Report No. 243

I. G. of Polic.- Union Territory, Chandigar.-

Before registering the FIR, police should adopt a conciliation process with the help of competent counselors and should act as an observer in order to avoid unwarranted arrest. A time limit of 45 days is already being followed in this process. Offence to remain non-bailable but compoundable with the permission of Court. CWC should be established in every District with experienced and well trained women police officials.