Report No. 237

Annexure 1- A

The analysis of 338 replies to the Questionnaire on section 498A IPC regarding compoundability is as under:

	Individuals	Organisations	Officials/Judicial Officers
Compoundable	52(7 women)	6(3 women orgn)	123 (9 women)
Non-compoundabale	21(4 women)	10 (6 women orgn)	6
Non-compoundable and bailable	11(1 woman)	6(2 women orgn)	0

Note:

1. Individuals/organizations/officials talking of repeal and at the same time non-compoundability are 86 in number, implying thereby that instead of making it compoundable, it should be repealed altogether. Otherwise, the two ideas are not in harmony with each other.

2. Regarding compoundability, individuals/organizations/officials who have not given any comments on this aspect are 33(4 women) in number

3. Only Repeal-1