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Report No. 135 2.14. Detention in women's institutions: section 417A, Cr. P.C., 1973 (proposed).- In regard to the detention of a woman after arrest, a matter which requires consideration is the place where she is to be detained. This question was also examined by the Law Commission in its Report1 on Rape and Allied Offences. The recommendation was that if there are no suitable arrangements in the locality for such detention, the women should be sent to an institution established and maintained under the Women's and Children's Institutions (Licensing) Act, 1956. We recommend that such an amendment may be made in the Code in an appropriate manner subject to adding a rider to the effect that this should be done wherever practicable, for such institutions may not exist in some areas. 1. Law Commission of India, 84th Report (Rape and allied offences: some questions of substantive law, procedure and evidence), paras. 3.9 and 3.10 (April, 1980).    |
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