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Report No. 243

Shri R.R. Garg, District Judge, Karna.-

No immediate arrest. First, matter to be sent to Conciliation Board or Counseling/mediation centres. It should remain non- bailable but compoundable. Need to spread awareness through print and electronic media. CWC to be headed by woman police officer of the rank of S.P.



Section 498-A of the Indian Penal Code Back




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