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Report No. 135 7.4. Objectives to be kept in mind.- The sheer magnitude of the task would be forbidding. In our view the more practical course would be to bear in mind the above objectives, whenever a particular enactment is taken up for review, and to suggest necessary reforms, consistent with the protection of society and the interest of justice. We would also like to mention that the changes recommended by us in this report in regard to arrest, bail and probation should, to some extent1, operas as a preventive, i.e., they would keep women out of the custodial apparatus. Those changes, while not achieving de-criminalisation in a direct manner, will have the effect, at least of reducing the number of women in custody. 1. Chapter II and V, supra.    |
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