Report No. 156
Issue No. 15
All the Judges and Addl. Registrar who responded to the issue have replied in the affirmative.
One State Government agreed to the proposal but another State Government replied in the negative.
One Advocate agreed to the suggestion.
Most of the police officers who responded the main issues of the Penal Code have replied in the negative, they are of the view that section 387 read with section 44 of Indian Penal Code is sufficient for punishing a person for blackmailing.
The State Law Commission has endorsed the proposal. It has also suggested that raggings in educational institutions should be made non-bailable offence under Indian Penal Code.
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