| Contents |
|
Introduction |
| 1. |
Introduction |
| 2. |
Judicial decisions (1) |
|
Judicial decisions (2) |
| 3. |
Some data regarding Prosecutions u/s 498-A |
| 4. |
Arguments: Pro & Contra |
|
The arguments, on the other hand, in support of maintaining the status quo are briefly |
| 5. |
Thus, the triple problems that have cropped up in the course of implementation of the provision are |
| 6. |
View of National Commission for Women |
| 7. |
The Approach and views of the Commission broadly |
| 8. |
Compounding the Offence |
|
The relevant part of Commission's report is furnished in Annexure-II |
| 9. |
Domestic Violence Act |
| 10. |
Response.- an overview |
| 11. |
Diagnosis of the problem and reasonable solution |
| 12. |
Power of Arres.- a balanced approach |
| 13. |
Analysis of the provisions relating to arrest and the duty of police (1) |
|
Analysis of the provisions relating to arrest and the duty of police (2) |
| 14. |
Certain guidelines / prescriptions to mitigate misuse |
| 15. |
Home Ministry's advisory and further action to be taken |
| 16. |
Amendment of Section 41 Cr.PC by the addition of sub-section (3) |
| 17. |
Section 358 of Cr.P.- raising the compensation limit |
|
Punishment for misus.- no specific provision necessary |
| 18. |
State's obligation to take care of estranged women in distress |
| 19. |
Summary of Recommendations |
| Annexur I |
Law Commission of India |
|
Consultation Paper-cum-Questionnaire regarding Section 498-A of Indian Penal Code |
|
The arguments, on the other hand, in support of maintaining the status quo are briefly |
|
Questionnaire |
| Annexur II |
Extracts from the 237th Report of the Law Commission of India on 'Compounding of (IPC) Offences' |
|
Compoundability of Certain Offences |
|
Compoundability of Certain Offences (2) |
| Annexur III |
List of persons, organizations and officials who responded to the questionnaire |
| A. |
A List Of Individual.-Responded To The Questionannaire On Section 498-A Ipc |
| B. |
List Of Organizations / Institution.-Responded To The Questionannaire On Section 498-A Ipc |
| C. |
List of Government Official.- Responded To The Questionannaire on Section 498-A Ipc |
| D. |
List of Judicial Officials/ other Official.-Responded to The Questionannaire on Section 498-A IPC (1) |
|
List of Judicial Officials/ other Official.-Responded to The Questionannaire on Section 498-A IPC (2) |
| Annexur III-A |
Broad Analysis of 474 replies to questionnaire on Section 498-A IPC regarding bailability |
|
Broad Analysis of 474 replies to questionnaire on Section 498-A IPC regarding bailability |
| Annexur III-B |
Some of the responses receive.-Gist |
|
Some of the responses receive.-Gist |
|
Members of National Commission for Minorities |
|
Shri Daruwala |
|
Dr. Ranbir Singh, Vice-Chancellor |
|
Dr. Bimal Patel, Director, GNLU, Gandhinagar, Gujarat |
|
Judicial Officers Training Institute, (JOTRI), Jabalpu |
|
Director, H.P. Judicial Academy, Shimla |
|
Dr. Neera Bharihoke, ADJ, Delh |
|
Dr. Neera Gupta |
|
Ministry of Women and Child Development, Government of India |
|
Lawyers Collective |
|
Ms. Nagaratna A., Asstt. Professor of Law, NLSIU, Bangalore |
|
AIDWA (Ms. Keerti Singh, Delhi) |
|
KFWL (President, Ms. K. Devi, Advocate), Koch |
|
Rakshak Foundation (Shri Sachin Bansal, Santa Clara, USA |
|
Shri Priyank Parekh, Manchester, US |
|
Dr. Virender Aggarwal, Director (Academics) Chandigar |
|
Shri Sivaiah Naidu, Registrar General, High Court of A.P |
|
Shri Abhay Kumar, Registrar, High Court of M.P., Jabalpu |
|
Additional Chief Judl. Magistrate (E.O.), Ernakula |
|
Shri Thomas Pallickparampil, District Judge, Keral |
|
Shri Narender Kumar, District Judge (Family Courts)-Bhiwan |
|
Shri R.R. Garg, District Judge, Karna |
|
Ms. Renhcamo P. Kikon, DIG of Police, Nagaland, Kohima |
|
I. G. of Polic.- Union Territory, Chandigar |
|
Shri Mangesh Kashyap, DCP (HQ), Delhi |
|
Shri D.V.K. Rao, Under Secretary, Ministry of Women & Child Development, Delhi |
|
Shri T. Pachuau, IG of Police, Manipu |
| Annexur III-C |
Replies of Government Officials to The Questionannaire on Section 498-A IPC |
| 1 |
Secretary, Law Department, A&N Admn., Port Blair |
| 2,3. |
Pr. Secretary(Law), Govt. of Himachal Pradesh |
| 4. |
Govt. of West Bengal (Law Department) |
| 5. |
Home Secretary, Chandigarh Administration |
| 6. |
Law Department, Tripura |
| 7. |
Law Department, Govt. of Goa |
| 8. |
Department of Home and Inter State Border Affairs, Government of Arunachal Pradesh, Itanagar |
| 9. |
Government of Madhya Pradesh |
| 10,11. |
Dy. Legal Remembrancer, Government of Nagaland |
