| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 4 |
| Chapter Title | Sub-Chapter | Legislated by |
| General Exceptions | - | Parliament of India |
The right of private defence of the body commences as soon as a reasonable apprehension of danger to the body arises from an attempt or threat to commit the offence though the offence may not have been committed; and it continues as long as such apprehension of danger to the body continues.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| - | - | - |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| - | - | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
