Report No. 152

Appendix II

Comments Received on the Working Paper

Introductory

As already stated, the Law Commission circulated a Working Paper on 'Custodial Crimes' for eliciting opinion from various quarters. In the working paper, the Law Commission formulated ten issues on various aspects of the problems relating to custodial crimes.

The Commission also invited further suggestions for amendment of the law or enactment of a new law or formulating a new scheme.

The Working Paper was sent to nine Academicians, fifty two Judges, fifty six Advocates, seventy four Police Officers of the rank of Director-General of Police/ Commissioner of Police of all States; Commandant General of Home-Guards of all States; Director-General Industrial Security Force; Director, Central Bureau of Investigation; Director, Intelligence Bureau; Director, Enforcement; Director-General, Indo-Tibetan Border Police; and Director General, Bureau of Police Research & Development, and 32 Home Secretaries of all States & Union Territories.

Out of these, responses were received from two academicians, five judges, seven advocates, twelve police officers and nine State Governments (including Union Territories).

The working paper was also sent to the human rights activities and voluntary agencies like People's Union for Democratic Rights, People's Union for Civil Liberties; but it is regretted that the Commission received no response from these agencies on the important subject of 'custodial crimes', which is vitally connected with the protection of human rights.