Report No. 132

Need for Amendment of the Provisions of Chapter IX of the Code of Criminal Procedure, 1973 in Order to Ameliorate the Hardship and Mitigate the Distress of Neglected Women, Children and Parents

Chapter I

Introductory

1.1. The profile.-

The focus of this report is on identification and solution of the problems faced in recovering an appropriate monthly allowance for maintenance by the wronged wife (from the husband), the neglected children (from their father), and the helpless parents (from their children) under section 1251 of the Code of Criminal Procedure, 1973.

1. Appendix III