Report No. 242
Prevention of Interference with the Freedom of Matrimonial Alliances (in the name of Honour and Tradition): A Suggested Legal Framework
| Contents | |
| Introduction | |
| 1. | Introduction |
| 2. | The dimensions of problem and the need for a separate law (1) |
| The dimensions of problem and the need for a separate law (2) | |
| 3. | Salient features of the proposed Bill |
| 4. | Autonomy of choices and libert.- a value to be protected |
| 5. | Whether 'honour killing' to be included in Section 300 IPC |
| 6. | Burden of proof |
| 7. | Honour Crimes Bill: Responses and suggestions |
| 8. | Counselling and awareness |
| 9. | Registration of marriage |
| 10. | A recent Supreme Court Judgment, Re: Death sentence |
| 11. | Summary of Recommendations |
| Annexur I | |
| The Prohibition Of Interference With The Freedom Of Matrimonial Alliances Bill, 20 | |
| Statement of Objects and Reasons | |
| Unlawful interference of Caste Panchayats etc | |
| Draft Legislation (enclosed) | |
| Annexure to Consultation Paper | |
| Prohibition of Interference with Matrimonial Alliances in The Name of Honour and Tradition Bill | |
| Statement of Objects and Reasons | |
