Report No. 243

Dr. Neera Gupta:

Offences under Section 498-A to be made non- cognizable, bailable. Persons who misuse the provision shall be penalized on completion of trial by the very same court. Separate provisions should be introduced for this purpose. Heavy fine of L 10 lakhs should be there. Persons who use women-protection laws for settling personal scores should be punished. The Section must be made gender neutral. Police should keep away from counselling.