Report No. 243

Annexur.- III-C

[refer para 10.1 of the Report]

Replies of Government Officials to The Questionannaire on Section 498-A IPC

1. Secretary, Law Department, A&N Admn., Port Blair

No immediate arrest without relevant evidence and efforts of reconciliation. Make it Non-bailable and compoundable. Better coordination between legal services and police is required for amicable settlement. CWC should handle the matter since beginning till its logical conclusion.