Report No. 243
Dr. Virender Aggarwal, Director (Academics) Chandigar.-
Make it non- bailable. It should remain non-bailable and non-compoundable. On receiving FIR, Police should make preliminary inquiry through relatives, neigbours etc. to find out the genuineness of the case before taking any action. LSA can decide whether to deal with case as criminal matter or in the realm of matrimonial civil law. CWC should only help the regular investigation agencies.
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