Report No. 177

1.13.2 Haryana

In this State, Panchkula district was selected for study and data has been furnished in respect of that district alone for the year 1998. According to the data furnished, the total number of arrests during that year was 2,048. Out of this total number, 248 persons were arrested in connection with crimes against persons, 232 for crimes against property, 160 for crimes against women, 218 in connection with accident cases, 89 for economic offences like cheating and fraud, 223 in connection with other offences under IPC, 672 under the State Excise Act, 119 for electricity theft and four persons under the Arms Act.

The letter dated 3.4.2000 furnishes slightly different figures but that does not appear to be very material. The number of arrests in bailable cases, according to this letter, is as high as 94%. It is evident that a substantial number of persons were arrested for excise offences. The particulars of preventive arrests, if any, are not furnished nor the percentage of arrests in bailable cases.