Report No. 243
Shri Sivaiah Naidu, Registrar General, High Court of A.P.-
Efforts for conciliation should be made on receipt of complaint. Immediate arrest should not be resorted to unless there is immediate danger to the victim or the husband is about to leave the jurisdiction of Indian Courts. Make the offence bailable and compoundable. Conciliation between the parties before effecting arrest is desirable and such conciliation can take place through the institution of LSA.
The panel of mediators may consist of family welfare experts and trained counselors. LSAs in Taluka and District levels should play a more active role. There should be CAW Cell at District Headquarters and it shall be headed by Dy.SP rank officer. The woman police deployed in this cell should have ample experience in life and proper awareness of laws related to woman.
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