| 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 | 10 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Contempts Of The lawful Authority Of Public Servants | - | Parliament of India |
1[Whoever fails to appear at the specified place and the specified time as required by a proclamation published under sub-section (1) of section 82 of the Code of Criminal Procedure, 1973 shall be punished with imprisonment for a term which may extend to three years or with fine or with both, and where a declaration has been made under sub-section (4) of that section pronouncing him as a proclaimed offender, he shall be punished with imprisonment for a term which may extend to seven years and shall also be liable to fine.]
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1. Ins. by Act 25 of 2005, s. 44 (w.e.f. 23-6-2005).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Failure to appear at specified place and specified time as required by a proclamation published under sub-Section (1) of Section 82 of this Code. In a case where declaration has been made under sub-Section (4) of Section 82 of this Code pronouncing a person as proclaimed offender. |
Imprisonment for 3 years or with fine or with both Imprisonment for 7 years and fine |
Cognisable
Ditto |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Non-bailable
Ditto |
Magistrate of the first class. Ditto |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
