Penal Code, 1860: s. 498A - Abuse of- Remedy - Held: Object of s.498A was to punish the cruelty at the handy of husband and his relatives - Large number of cases are .filed under !his section - Bui most of such complaints are filed in the heat of the moment over trivial issues - Many of such complaints are not bona fide - Uncalled far arrest pursuant thereto may ruin the chances .of settlement - The matter c has been considered by Law Commission, Malimath Committee, The D Committee of Petitions in Rajya Sabha and the Home Ministry - The abuse of the provision was noticed by Supreme Court in many judgements - Many High Courts issued directions to check such abuse - Uncalled for implication of husband and his relatives and their arrest and continuation of proceedings in spite of settlement between parties, require premedical steps ~ To remedy the situation, Investigating Officers and trial courts should be sensitised, civil . society should also be involved in the aido.f administration of justice and in case of genuine settlement, closure of the proceedings should be facilitated - Directions issued in this respect - Direction lo National Legal Services Authority to give a report, after seeing the working .of arrangement as per the above directions.