rights.  However, Justice Nariman countered this view by noting that since talaq is mentioned in the Shariat Act of 1937 and the Dissolution of Muslim Marriage Act, 1939, it falls within the  ambit of state law and can indeed be reviewed by the Court. 

Judgement  

The Supreme Court’s five-judge constitutional bench delivered its verdict in favor of Shayara  Bano and others, declaring the practice of triple talaq (talaq-e-biddat) unconstitutional by a  3:2 majority. The Court also urged the legislature to enact appropriate laws to prevent the  misuse of this practice and to ensure protection for Muslim women from such arbitrary  divorces. 

While pronouncing the judgment, the Court observed that although triple talaq is commonly  practiced under the Hanafi School of Islamic law, it is considered sinful and irregular even  within Islamic traditions. The bench also noted that several Muslim-majority countries across  the world have already abolished the practice, recognizing that it has no basis in the Quran  and was neither endorsed nor practiced by the Prophet. 

The Court ultimately held that talaq-e-biddat violates the fundamental rights guaranteed  under Part III of the Indian Constitution, particularly the rights to equality, non discrimination, and dignity.

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