Report No. 243

8. Department of Home and Inter State Border Affairs, Government of Arunachal Pradesh, Itanagar.

Before a regular case is registered, preliminary enquiry should be mandatory during which both sides should be heard and efforts be made for mediation and reconciliation. It should not be made bailable. Reconciliation through counseling should be the first step prior to registration of the case and a limit time of 90 days for the counseling process is recommended. Keep it non-bailable and non-compoundable. Investigation by CWC to the exclusion of the jurisdiction of the police station is not advisable.