Report No. 243

Lawyers Collective (Ms. Indira Jaisingh, Sr. Advocate, New Delhi)

Police should take action as per the existing laws and the procedure specified under Cr. P.C. Let it remain non-bailable and non-compoundable. Need to strengthen coordination between LSA and Police Station. Transparency of action and accountability can act as safeguards. Under-staffed and untrained CAW Cell cannot be helpful for these cases. Police force needed to be infused with basic human values and made sensitive to the constitutional ethos.