| 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 gives to any public servant any information which he knows or believes to be false, intending thereby to cause, or knowing it to be likely that he will thereby cause, such public servant—(a)
(a) to do or omit anything which such public servant ought not to do or omit if the true state of facts respecting which such information is given were known by him, or
(b) to use the lawful power of such public servant to the injury or annoyance of any person, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
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1. Subs. by Act 3 of 1895, s. 1, for section 182.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Giving false information to a public servant in order to cause him to use his lawful power to the injury or annoyance of any person. | Imprisonment for 6 months, or fine of 1000 rupees, or both. | Non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
