Report No. 154
(2) Hon'ble Kailash Meghwal, Home Minister, Government of Rajasthan, Jaipur.
(1) The assault on a human being should be made as a cognizable offence. These offences happened to be of simple nature yet they cause endless pain to the aggrieved and if he is made to file a complaint in the Court, it means great expense and great delay.
(2) Mostly the provisions of section 34 and section 149 of I.P.C. are misused. In any one case all the members of the family are falsely implicated though they may be innocent. Therefore, effective steps should be taken to stop the misuse of these provisions.
(3) Today Judicial Administration has been reduced to mere paper justice and for making it true and substantial fundamental amendments should be made.
(4) There must be some alternative procedure to replace third degree methods during investigation.
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