2012 CRI. L. J. (NOC) 262 (KAR.) ::2012 (1) AIR Kar R 522 ::(2012) 2 Kant LJ 425 ::(2012) 4 Crimes 121 ::(2012) 2 DMC 780

Karnataka High Court

Hon'ble Judge(s): Jawad Rahim , J

(A) Criminal P. C. (2 of 1974) S. 125 — Muslim Women (Protection of Rights on Divorce) Act (25 of 1986), Ss 3, 4 — Maintenance — Claim for — Petition by divorced Muslim women — Divorced Muslim women is entitled for maintenance not only for period of iddat but also post iddat period till she gets re-married — Order of Court restricting grant of maintenance to divorcee only for period of Iddat, improper (Para 28)

(B) Criminal P. C. (2 of 1974) S. 125 — Muslim Women (Protection of Rights on Divorce) Act (25 of 1986), Ss 3, 4 — Maintenance — Claim for — Divorced Muslim women can maintain petition u/S 125 after divorce from her husband — Can also proceed to seek relief under provisions of Muslim Women (Protection of Rights on Divorce) Act, 1986 (Para 27)