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Supreme Court Of India

Hon'ble Judge(s): G. B. Patnaik, S. Rajendra Babu, D. P. Mohapatra, Doraiswamy Raju, Shivaraj V. Patil , JJJ

Criminal P.C. (2 of 1974) , S.125— Constitution of India , Art.14, Art.15, Art.21— Muslim Women (Protection of Rights on Divorce) Act (25 of 1986) , S.3, S.4— Constitutional validity of - Right of Divorced muslim women to be paid maintenance under S. 3 of the Act - Muslim husband is liable to make reasonable and fair provision for future of divorced wife which includes maintenance - Liability to pay maintenance is not confined to iddat period - Divorced muslim woman unable to maintain herself after iddat period can proceed under S. 4 of Act against her relatives or wakf Board for maintenance - Such a Scheme provided under Act is also equally beneficial like one provided under S. 125 of Cr. P. C. i.e. to avoid vagrancy - Therefore Act depriving muslim woman from applicability of S. 125 Cr. P.C. not discriminatory unconstitutional. Abdul Rashid B. Sultana Begum 1992 Cri LJ 76 (Cal) Usman Khan v. Fathimunnisa Begum 1990 Cri LJ 1364 (A.P.) (FB) Overruled. A reading of the Muslim Women (Protection of Rights on Divorce) Act will indicate that it codifies and regulates the obligations due to a Muslim woman divorcee by putting them outside the scope of Section 125 Cr.P.C. as the 'divorced woman' has been defined as "Muslim woman who was married according to Muslim law and has been divorced by or has obtained divorce from her husband in accordance with....