Report No. 243

17-A. Punishment for misus.- no specific provision necessary

The suggestion of some respondents (in some Articles also, such a suggestion was made) that there must be a specific provision to punish women who file complaints for extraneous reasons is rather misconceived. There is no reason why only for Section 498-A cases, such a special provision shall be made. In any case, the existing provisions, viz. S,182, 211 of IPC and S,250 of Cr.PC can take care of malicious accusations etc, apart from Section 358 Cr.PC.