The issue of women’s rights and family law reform has been increasingly entangled within the polemics of politics and minority rights. It is true that the hardships and sufferings experienced by woman of all communities, minority as well as majority, cannot be overlooked with the help of persuasive or effective freedom of religion. The life of an average Hindu woman has always been difficult and pitiable due to existing social customs and practices of time. But today the laws are such that a woman can easily misuse it for her purpose and benefits. If we talk about Section 498A of Indian Penal Code it can be said that it is being used as dangerous weapon more than a protective shield. A woman can make a written false complaint of dowry harassment and cruelty to a nearby police station. The husband, his old parents and relatives are immediately arrested without sufficient investigation and put behind bars on non-bailable terms. Even if the complaint is false, one shall b ....