Report No. 154

Atrocities on Women

22. Specific Provisions as to Arrest, Interrogation and Custody of Women and Children: Insertion of new Chapter 5A

Do you agree with the following recommendations of the Law Commission of India in its 135th Report on Women in Custody that a new Chapter 5A namely specific provisions as to arrest, interrogation and custody of women and children be inserted in the Code of Criminal Procedure to foreclose harassment of women in custody and to protect such women to the extent possible? (See Appendix I)