Report No. 243

Shri Daruwala:

A detailed inquiry before arrest is necessary. However, the physical security of the women must be ensured. Arrest should be made normally with warrants. Police must record reasons for arrest without warrant. The offence could be made bailable though the bail has to be granted sparingly. There should be Police and anti-dowry cell in every district manned by trained woman police. The two processes, conciliation and investigation can proceed side by side. Offence could be made compoundable. Women do not have easy access to LSAs at grass root level. Measures to spread awareness should be taken though media and even it can be made part of school curricula.