Report No. 243
Additional Chief Judl. Magistrate (E.O.), Ernakula.-
Simultaneous with the registration of a case under Section 498-A, the Police should intimate the matter to the Protection Officer and cause an application to be filed before the Judl. Magistrate under the Domestic Violence Act so that the possibility of conciliation could be explored under judicial supervision. Arrest should be resorted to only after getting permission from the Magistrate. Do not make the offence bailable but make it compoundable. There should be regular meetings between LSA at the District level and SHO of Police Stations to take stock of the cases under 498-A.
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